Citation : 2022 Latest Caselaw 2866 Patna
Judgement Date : 13 May, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1246 of 2022
======================================================
Lavkush Anupam Son of Late Lakshman Singh Resident of Village- Akhlaspur, Police Station- Bhabua, District- Kaimur, Bhabua.
... ... Petitioner/s Versus
1. The State of Bihar through Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar- 800001.
2. The Secretary, Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar- 800001.
3. The Additional Chief Secretary, Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar- 800001.
4. The Engineer-in-Chief, Rural Works Department, Government of Bihar, Vishweshwaraiya Bhawan, Jawaharlal Nehru Marg, Patna, Bihar- 800001.
5. The Executive Engineer, Rural Works Department, Work Division, Bhabua, Kaimur.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Abhishek Kumar, Advocate For the Respondent/s : Mr. Pawan Kumar, A.C. to A.G. ====================================================== 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.) =======================================================
Date : 13-05-2022 Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.1246 of 2022 dt.13-05-2022
In the supplementary counter affidavit dated
05.05.2022 filed on behalf of Respondent Nos. 1 to 5, it stands
averred in Paragraph No. 8 as under:-
"8. That it is further submitted that as the alignment of road including the bridge comes under the jurisdiction of the present respondent department so pursuant to the aforesaid letter the present respondent department has come to the decision to construct the bridge over Kukanahiya River situated in between of Bhabua Mohania Road to Kori Village via Jhengari Dihara for which the Engineer-In-Chief, Rural Works, Department, Bihar, Patna vide his letter no. 2042 dated 04.05.2022 has directed the Executive Engineer, Rural Works Department, Works Division, Bhabhua to submit the DPR (including 18 point Check list and Nazri Naksha) after obtaining Technical Approval thereof so that the further process may be initiated."
Patna High Court CWJC No.1246 of 2022 dt.13-05-2022
In view of the decision now taken by the Government
to construct the bridge, we direct that the proposal pending
before the authorities be processed and completed within a time
bound period, and in any case, not more than six months from
today.
We only hope and expect that tender for construction
of the work should also be issued and the work completed
within a period of one year thereafter.
Liberty reserved to the petitioner to agitate the matter
afresh, should the need so arise, either before the authorities or
before this Court.
Petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, stands disposed
of.
(Sanjay Karol, CJ)
(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 16.05.2022 Transmission Date
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!