Patna High Court - Orders
Prince Kumar Mishra (Nh-227A- Ram Janki ... vs The Union Of India on 15 January, 2026
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3270 of 2022
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Prince Kumar Mishra (NH-227A- Ram Janki Marg (Siwan- Masarakh
Section) PKG-1)
... ... Petitioner
Versus
The Union of India and Others
... ... Respondents
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Appearance :
For the Petitioner : Mr. Prince Kumar Mishra ( In Person )
For the NHAI : Dr. K.N. Singh, Senior Advocate
Mr. Abinav, Advocate
Ms. Preety Ranjan, Advocate
Mr. Shivaditya Dhari Sinha, Advocate
For the State : Mr. Anjani Kumar, AAG-4
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
18 15-01-2026This writ petition is in the nature of Public Interest Litigation filed by Prince Kumar Mishra, learned Advocate of this Court seeking for necessary direction to the respondent authorities to construct and complete the project of National Highway No. 227A, Siwan-Masrakh (Package-I) Ram Janki Marg Road with promptitude within stipulated time.
2. The learned counsel for the Respondent Nos. 2 and 3 NHAI has filed supplementary counter affidavit today wherein it is indicated that the total length of the project is 50.123 kms and the scheduled date of completion was 19.11.2026 and the physical progress is only 5.83% and, therefore, the project is likely to be completed on 31.12.2027. In paragraph no. 3, so far Patna High Court CWJC No.3270 of 2022(18) dt.15-01-2026 2/5 as Siwan district is concerned, it is stated that the total length of the road is 44.512 kms and therein it is pointed out regarding the hindrance of small patches of road not being handed over to the NHAI and it is stated that CALA Siwan needs to expedite the disbursement and the District Administration is to provide administrative support wherever and whenever it is required. It is stated that though there is an approval of Rs. 467.92 Crores but only Rs.326.44 Crores has been disbursed. So far as Saran District is concerned, it is stated that out of 50.123 kms of total stretch, 5.611 kms lies within Saran District and there is hindrance of about 3.62 kms on the stretch on account of non- disbursement of compensation and pending of court cases. The details of the disbursement status has been indicated and it is stated that out of Rs. 27.83 Crores of compensation amount, only Rs. 17.52 Crores has been disbursed till date.
3. Further, it is highlighted regarding the hindrances in different stretches of road which is stated to be 3.62 kms for which CALA, Saran needs to expedite the disbursement and the authorities are to look into the clearance of the hindrances. It is also highlighted in the affidavit filed today that concessionaire has been reminded to expedite the work to comply with the project timeline and milestones prescribed under the agreement Patna High Court CWJC No.3270 of 2022(18) dt.15-01-2026 3/5 and there has also been meetings held to provide sufficient machineries, plants and equipment at site for timely completion of the project. In the affidavit filed today by the NHAI, a letter issued by the Project Director/DGM(T), PIU-Chhapra addressed to the M/s MEIL Siwan Mashrakh Roadways Private Limited has been annexed wherein in paragraph no. 2, it is highlighted regarding issuance of letter dated 16.06.2025 to urgently submit the current work status, manpower deployment (number of workers, skill sets, and shifts), and machinery utilization (types, numbers, and operational status) at project site which is available in page no. 23 in the counter affidavit of the Respondent Nos. 2 and 3 and in the same letter in paragraph no. 7, it is highlighted as follows:-
"7. IE remarked that they do not find sufficient machineries, plants, equipments and construction materials at site. Neither do the IE received any correspondence from Concessionaire regarding submission of plan & profile, design & drawing of the road and various structures all along the highway project. IE pointed out to Concessionaire that this type of action from Concessionaire's end indicated that Concessionaire was not eager to do and complete the project."
Patna High Court CWJC No.3270 of 2022(18) dt.15-01-2026 4/5
4. Copy of the affidavit has been served on the learned counsel for the State as well as the petitioner.
5. The District Land Acquisition Officer, Saran, Chhapra has also filed affidavit on behalf of the District Magistrate (Respondent No. 5) wherein almost identical thing has been indicated as reflected in the affidavit filed by the NHAI.
6. This Court is of the view that the progress of the work is not at all satisfactory and there are issues relating to disbursement of the compensation amount to the land owners which requires to be expedited, there is also requirement of administrative support for handing over different stretches of land to the NHAI by the State Authorities and also there are issues relating to the concessionaire in not expediting the work.
7. The learned counsel for the State assures this Court that step shall be taken for expediting the disbursement of the compensation amount so also the administrative support shall be provided to the NHAI so that the hindrance that has been caused are removed.
8. The learned senior counsel for the NHAI has also assured this Court that the problem which is with the concessionaire are likely to be sorted out and the physical Patna High Court CWJC No.3270 of 2022(18) dt.15-01-2026 5/5 progress of the work would also be expedited.
9. In view of such submission, list this matter on 13.02.2026.
10. The parties shall apprise this Court about the status of the work project on the next date.
(Sangam Kumar Sahoo, CJ) (Rajeev Ranjan Prasad, J) lekhi/-
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