1. The instant petition styled as a public interest litigation has been filed praying for a mandamus commanding the respondents to provide protection in construction of Panchayat Bhawan from the persons, who are interfering in its construction.

2. A supplementary affidavit has been filed in which it is stated that Panchayat Bhawan has now been constructed during pendency of the writ petition. It is alleged that the boundary wall on the eastern side was demolished by one Smt. Bhulura Devi and her family members.

3. Smt. Bhulura Devi and her family members have not been impleaded as party to the instant proceedings.

4. We are informed that Smt. Bhulura Devi has filed an impleadment application in which she has claimed title over Plot no.504(ग). It is noteworthy that Smt. Bhulura Devi had filed WritC No.32060 of 2023 before this Court for restraining the construction of Panchayat Bhawan over part of her land in guise of raising constructions over Arazi No.505. The writ petition filed by her was not entertained and it was left open to her to institute civil suit for redressal of her grievance. She had instituted a civil suit. Gram Panchayat is a party to the said civil suit. It is stated in the impleadment application that the petitioner has filed the instant petition at the instigation of the Gram Pradhan. The petitioner has never done any social work and is agent of the Gram Pradhan.

5. Having regard to the facts and circumstances of the case, we are not inclined to examine the issue any further in the instant public interest litigation. It is left open to the parties to seek remedies by other modes on basis of their grievances, if any.

6. Disposed of accordingly.