MD SHAKIL AHMAD HASHMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In case the settlement of the graveyard has been interfered, petitioner may approach the Appellate Tribunal or the statutory authority or file a civil suit. Construction or shifting of a graveyard or removal of encroachment from the same are all administrative matters, and a Court is not supposed to supervise these aspects in exercise of its extra ordinary jurisdiction under Art. 226 of the Constitution of India.

(2.) Granting liberty to the petitioner to take up the issues with the competent statutory authorities under the Statute, we dispose of the application.