ARVIND PRASAD SAH Vs. THE UNION OF INDIA

JUDGEMENT

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

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

(3.) The basic contention of the petitioner is that without following the guideline issued by the Rural Development Department, Government of Bihar, Patna contained in Letter No. 276296 dated 24.06.2016, the final priority list of beneficiaries of Pradhan Mantri Awas Yojna (Gramin) has been done.