Patna High Court - Orders
Rabindra Nath Chaubey vs The Union Of India And Ors on 18 September, 2023
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13886 of 2016
======================================================
1.1. Surahi Devi Wife of late Baikunth Singh
1.2. Prabhu Narayan Singh Son of late Baikunth Singh
1.3. Prem Chand Singh Son of late Baikunth Singh
1.4. Ram Chandra Singh Son of late Baikunth Singh All Resident of Village-
Karigaon, P.O. Bhitti, P.S. Mohania, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
1. The Union Of India
2. The National Highways through its Director, Delhi
3. The Project Director, National Highway Varansi, Utter Pradesh
4. The Arbitrator Cum Additional Collector, Kaimur, District- Kaimur Bhabua
through Principal Secreta
5. The Competent Authority-cum-District Land Acquisition Officer, Kaimur
District- Kaimur Bhabhua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 13647 of 2016
======================================================
Kameshwar Singh son of Late Lalu Singh, Resident of Village- Karigaon,
P.O.- Bhitti, P.s.- Mohania, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
1. The Union Of India
2. The National Highways through its Director, Delhi.
3. The Project Director, National Highways Varansi, Utter Pradesh.
4. The Arbitrator Cum Additional Collector, Kaimur, District - Kaimur Bhabua
through Principal Secret
5. The Competent Authority cum District Lan Acquisition Officer, Kaimur,
District- Kaimur Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14641 of 2016
======================================================
Jokhan Chaubey son of Late Narsingh Chaubey, Resident of Village- Pasauli,
P.S.- Mohania, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023
2/8
1. The Union Of India
2. The National Highways through its Director, Delhi.
3. The Project Director, National Highways Varansi, Utter Pradesh.
4. The State of Bihar through its Principal Secretary, Revenue Department,
Govt. of Bihar, Patna.
5. The Arbitrator Cum Additional Collector, Kaimur, District - Kaimur Bhabua.
6. The Competent Authority cum District Lan Acquisition Officer, Kaimur,
District- Kaimur atBhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14878 of 2016
======================================================
Pramod Kumar Chaubey son of Late Kameshwar Chaubey, Resident of
Village- Bhopatpur, P.S. - Mohania, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
1. The Union Of India
2. The National Highways through its Director, Delhi.
3. The Project Director, National Highways Varansi, Utter Pradesh.
4. The State of Bihar through its Principal Secretary, Revenue Department,
Govt. of Bihar, Patna.
5. The Arbitrary Cum Additional Collector, District- - Kaimur Bhabua.
6. The Competent Authority Sum District Land Acquisition Officer, Kaimur
District- Kaimur at Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 14985 of 2016
======================================================
Rabindra Nath Chaubey son of Late Bishwanath Chaubey Resident of
Village-Bhopatpur, P.S.-Mohania, District-Kaimur at Bhabua
... ... Petitioner/s
Versus
1. The Union Of India
2. The National Highway through its Director, Delhi
3. The Project Director, National Highways Varansi, Utter Pradesh
4. The state of Bihar through its Principal Secretary, Revenue Department,
Govt. of Bihar, Patna
5. The Arbitrary Cum Additional Collector, District-Kaimur Bhabua
6. The Competent Authority cum District Land Acquisition Officer, Kaimur,
Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023
3/8
District-Kaimur at Bhabua
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 15190 of 2016
======================================================
Rabindra Nath Chaubey son of Late Bishwanath Chaubey Resident of
Village-Bhapatpur, P.S.-Mohania, District-Kaimur at Bhabua
... ... Petitioner/s
Versus
1. The Union Of India
2. The National Highway through its Director, Delhi
3. The Project Director, National Highways Varansi, Utter Pradesh
4. The State of Bihar, through its principal Secretary, Revenue Department,
Govt. of Bihar, Patna
5. The Arbitrary Cum Additional Collector, District-Kaimur Bhabua
6. The Competent Authority cum the District Land Acquisition Officer,
Kaimur, District-Kaimur at Bhabu
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 5737 of 2021
======================================================
1. Shivjee Singh Son of Gopal Singh resident of Village - Kulharia, P.S. -
Durgawati, District- Kaimur at Bhabua.
2. Ram Sagar Saw @ Ram Sagar Prasad Son of Bechu Sah resident of Village -
Kulharia, P.S. - Durgawati, District- Kaimur at Bhabua.
