RAJENDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) A writ petition being W.P.(PIL) No.2154 of 2011 has been filed by one Rajendra Mahto questioning the action of the respondents whereby the respondents have decided to construct a Block building in the village Chamrom, which is one of the village in the newly constituted Block Dulmi by carving out some area from the Ramgarh district so as to have one more Block within the Ramgarh District. The Dulmi Block consists of 10 Panchayats and one of the Panchayat is Dulmi also. According to writ petitioner, vide Notification dated 08.8.2009 by which the new Block Dulmi was constituted in the Ramgarh district itself, it has been provided that the headquarters of the Dulmi Block shall be within the Dulmi Panchayat. It is submitted that since Dulmi is an identifiable place within the Dulmi Block being Dulmi village, therefore, Block should have been constructed within Dulmi village only. The contention of the writ petitioner is that due to influence of the respondent no.5, who is a sitting Minister in the Government of Jharkhand, it was decided to construct the Block office building in the village Chamrom in place of village Dulmi itself.

(3.) This Court entertained this Public Interest Litigation and on 20 th June, 2011, after hearing both the parties, passed interim order staying the further construction at the place i.e., construction of the Block building in the village Chamrom.