GAYAN PRAKASH PURSHARTHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The grievance raised in this application under public interest is with regard to shifting of a site for construction of a bridge over the river in question and various other allegations pointing out that the shifting is not proper.

(2.) In our considered view, selection of a site for construction is a technical matter, to be decided by the administrative authorities on evaluation of technical report and various other considerations and a Court is not supposed to interfere into such administrative matters which require technical expertise. Even if a technical report has been submitted, the question as to whether the same has to be accepted and implemented is also an administrative matter, to be considered by the administrative authorities.

(3.) In exercise of extraordinary jurisdiction under Art. 226 of the Constitution, we are not inclined to interfere into the matter. The petitioner may take up the matter with the State Government and the concerned authorities.