3. Shriram Singh S/o Late Ram Sagar Singh resident of Village - Kulharia, P.S.
- Durgawati, District- Kaimur at Bhabua.
4. Urmila Devi W/o Rajendra Prasad resident of Village - Kulharia, P.S. -
Durgawati, District- Kaimur at Bhabua.
5. Badhu Miya S/o Rasul Miya resident of Village - Kulharia, P.S. - Durgawati,
District- Kaimur at Bhabua.
6. Haneef Ahmad Son of Usman Miyan resident of Village - Kulharia, P.S. -
Durgawati, District- Kaimur at Bhabua.
7. Jhullan Prajapati Son of Late Mangaru Prajapati resident of Village -
Kulharia, P.S. - Durgawati, District- Kaimur at Bhabua.
8. Ram Bachan Ram Son of Late Rampati Ram resident of Village - Kulharia,
P.S. - Durgawati, District- Kaimur at Bhabua.
9. Govind Ram Son of Meghu Ram resident of Village - Kulharia, P.S. -
Durgawati, District- Kaimur at Bhabua.
10. Ram Lal Ram son of Late Meghu Ram resident of Village - Kulharia, P.S. -
Durgawati, District- Kaimur at Bhabua.
Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023
4/8
11. Shyam Lal Ram son of Late Meghu Ram resident of Village - Kulharia, P.S.
- Durgawati, District- Kaimur at Bhabua.
12. Kamlesh Singh son of Late Sheo Murat Singh resident of Village - Kulharia,
P.S. - Durgawati, District- Kaimur at Bhabua.
13. Umashankar Singh son of Late Ganga Singh resident of Village - Kulharia,
P.S. - Durgawati, District- Kaimur at Bhabua.
14. Haridwar Ram @ Haridwar Son of Late Ballu Ram resident of Village -
Kulharia, P.S. - Durgawati, District- Kaimur at Bhabua.
15. Anil Kumar Singh S/o Raghunath Singh Resident of Village - Dhaneksha,
P.S. - Durgawati, District - Kaimur.
16. Amar Singh S/o Khedu Singh Resident of Village - Kharasara, P.S. -
Durgawati, District- Kaimur.
17. Shyam Narayan Prasad S/o Haridwar Prasad R/o Village - Kharasara, P.S. -
Durgawati, District- Kaimur.
18. vijay Bahadur Prasad S/o Jagropan Prasad Resident of Village - Madhura,
P.S. - Durgawati, District- Kaimur at Bhabua.
... ... Petitioner/s
Versus
1. The National Highway Authority of India through its Chairman, New Delhi.
2. The Project Director, National Highway Authority of India, Varanasi.
3. The State of Bihar through Principal Secretary, Road Construction Deptt.
Govt. of Bihar, Patna.
4. The District Magistrate, Distt- Kaimur at Bhabua.
5. The Competent Authority cum District Land Acquisition Officer (DLAO),
Kaimur at Bhabua.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 18637 of 2021
======================================================
1. Surendra Prasad Singh S/o Late Ram Kuver Singh Resident of Village-
Karma, P.O. Kudra, P.S.-Kudra, District-Kaimur, (Bhabua).
2. Okil Kumar Singh Son of Late Kuber Singh Resident of Village- Karma,
P.O. Kudra, P.S.-Kudra, District-Kaimur, (Bhabua).
3. Arjun Prasad Prajapati S/o Kapildev Prasad Prajapati Resident of Ward
No.7, Kudra, P.O. and P.S.-Kudra, District-Kaimur.
4. Ramjag Singh S/o Ram Sakal Singh Resident of Village- Karma, P.O.
Kudra, P.S.-Kudra, District-Kaimur, (Bhabua).
5. Shyam Mohan Singh S/o Late Ram Kailash Singh Resident of Village-
Karma, P.O. Kudra, P.S.-Kudra, District-Kaimur, (Bhabua).
6. Jagnarayan Singh S/o Late Ramrup Singh Resident of Village- Karma, P.O.
Kudra, P.S.-Kudra, District-Kaimur, (Bhabua).
Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023
5/8
7. Shreekant Singh Son of Ram Suresh Singh Resident of Village- Karma, P.O.
Kudra, P.S.-Kudra, District-Kaimur, (Bhabua).
