Patna High Court - Orders
Nh-19-4L Chhapra - Hajipur Section On ... vs The State Of Bihar on 10 March, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8352 of 2021
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NH-19-4L Chhapra - Hajipur Section on BOT (Annuity)
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. P.K. Shahi, Sr. Advocate, Amicus Curiae
Mr. Sanjeev Kumar, Amicus Curiae
For the Respondent/s : Mr. Anjani Kumar, AAG-4
Mr. Alok Kumar Rahi, A.C. to AAG-4
Dr. K.N. Singh, ASG
Mr. Kumar Priya Ranjan, Advocate
Mr. Iti Suman, Advocate
Mr. Anshay Bahadur Mathur, Advocate
Mr. Surendra Agrawal, Advocate
Mr. Siddhartha Prasad, Advocate
Mr. Tuhin Shankar, Advocate
Mr. Atul Sharma, Advocate
Mr. Abhinav Agnihotri, Advocate
Ms. Harsita Agrawal, Advocate
Mr. Amaresh Kumar Sinha, Advocate
Mr. Maurya V Chandra, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
9 10-03-2022The present petition, i.e., CWJC No. 8352 of 2021 titled as NH-19-4L Chhapra - Hajipur Section on BOT (Annuity) Vs. the State of Bihar & Ors, was initiated on the basis of order dated 22.03.2021passed in CWJC No.8900 of 2020, titled as the National Highway Projects in the state of Bihar Vs. the State of Bihar & Ors.
We notice that purely as a result of constant monitoring on all aspects, much progress with regard to the Patna High Court CWJC No.8352 of 2021(9) dt.10-03-2022 2/3 construction of NH-19-4L Chhapra - Hajipur Section on BOT (Annuity) has taken place.
We also notice that several affidavits stand filed by the respective parties.
Further, it is brought to our notice that now a public spirited person, a practising Advocate of this Court, has also filed a separate petition touching the very same subject matter.
As such, it is jointly prayed that the present proceeding be closed with the progress monitored in the newly instituted petition.
We are in agreement with such submission. Ordered accordingly.
However, we further direct that the entire record, i.e., the order-sheet(s) and the pleadings of the instant petition ,i.e., CWJC No. 8352 of 2021 titled as NH-19-4L Chhapra - Hajipur Section on BOT (Annuity) Vs. the State of Bihar & Ors, be placed on the file of the newly instituted petition i.e., CWJC No. 3006 of 2022 titled as Satyam Shivam Sundaram Vs. the Union of India & Ors, to form part thereof.
We request Mr. P. K. Shahi, learned Sr. Advocate, to continue to assist this court as Amicus Curiae in the newly instituted petition.
Patna High Court CWJC No.8352 of 2021(9) dt.10-03-2022 3/3 Since Shri Anjani Kumar, Sr. Advocate, learned AAG 4, has been assisting the court on behalf of the State and its instrumentality, as such we also request him to continue to do so also in the newly instituted petition i.e. CWJC No. 3006 of 2022 titled as Satyam Shivam Sundaram Vs. the Union of India & Ors.
In view of the aforesaid order, we close the proceeding of CWJC No. 8352 of 2021 titled as NH-19-4L Chhapra - Hajipur Section on BOT (Annuity) Vs. the State of Bihar & Ors.
(Sanjay Karol, CJ) (S. Kumar, J) ranjan/-
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