Patna High Court - Orders
Dina Nath Singh @ Dina Singh vs The Union Of India on 31 July, 2023
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5750 of 2019
======================================================
1. Pramila Devi, Wife of Shiv Parsan Singh, R/o Village-Parasdiha, P.S.-
Shivasagar, District-Rohtas
2. Shiv Parsan Singh, Son of Late Baikunth Singh, R/o Village-Parasdiha, P.S.-
Shivasagar, District-Rohtas
3. Manoj Kumar Singh @ Manoj Kumar, Son of Late Bashist Singh, R/o
Village-Marua, P.S.-Dinara, District-Rohtas
4. Jai Prakash Singh, Son of Late Nand Kishore Singh, R/o Village-Khairahi,
P.S.-Kargahar, District-Rohtas
5. Sanjay Kumar Singh, Son of Late Nand Kishore Singh, R/o Village-
Khairahi, P.S.-Kargahar, District-Rohtas
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi
2. The Administrator National Highway Authority of India, Govt. of India,
New Delhi
3. The National Highway Authority of India Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit, PIU, Sasaram
through its Project Director
4. The Project Director National Highway Authority, Sasaram
5. The District Magistrate Rohtas, Sasaram
6. The Six Men Committee headed by the Collector, Rohtas, Sasaram
7. The Deputy Development Commissioner Rohtas, Sasaram
8. The Additional Collector Rohtas, Sasaram
9. The Competent Authority-cum-District Land Acquisition Officer Rohtas,
Sasaram
10. The District Additional Registrar Rohtas, Sasaram
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5908 of 2019
======================================================
Sunil kumar Pandey, S/o Chandra Dev Pandey, Res. of Mohallah- Rauza
Road Company Sarai P.S.- Sasaram, Distt.- Rahtas.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator National Highway Authority of India, Govt. of India,
New Delhi.
3. The National Highway Authority of India Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit, PIU, Sasaram
Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023
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through its Project Director.
4. The Project Director National Highway Authority, Sasaram
5. The District Magistrate Rohtas, Sasaram.
6. The Six Committee headed by the Collector Rohtas, Sasaram.
7. The Deputy Development Commissioner Rohtas, Sasaram.
8. The Additional Collector Rohtas, Sasaram.
9. The Competent Authority - Cum - District Land Acquisition Officer Rohtas,
Sasaram.
10. The District Additional Registrar Rohtas, Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5930 of 2019
======================================================
Sharda Devi, Wife of Dinanath Singh, Resident of Village-Mohania, P.S.-
Kargahar, District-Rohtas.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator, National Highway Authority of India, Govt. of India,
New Delhi.
3. The National Highway Authority of India, Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit, PIU, Sasaram
through its Project Director.
4. The Project Director, National Highway Authority, Sasaram.
5. The District Magistrate, Rohtas, Sasaram.
6. The Six Men Committee headed by the Collector, Rohtas, Sasaram.
7. The Deputy Development Commissioner, Rohtas, Sasaram.
8. The Additional Collector, Rohtas, Sasaram.
9. The Competent Authority -Cum-District Land Acquisition Officer, Rohtas,
Sasaram.
10. The District Additional Registrar, Rohtas, Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7402 of 2019
======================================================
1. Dina Nath Singh @ Dina Singh, Son of Late Kishan Singh, Resident of
Village-Mahraniya, P.S.-Sasaram, District-Rohtas.
2. Harinarayan Singh, Son of Late Kapur Singh, Resident of Village-
Mahraniya, P.S.-Sasaram, District-Rohtas.
3. Bagedan Pal, Son of Late Mahgu Pal, Resident of Village-Maharaniya, P.S.-
Sasaram, District-Rohtas.
Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023
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... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator, National Highway Authority of India, Govt. of India,
New Delhi.
3. The National Highway Authority of India, Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit, PIU, Sasaram
through its Project Director
4. The Project Director, National Highway Authority, Sasaram
5. The District Magistrate, Rohtas, Sasaram.
6. The Six Committee headed by the Collector, Rohtas, Sasaram.
7. The Deputy Development Commissioner, Rohtas, Sasaram.
8. The Additional Collector, Rohtas, Sasaram.
9. The Competent Authority-Cum District Land Acquisition Officer, Rohtas,
Sasaram.
