(1.) The present writ petition has been filed for quashing the order dtd. 28/6/2021, passed by the District Magistrate, Bhojpur at Ara in the capacity of Second Appellate Authority under the provisions of the Bihar Right to Public Grievance Redressal Act, 2015 i.e. Annexure-1 to the writ petition, whereby and whereunder the Circle Officer, Tarari, has been directed to demolish the wall in question, which was in fact constructed by the Respondent authorities themselves.
(2.) The learned counsel for the petitioner has referred to the provisions contained in the Bihar Right to Public Grievance Redressal Act, 2015, especially to the kind of complaints which can be entertained by the said authority, as has been mentioned in Sec. 2(a) of the Bihar Right to Public Grievance Redressal Act, 2015, which is reproduced hereinbelow:-
(3.) It is thus submitted that removal of any unauthorized structure or for that matter, an authorized structure, as the case is in the present case, does not fall within the domain of the Second Appellant Authority, exercising powers under the Bihar Right to Public Grievance Redressal Act, 2015, hence, the Second Appellate Authority could not have passed the aforesaid order dtd. 28/6/2021, directing the Circle Officer, Tarari to demolish the wall in question.