BALDEO YADAV Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Mr. P.C. Sinha, learned counsel for the petitioner, submitted that a school is going to be constructed at Thana No. 189, Khata No. 69, Plot No. 244, area 2.64 decimals, but the said plot is "Aam Rasta" as per the survey khatiyan.

(2.) He further submitted that though petitioner has got no concern with the said plot no. 244 but he is the owner of Plot No. 220 and if school is constructed on Plot No.244, he will suffer inconvenience.

(3.) On the other hand, learned counsel for the respondents submitted that the decision to construct the school was taken by the concerned committee in the village meeting who are the best persons to decide where the school should be constructed and that petitioner is raising a personal grievance by way of this writ petition.