Patna High Court - Orders
Ghurbhari Thakur vs The National Highways Authority And Ors on 21 November, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20275 of 2016
======================================================
Ghurbhari Thakur Son of Late Subhag Thakur, Resident of village- Darauli,
P.S.- Durgawati, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
1. The National Highways Authority and Ors
2. The Project Director, National Highways Authority, Sasaram Rohtas.
3. The State of Bihar through its Principal Secretary, Revenue Department,
Govt. of Bihar, Patna.
4. The Arbitrary cum Additional Collector, District- Kaimur Bhabua.
5. The Competent Authority Cum District Land Acquisition Officer, Kaimur,
District- Kaimur at Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10066 of 2021
======================================================
Vijay Shankar Singh, Son of Kameshwar Singh, Resident of Village-Barej,
P.S.-Mohania, District-Kaimur (Bhabua).
... ... Petitioner/s
Versus
1. The Union of India through its Principal Secretary, Road Transport and
Highway Ministry, New Delhi.
2. The Chief Project Director, National Highway Authority of India, New
Delhi.
3. The Project Director, National Highway Authority of India, Project
Implementation Unit Sasaram, Situated at House of Sri Chandramadhav
Singh, Opp. D.M. Residence, Fazalganj, Sasaram, Rohtas.
4. The Arbitrator cum Divisional Commissioner, Patna Division, Patna.
5. The District Magistrate, District-Kamimur, Bhabua.
6. The District Land Acquisition Officer cum Competent Authority, Land
Acquisition, District-Kamimur, Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10135 of 2021
======================================================
Ram Avadh Singh Son of Late Rajnath Singh Resident of Village - Barej, P.S.
- Mohania, District- Kaimur (Bhabua).
... ... Petitioner/s
Versus
Patna High Court CWJC No.20275 of 2016(3) dt.21-11-2022
2/4
1. The Union of India, through its Principal Secretary, Road Transport and
Highway Ministry, New Delhi.
2. The Chief Project Director, National Highway Authority of India, New
Delhi.
3. The Project Director, National Highway Authority of India, Project
Implementation Unit Sasaram, Situated at House of Sri chandramadhav
Singh, Opp. D.M. Residence, Fazalganj, Sasaram, Rohtas.
4. The Divisional commissioner, Patna Divisiona, Patna.
5. The District Magistrate, District- Kaimur, Bhabua.
6. The District Land Acquisition Officer cum competent authority, Land
Acquisition, District- Kaimur, Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10355 of 2021
======================================================
Kapil Muni Singh Son of Raj Bansh Singh Resident of Village- Barej, P.S.-
Mohania, District- Kaimur (Bhabua).
... ... Petitioner/s
Versus
1. The Union of India through its Principal Secretary, Road Transport and
Highway Ministry, New Delhi.
2. The Chief Project Director, National Highway Authority of India, New
Delhi.
3. The Project Director, National Highway Authority of India, Project
Implementation Unit Sasaram, Situated at House of Sri Chandramadhav
Singh, Opp. D.M. Residence, Fazalganj, Sasaram, Rohtas.
4. The Arbitrator cum Divisional Commissioner, Patna Division, Patna.
5. The District Magistrate, District- Kaimur, Bhabua.
6. The District Land Acquisition Officer cum Competent Authority, Land
Acquisition, District- Kaimur, Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 10415 of 2021
======================================================
Usha Devi Wife of Surendra Singh Resident of Village- Barej, P.S.- Mohania,
District- Kaimur (Bhabua).
... ... Petitioner/s
Versus
1. The Union of India through its Principal Secretary, Road Transport and
Highway Ministry, New Delhi.
2. The Chief Project Director, National Highway Authority of India, New
Patna High Court CWJC No.20275 of 2016(3) dt.21-11-2022
3/4
Delhi.
3. The Project Director, National Highway Authority of India, Project
Implementation Unit Sasaram, Situated at House of Sri Chandramadhav
Singh, Opp. D.M. Residence, Fazalganj, Sasaram, Rohtas.
4. The Arbitrator cum Divisional Commissioner, Patna Division, Patna.
5. The District Magistrate, District- Kaimur, Bhabua.
6. The District Land Acquisition Officer cum competent authority, Land
Acquisition, District- Kaimur, Bhabua.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 20275 of 2016)
For the Petitioner/s : Mr.Ramchandra Singh
For the Respondent/s : Mr.Md.Khurshid Alam-Aag12
(In Civil Writ Jurisdiction Case No. 10066 of 2021)
For the Petitioner/s : Mr.Ramchandra Singh
For the Respondent/s : Mr.Raj Kishore Roy ( Gp 18 )
(In Civil Writ Jurisdiction Case No. 10135 of 2021)
For the Petitioner/s : Mr.Ramchandra Singh
For the Respondent/s : Mr.Dr. Krishna Nandan Singh (Asg)
(In Civil Writ Jurisdiction Case No. 10355 of 2021)
For the Petitioner/s : Mr.Ramchandra Singh
For the Respondent/s : Mr.Dr. Krishna Nandan Singh (Asg)
(In Civil Writ Jurisdiction Case No. 10415 of 2021)
For the Petitioner/s : Mr.Ramchandra Singh
For the Respondent/s : Mr.Dr. K. N. Singh ( Asg )
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 21-11-2022Heard the parties.
This writ petition has been filed for quashing the order dated 07.06.2016 passed by the Additional Collector-cum- Arbitrator, Kaimur at Bhabhua in Misc. Case No. 19/2013-14 whereby the Additional Collector has dismissed the said case filed by the petitioner.
In view of the counter affidavit of the State, enclosing letter dated 07.06.2016 as contained in Annexure-C and letter dated 02.08.2016 as contained in Annexure-D, this Patna High Court CWJC No.20275 of 2016(3) dt.21-11-2022 4/4 application is disposed of with a direction to the State to do the needful within eight weeks from today and inform the petitioner accordingly.
With the aforesaid observations and directions this application is disposed of.
In case the order of this Court is not complied by the State as directed above, the petitioner will be at liberty to file an Interlocutory Application for revival of the writ application.
(Sandeep Kumar, J) Guddu/-
U