Patna High Court - Orders
Prince Kumar Mishra (Nh-28A Balance ... vs The Union Of India on 10 May, 2024
Bench: Chief Justice, Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3441 of 2022
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Prince Kumar Mishra (NH-28A Balance Work of Piprakothi - Motihari - Rax-
aul on item rate)
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Prince Kumar Jha (In Person)
For the State : Mr. Anjani Kumar, AAG-4
Mr. Alok Kumar Rahi, AC to AAG-4
For the UoI : Mr. Kumar Priya Ranjan, CGC
Mrs. Nirmala Singh, Advocate
Mr. Sandeep Kumar, Advocate
For the NHAI : Dr. K.N. Singh, ASG
Mr. Maurya U. Chandra, Advocate
Mr. Abhijeet Gautam, Advocate
Mr. Shivaditrya Dhari Sinha, Advocate
Mr. Devansh Shankar Singh, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
17 10-05-2024The learned Senior Standing counsel for the NHAI submits that the construction of the road has been completed and what remains is only the service roads. The contractor is un- able to carry out the construction of the service roads only by reason of encroachment.
2. A supplementary counter affidavit has been filed by the District Magistrate, East Champaran, Motihari pointing out that matter of land acquisition of sixteen plots is called for and the Circle Officer, Banjaria will pass final order under Section Patna High Court CWJC No.3441 of 2022(17) dt.10-05-2024 2/2 6(1) of Bihar Public Land Encroachment Act, 1956.
3. We expect the matter to be expedited, especially since the NHAI submits that if too much delay is occasioned, then the NHAI may be constrained to de-scope the work.
4. Post this matter on 19.07.2024.
(K. Vinod Chandran, CJ) (Harish Kumar, J) supratim/-
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