10. The District Additional Registrar, Rohtas, Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7437 of 2019
======================================================
1. Parmeshwar Singh, Son of Late Ramjee Singh, Resident of Mohallah-
Khetari, P.S. - Arra, District - Bhojpur.
2. Mitu Lata Devi, W/o Parmeshwar Singh, Resident of Mohallah-Khetari, P.S.
- Arra, District - Bhojpur.
3. Gulab Chand Patel, S/o Sadhu Mahto, Resident of Mohallah-Ward No. 14,
Karan Sarai, P.S. - Sasaram, District - Rohtas.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator, National Highway Authority of India, Govt. of India,
New Delhi.
3. The National Highway Authority of India, Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit,PIU, Sasaram through
its Project Director.
4. The Project Director, National Highway Authority, Sasaram.
5. The District Magistrate, Rohtas,Sasaram.
6. The Six Committee headed by the Collector, Rohtas, Sasaram.
7. The Deputy Development Commissioner, Rohtas, Sasaram.
8. The Additional Collector, Rohtas, Sasaram.
9. The Competent Authority - Cum District Land Acquisition Officer, Rohtas,
Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023
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Sasaram.
10. The District Additional Registrar, Rohtas, Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7438 of 2019
======================================================
1. Ram Ekbal Singh, Son of late Jagdish Singh, Resident of Village- Tendua,
P.S. Darigaon, District-Rohtas.
2. Chandrawati Devi, Wife of Ram Ekbal Singh, Resident of Village- Tendua,
P.S. Darigaon, District-Rohtas.
3. Dhanwati Devi, Wife of Lalan Singh, Resident of Harey Krishan Colony,
Company Saray, P.S. Sasaram, District- Rohtas.
4. Lalan Singh, Son of late Gopal Singh, Resident of Vilklage- Maharania, P.S.
Sasaram, District- Rohtas.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator, National Highway Authority of India, Govt. of India,
New Delhi.
3. The National Highway Authority of India, Ministry of Road Transport and
Hihgway, Govt. of India, Project Implementation Unit, PIU, Sasaram
through its Project Director.
4. The Project Director, National Highway Authority, Sasaram.
5. The District Magistrate, Rohtas, Sasaram.
6. The Six Men Committee headed by the Collector, Rohtas, Sasaram.
7. The Deputy Development Commissioner, Rohtas, Sasaram.
8. The Additional Collector, Rohtas, Sasaram.
9. The Competent Authority-Cum- District Land Acquisition Officer, Rohtas,
Sasaram.
10. The District Additional Registrar, Rohtas, Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 7715 of 2019
======================================================
Umesh Prasad Singh, S/o Late Indradeo Singh R/o Vill Torni, P.S.- Sheosagar,
Dist.- Rohtas.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator, Nationa Highway Authority of India, Govt. of India,
New Delhi.
Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023
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3. The National Highway Authority of India, Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit, PIU, Sasaram
through its Project Director.
4. The Project Director, National Highway Authority, Sasara.
5. The District Magistrate, Rohtas, Sasaram.
6. The Six Committee headed by the Collector, Rohtas, Sasaram.
7. The Deputy Development Commissioner, Rohtas, Sasaram.
8. The Additional Collector, Rohtas, Sasaram.
9. The Competent Authority-cum District Land Acquisition Officer, Rohtas,
Sasaram.
10. The District Addditional Registrar, Rohtas, Sasaram.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 9091 of 2019
======================================================
1. Janardan Singh, Son of Shiv Adhar Singh, Resident of Village- Bhagwalia,
P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
2. Chaudhary Manarjan Singh, Son of Shiv Adhar Singh, Resident of Village-
Bhagwalia, P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
3. Satendra Singh, Son of Shiv Adhar Singh, Resident of Village- Bhagwalia,
P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
4. Jitendra Pratap Singh, Son of Shiv Adhar Singh, Resident of Village-
Bhagwalia, P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
5. Navalakhiya Devi, Wife of Umesh Singh, Resident of Village- Bhagwalia,
P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
6. Lalita Kunwar, Wife of Late Gaurishankar Singh, Resident of Village-
Bhagwalia, P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
7. Ravi Shankar Singh, Son of Kedar Singh, Resident of Village- Bhagwalia,
P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
8. Om Prakash Singh, Son of Kedar Singh, Resident of Village- Bhagwalia,
P.S.- Shiv Sagar, District- Rohtas (Sasaram), State- Bihar.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
National Highway, New Delhi.
