Patna High Court - Orders
Anil Kumar vs Bihar State Board Of Religious Trusts & ... on 29 July, 2015
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
Patna High Court CWJC No.15573 of 2013 (3) dt.29-07-2015 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15573 of 2013
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1. Anil Kumar S/O Jaynandan Rai Resident Of Village- Sirsi, Police
Station- Janpur, District- Sitamarhi.
.... .... Petitioner/s
Versus
1. Bihar State Board Of Religious Trusts, Vidyapati Marg, Patna- 800001,
Through Its Chairman.
2. The Chairman, Bihar State Board Of Religious Trusts Vidyapati Marg,
Patna- 80001.
3. The Sub- Divisional Officer, Pupri, District- Sitamarhi.
4. The Circle Officer, Nanpur, District- Sitamarhi.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Respondent/s : Mr. Pawan Kr. Mishra
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA
PRATAP SINGH
ORAL ORDER
3 29-07-2015The petitioner seeks a direction to the respondents to hand over charge of Ram Janki Kapali Mandir, situated in village Sirei within Nanpur Circle in the district of Sitamarhi to the Trust Committee constituted by the Chairman, Bihar State Board of Religious Trust by notification dated 1.12.2012.
The petitioner, who is a villager raised a grievance that the Chairman and Secretary of the Trust Committee namely the Sub- Divisional Officer, Pupri and the Circle Officer, Nanpur are not discharging their function.
Counsel for the Bihar State Board of Religious Trust submits that the aforesaid allegation has been brought to the Patna High Court CWJC No.15573 of 2013 (3) dt.29-07-2015 2 notice of the Chairman who has issued notice to the Sub- Divisional Officer and the Circle Officer.
In case, the Sub-Divisional Officer and the Circle Officer are not discharging their function, it may be one of deep concern. In such circumstances, the Chairman. Bihar State Board of Religious Trust may consider replacing these two authorities and substituting them with proper persons. It would be open for the Chairman, Bihar State Board of Religious Trust to bring the aforesaid fact to the notice of the District Magistrate, Sitamarhi as well.
With the aforesaid observations and directions, this writ application stands disposed of.
(Samarendra Pratap Singh, J) KHAN/-
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