VINITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The case of the petitioner is that though the place was selected for building of the Panchayat Government Building in the year 2012 but in the year 2016 the same was revised and still building is being built on the place which was recommended in the year 2012.