KAMAL KISHOR PRASAD, ADVOCATE Vs. STATE OF BIHAR

JUDGEMENT

(1.) We do not deem it necessary to go into the merits of diverse issues raised in the writ petition as we find from the averments made in the writ petition that various objections have been received by the Block Development Officer, Jamalpur, Munger in respect of irregularities in preparation of Below Poverty Line (BPL) List. Obviously, these objections shall be considered by the Block Development Officer in accordance with law.

(2.) We, accordingly, direct the Block Development Officer, Jamalpur, Munger to consider and dispose all these objections as early as possible and in no case later than four months from the date of receipt of the order and communicate the said decision to the concerned objectors.

(3.) Writ petition stands disposed of.