2. The Administrator, National Highway Authority of India, Govt. of India,
New Delhi.
3. The National Highway Authority of India, Ministry of Road Transport and
Highway, Govt. of India, Project Implementation Unit, PIU, Sasaram
through its Project Director.
4. The Project Director, National Highway Authority, Sasaram.
5. The District Magistrate, Rohtas, Sasaram.
Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023
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6. The Six Men Committee headed by the Collector, Rohtas, Sasaram.
7. The Deputy Development Commissioner, Rohtas, Sasaram.
8. The Additional Collector, Rohtas, Sasaram.
9. The Competent Authority-cum-District Land Acquisition Officer -cum-
District Land Acquisition Officer
10. The District Additional Registrar, Rohtas, Sasaram.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 5750 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the Respondent/s : Mr.Rishi Raj Sinha (SC19)
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 5908 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the Respondent/s : Mr.Sajid Salim Khan (SC 25)
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 5930 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the Respondent/s : Mr.Raj Kishore Roy ( GP18 )
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 7402 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the State : Mr.Raj Kishore Roy ( GP18 )
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 7437 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the State : Mr. Dhurjati Kumar Prasad, GP-14
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 7438 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the State : Mr. Dhurjati Kumar Prasad, GP-14
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 7715 of 2019)
For the Petitioner/s : Mr.Jai Prakash Singh, Advocate
For the State : Mr. Dhurjati Kumar Prasad, GP-14
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
(In Civil Writ Jurisdiction Case No. 9091 of 2019)
For the Petitioner/s : Mr.Saroj Kumar, Advocate
For the State : Mr. Dhurjati Kumar Prasad, GP-14
For the NHAI : Mr. S. N. Pathak, Advocate
Mr. Saurabh Nikunj, Advocate
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023
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ORAL ORDER
6 31-07-2023Learned counsel for the petitioners, learned counsel for the State, and learned counsel for the National Highway Authority of India are present.
2. All the aforementioned cases have been listed under the heading 'To Be Mentioned' at the instance of learned counsel for the petitioners.
3. Learned counsels for the petitioners have jointly prayed that from page nos.4/17 to 8/17 of the judgment dated 17.07.2023, parties' names and case numbers (from CWJC No.7715 of 2019 up to CWJC No. 7438 of 2019) have been inadvertently typed and this may not be treated as part and parcel of the judgment dated 17.07.2023.
4. Learned counsel for the petitioner in CWJC No. 9091 of 2019 submits that he has challenged the award dated 30.07.2018 in CWJC No. 9091 of 2019 and the judgment has been passed in all 8 cases similarly but inadvertently, the case number has not been inserted in the 6th line of paragraph no.14 on page no. 16/17 of the judgment dated 17.07.2023.
5. Mr. S. N. Pathak, learned counsel for the National Highway Authority of India submits that he has assisted in all eight cases and has also filed counter affidavit in all eight cases, but his name is not figured in the judgment. Patna High Court CWJC No.5750 of 2019(6) dt.31-07-2023 8/8
5. In light of the submissions made above on behalf of the learned counsels for the parties, this Court finds that there are typographical mistakes that occurred in the judgment dated 17.07.2023 and the following rectification are hereby made:-
(i). The repeated typing of the case numbers and party names which starts from page no. 4/17 up to cause title of CWJC No. 7715/2019 at page no. 9/17 of the judgment dated 17.07.2023 are treated to be deleted.
(ii). On page no. 10/17 of the judgment dated 17.07.2023, the appearance for the learned counsel for the advocate shall be read as per details given in today's order on page no. 6/8.
(iii). CWJC No. 9091 of 2019 shall be inserted after CWJC No. 7715 of 2019 in the 6th line of paragraph 14 of page No. 16/17 of the judgment dated 17.07.2023.
7. Accordingly, the judgment dated 17.07.2023 is modified to the extent as indicated above and the order passed today shall be treated as part and parcel of the judgment dated 17.07.2023.
(Dr. Anshuman, J) Ashwini/-
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