Nagendra Chaubey vs The State Of Bihar
2024 Latest Caselaw 503 Patna

Patna High Court

Nagendra Chaubey vs The State Of Bihar on 19 January, 2024

Author: Rajiv Roy

Bench: Chief Justice, Rajiv Roy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.839 of 2024
     ======================================================
     Nagendra Chaubey S/o Sri Sukh ram Chaubey Resident of village-Hirpur,
     Post-Dalupur District-Buxar.

                                                                ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Principal Secretary, Rural Work Department,
     Govt. of Bihar.
2.   The Commissioner, Patna Division, Patna.
3.   The District Magistrate, Buxar.
4.   The Sub Divisional Officer, Dumraon, Dist- Buxar.
5.   The Circle Officer, Brahmapur, Dist Buxar.
6.   The Executive Engineer, Rural Work Department, Work Zone Dumraon,
     Dist Buxar.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Bijay Shankar Choubey, Advocate
     For the Respondent/s   :      Mr. Amrit Anand, AC to GA -3
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE RAJIV ROY
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE RAJIV ROY)

Date : 19-01-2024

The petitioner who claims to be a Social activist has

preferred the Public Interest Litigation to construct the road/link

road from Brahmpur-Nainijor near Dharmawati river bridge to

Hirpur village stating that the same is still not connected.

2. According to the writ petition, Brahampur block

is situated few kilometers away from the Patna-Buxar National

Highway and though there is a concrete road from Bramhapur-

Nainijor, near Dharmawati river bridge there is still a 'katchi' Patna High Court CWJC No.839 of 2024 dt.19-01-2024

road which needs construction as the villagers regularly face

problem.

3. According to him, the petition has been sent to

the Hon'ble the Chief Minister, Bihar in this regard as also the

complaint made before the Public Grievance Redressal Officer,

Buxar but as no steps taken by the respondents the petition.

4. The construction of a road/link road/bridge are

within the domain of the Central Government/State Government

and the State Administration/District Administration has to take

steps in this regard. It is not for the Court to direct them to

construct a particular road or link road.

5. Clearly no relief can be granted to the petitioner

and the writ petition is dismissed.

(K. Vinod Chandran, CJ)

( Rajiv Roy, J) Jagdish/-

AFR/NAFR
CAV DATE
Uploading Date            23.01.2024.
Transmission Date