- (1.) The petitioners have invoked the jurisdiction of this Court with a grievance that the veterinary hospital which was existing on the land of Panchayat Samiti be not shifted to other place as it is contrary to the public interest.
(2.) The instant writ petition has been filed by two residents of the village with the aforesaid grievance.
(3.) The respondents have filed their response and have stated that the land belongs to the Panchayat Samiti and the same was temporarily rented out to veterinary hospital and once the new veterinary hospital building has come up at a focal point, the same is being shifted there. On due consideration of the matter, I am of the considered opinion that the writ petition is totally mis-conceived.;