8. Madan Mohan Singh S/o Late Ram Dhani Singh Resident of Village-
Karma, P.O. Kudra, P.S.-Kudra, 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 Chandramadhav Singh
Opp. D.M. Residence, Faxalganj, Sasaram, Rohtas.
4. The 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 REVIEW No. 203 of 2022
In
Civil Writ Jurisdiction Case No.8915 of 2020
======================================================
National Highways Authority of India Head Office at G-5 and 6, Dwarka
Sector- 10, Delhi- 110075
... ... Petitioner/s
Versus
1. The State of Bihar through the Collector, Kaimur at Bhabua.
2. The Additional Collector, District Kaimur at Bhabhua.
3. The Deputy Collector, Land Reforms, Mohania, District Kaimur.
4. The District Land Acquisition Officer-cum-Competent Authority of Land
Acquisition, Under National Highway Act, 1956, having its office at
Bhabhua District Kaimur.
... ... Opposite Party/s
======================================================
with
Civil Writ Jurisdiction Case No. 6865 of 2022
======================================================
Durga Prasad Singh S/o Late Shivgovind Singh, Resident of Village-
Karnpura, P.S.- Durgawati, District- Kaimur at Bhabhua.
... ... Petitioner/s
Versus
Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023
6/8
1. The Union of India through Secretary, Ministry of Road Transport and
Highways
2. The Director, National Highway Authority of India
3. The Project Director NHAI, Project Implementation Unit Sasaram in front
of South Bihar Power Distribution Corporation, Fazalganj, Sasaram, Bihar.
4. The District Land Acquisition Officer, Kaimur, Bhabhua.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 13886 of 2016)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the State : Mr.Sajid Salim Khan-Sc25
(In Civil Writ Jurisdiction Case No. 13647 of 2016)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Raj Kishore Roy- GP18
(In Civil Writ Jurisdiction Case No. 14641 of 2016)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Raj Kishore Roy- GP18
(In Civil Writ Jurisdiction Case No. 14878 of 2016)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Subhash Chandra Yadav-GP15
(In Civil Writ Jurisdiction Case No. 14985 of 2016)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Rishi Raj Sinha- SC19
(In Civil Writ Jurisdiction Case No. 15190 of 2016)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Sajid Salim Khan- SC25
(In Civil Writ Jurisdiction Case No. 5737 of 2021)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Manoj Kr. Ambastha (SC26)
(In Civil Writ Jurisdiction Case No. 18637 of 2021)
For the Petitioner/s : Mr. S. K. Thakur, Advocate
Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023
7/8
Mr.Ramchandra Singh, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
(In CIVIL REVIEW No. 203 of 2022)
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the State : Mr.Md. Khurshid Alam (AAG 12)
For the respondents : Mr. S. K. Thakur, Advocate
Mr.Ramchandra Singh, Advocate
(In Civil Writ Jurisdiction Case No. 6865 of 2022)
For the Petitioner/s : Mr.Santosh Kumar Pandey, Advocate
For the NHAI : Dr. K. N. Singh, Sr. Advocate
Mr. Gaurav Govinda, Advocate
For the Respondent/s : Mr.Md. Khurshid Alam ( AAG 12 )
======================================================
CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL ORDER
12 18-09-2023Learned counsel for the petitioners, learned counsel for the National Highways Authority of India and learned counsel for the State are present.
2. Learned counsel for the petitioners submits that in the present batch of cases vide order dated 07.02.2023, it was directed to put up these cases along with Civil Review No. 203 of 2022.
3. Learned counsel for the National Highways Authority of India submits that Civil Review No. 203 of 2022 has arisen from the order passed in CWJC No. 8915 of 2020 and the Hon'ble Judge who pleased to pass the order in CWJC No. 8915 of 2020 has now been elevated to Hon'ble the Apex Court. Therefore, Counsel for the National Highways Authority of India seeks a short adjournment so that he may seek permission Patna High Court CWJC No.13886 of 2016(12) dt.18-09-2023 8/8 for allotment of Civil Review No. 203 of 2022 from Hon'ble the Chief Justice.
4. In this view of the matter, list these matters on 05.10.2023.
(Dr. Anshuman, J) Ashwini/-
U