Patna High Court - Orders
Vipin Kumar (Danapur- Bihta Elevated ... vs The Union Of India on 26 July, 2023
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2985 of 2022
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Vipin Kumar (Danapur- Bihta elevated corridor)
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Vipin Kumar (In Person)
For the UOI : M/s Kumar Priya Rajan, CGC
Vibhuti Kumar, Advocate
For the NHAI : M/s Dr. K.N.Singh, Sr. Advocate
Dr. Maurya Vijay Chandra, SC of NHAI
Gaurav Govinda, Advocate
Rishav Ranjan, Advocate
Rajeev Ranjan, Advocate
Devansh Shankar Singh, Advocate
Amarjeet, Advocate
For the State : M/s Anjani Kumar, AAG 4
Alok Kumar Rahi, AC to AAG 4
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
8 26-07-20231. The above writ petition deals with the Danapur- Bihta elevated corridor. Learned Sr. Counsel appearing for the NHAI submits that though a tender was floated and the bid was accepted, the successful tenderer was one who was blacklisted. Hence the tender was cancelled and further proceedings are being taken.
2. However, learned Sr. Counsel also submits that out of the 23.5 Kms stretch, land acquisition has been carried out Patna High Court CWJC No.2985 of 2022(8) dt.26-07-2023 2/2 and delivery of possession handed over only with respect to 3.6 Kms.
3. The District Magistrate, Patna, the DLAO, Patna and the Circle Officer, Danapur shall file separate affidavits as to the specific stages of acquisition of property with the latest development as on today within a period of four weeks from today.
4. Post on 06.09.2023.
(K. Vinod Chandran, CJ) ( Partha Sarthy, J) Shiv/-Spd/-
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