Nh-31 - 2Nd Flyover (Lcw) Parallel ... vs The State Of Bihar
2022 Latest Caselaw 687 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8364 of 2021
     ======================================================

NH-31 - 2nd Flyover (LCW) Parallel to existing flyover in Kishanganj Town Dist- Kishanganj.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Union of India, New Delhi.

2.1. The Union of India through Secretary, Ministry of Road Transport and Highways, New Delhi.

2.2. The Secretary, Ministry of Road Transport and Highways, New Delhi.

3. The Chairman, National Highway Authority of India, New Delhi.

4. The Chief Secretary, Govt. of Bihar.

5. The Development Commissioner, Govt. of Bihar.

6. The Additional Chief Secretary, Road Construction Govt. of Bihar.

7. The Additional Chief Secretary, Revenue Deptt. Govt. of Bihar.

8. The Principal Secretary Finance Deptt. Govt. of Bihar.

9. The National Highway Authority G-5 and 6, Dwarika, New Delhi.

10. The Regional Officer NHAI S.K. Puri, Patna.

11. The District Magistrate, Kishanganj.

12. The District Land Acquisition Officer, Kishanganj.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. P.K.Shahi, Sr. Advocate, Amicus Curiae

For the State of Bihar : Mr. Anjani Kumar, AAG-4 Mr. Alok Kumar Rahi, AC to AAG-4

For the NHAI : Dr. K.N.Singh, ASG Ms. Iti Suman, Advocate Mr. Kumar Priya Ranjan, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) Patna High Court CWJC No.8364 of 2021 dt.28-01-2022

Date : 28-01-2022

Heard learned counsel for the parties.

In this petition, we are dealing with the construction of 2nd

Flyover (LCW) Parallel to existing Flyover in Kishanganj town/NH-31.

The instant petition was registered pursuant to our

directions issued in CWJC No. 8900 of 2020, titled as The National

Highway Projects in the State of Bihar Vs. the State of Bihar & Ors.

On 25th of March, 2021, we had directed the respondents to

take effective steps ensuring completion of the project within time.

On 23rd of July, 2021, we recorded the progress, as indicated

in the affidavit filed by both, National Highway Authority of India as

also the Road Construction Department, Government of Bihar.

Subsequently, on 23rd August, 2021, we had directed Shri

Aamir Subhani, the then Development Commissioner, Government of

Bihar to call for a meeting of all the stakeholders ensuring early

compliance of the project.

Today, our attention is invited to the affidavit filed by the

Deputy General Manager (Technical) -cum-Project Director, NHAI,

Bihar inter alia stating as under:-

"3. That a total of 31.8 km length of road is to be made with the progress of the project at 84%. The Project would eventually get completed by 30.04.2022.

4. The status of the Project is attached herewith: 2nd Flyover in Kishanganj Town on NH-31. The Project has been awarded as per details given under:

Patna High Court CWJC No.8364 of 2021 dt.28-01-2022

S.N Project Lengt Awar Agenc Date of Schedule Likely Physic o. Name h d y Award d project Completi al (Km) Cost Name completi on date Proger (Cr) on date ss

1. 2nd 3.18 129.2 M/s 28.03.20 28.06.20 30.04.202 83.46 Flyover 0 Bihar 18 20 2 % in Rajya Kishanga Pul nj Town Nirma n Nigam Limite d District Kishanganj Issues All issues resolved. At present work is going on with physical progress 83.46%.

i. Status of obstruction over land & structure in Land Acquisition Proceeding.

ii. That it is stated and submitted that there are no issues in the project and the project is likely to be complete by 30.04.2022. At present work is going on with physical progress 83.46%."

We find that the progress is quite satisfactory and the work,

as per the averments made in the affidavit, reproduced supra, is to be

completed on or before 30th April, 2022. No other issues remain to be

sorted out by the authorities.

As such, we find that the authorities have already taken all

remedial measures ensuring early completion of the project.

We place on record the assistance rendered by Shri

P.K.Shahi, learned Amicus Curiae as also Shri Anjani Kumar, learned

AAG-4, Dr. K.N.Singh, learned Addl. Solicitor General, Shri Kumar

Priya Ranjan, learned C.G.C.

We also place on record the efferts put in by Shri Aamir

Subhani, the then Development Commissioner in ensuring early Patna High Court CWJC No.8364 of 2021 dt.28-01-2022

completion of the project.

With this observation, we close the present proceedings

with direction to the Regional Officer, NHAI to file compliance report

by 10th of May, 2022.

Liberty reserved to any spirited person to raise the issue,

subject matter of the present lis, should the need so arise subsequently.

Interlocutory application, if any, shall also stand disposed

of.

                                                 (Sanjay Karol, CJ)


Sujit/Ashwini                                        ( S. Kumar, J)
AFR/NAFR
CAV DATE
Uploading Date         31.01.2022
Transmission Date