Patna High Court
Patna Metro Rail Corporation Ltd vs Sunil Kumar Amar on 27 February, 2025
Author: Ashutosh Kumar
Bench: Partha Sarthy, Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.45 of 2024
In
Civil Writ Jurisdiction Case No.7579 of 2022
======================================================
1. Ranjeet Kumar son of Kedar Prasad, Resident of Nerut, P.S- Saare, District-
Nalanda.
2. Anita Devi, wife of Mahadev Sao, Resident of H.B.G 708, Rajendra Nagar,
Kankarbagh, near Rajendra Nagar Bridge, District-Patna.
3. Kanti Devi, wife of Ram Chandra Saw, Resident of village Nawada, P.O.-
Tilkai, P.S. - Makhdumpur Tilkai, District- Jehanabad
4. Archana Kumari, wife of Anant Kumar, Resident of behind archeology,
975/B/2, Chankay Nagar Kumhrar, P.S- Kumhrar, District-Patna.
5. Sangita Kumari Sinha, wife of Chandra Bhushan Prasad, Resident of Karara,
Ghoswari, P.S- Karara, District- Patna.
6. Urmila Devi, daughter of Karu Mahto, Resident of Village Meyar, P.O-
Kaidi Meyar, Jamnapur, sohsarai, P.S. -Noorsarai, District- Nalanda.
7. Anupriya Roy, wife of Pravin Kumar Prabhakar, Resident of SRT-25
Rajendra Nagar P.S- Bazar Samiti, District- Patna.
8. Preeti Kumari, wife of Yashlok Kumar, Resident of Village and P.O.-
Chaturbhuj, Piprahai, P.S.-Laukaha, District- Madhubani.
9. Rubi Kumari, wife of Raj Verma, Resident of Village -Lalbigha,
Warisaliganj, P.S.-Sahpur, District- Nawada.
10. Umesh Prasad, son of Vasudeo Mahto. Resident of RZ-A-117, Jeewan Park,
Pankha Road, DK Mohan Garden, West Delhi, Delhi
... ... Appellant/s
Versus
1. The State of Bihar Through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District-Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District-Patna.
7. Circle Officer, Sadar, District-Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd, Indira Bhawan
7th Floor, Bailey Road, Patna - 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd, Indira Bhawan
7th floor, Bailey road Patna - 800001.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar-800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
'Puratattwa Bhawan', J. C. Road, Anta Ghat, Patna-800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 47 of 2024
In
Civil Writ Jurisdiction Case No.4562 of 2022
======================================================
1. Lalita Devi Wife of Madhusudan Rai, Resident of Chota Nuan, P.S.-
Pandeypatti (Muffasil), District- Buxar.
2. Ram Sajjan Kumar, Son of Late Sampat Sah, Resident of Savlak Sarai, P.S.-
Kurtha, District- Arwal.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District- Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District- Patna.
7. Circle Officer, Sadar, District- Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira Bhawan
7th Floor, Bailey Road, Patna- 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd., Indira Bhawan,
7th Floor, Bailey Road, Patna- 800001.
12. Ministry of Jal Shakti,Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation through
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Project Director, Vikash Bhawan Bailey Road, Patna, Bihar- 800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
17. Regional Director, Patna Circle, Archaelogical Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 54 of 2024
In
Civil Writ Jurisdiction Case No.7641 of 2022
======================================================
1. Usha Devi Wife of Motilal Sahani, Resident of Village- Jitwarpur, P.O.-
Indar Wara, P.S. -Tajpur, District- Samastipur.
2. Deepak Kumar, Son of JaichandLal, Resident of Village- Govindpur, P.O.
and P.S.- Govindpur, District- Nawada.
3. Sarita Prasad, Wife of Pawan Prakash, Resident of village- Sakri Gali,
SampatChak, P.S. Aalamganj, District Patna.
4. Raj Kumar, Son of Madan Mohan Shaw, Current Resident of Qtr. No.-100/2,
Air Force Station, Dadri, P.S. Gautam Bugh Nagar, District- Uttar Pradesh.
5. Shyam Deo Prasad, Son of Seryug Prasad Resident of Village- Tetarhaat,
P.S.-Tetarhaat, District- Lakhisarai.
6. Vidya Sagar, Son of Jagdish Prasad, Resident of village- Aijhi, P.O. and P.S.-
Sheikhpura, District- Sheikhpura.
7. Rameshwar Prasad, Son of Late Nanhu Saw, Resident of Village
Sampatchak, P.S.-Gopalpur, District- Patna.
8. Ravi Kumar, Manoj Kumar, Resident of 41 Jai Prakash Nagar, Vidhan
Parishad Colony, Sampatchak, P.S.-Agamkuan, District- Patna.
9. Pravila Kumari, Wife of Ayodhya Prasad Azad, Resident of village Saiyad
Salem B. factory, Rusulpur, P.O.- Bhikhanpur, P.S.-Rasulpur, District-
Muzaffarpur.
10. Nirupa Kumari, Wife of Anil Singh, Resident of Balipur, P.O.- Bhagwanpur,
P.S.- Hulsaganj, District- Jehanabad.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District- Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District- Patna.
7. Circle Officer, Sadar, District- Patna.
8. Patna Municipal Corporation, through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira Bhawan
7h Floor, Bailey Road, Patna - 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd., Indira Bhawan
7th floor, Bailey road Patna - 800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar- 800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India, through Regional Director, Patna Circle,
Puratttwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 65 of 2024
In
Civil Writ Jurisdiction Case No.7726 of 2022
======================================================
1. Meena Devi Wife of KanhaiyaLal, Quamruddinganj, District- Nalanda.
(803101)
2. Mamta Kumari, wife of Raj Kumar, resident of near Post Office, Tajnipur,
Barh, District Nalanda (803213).
3. Saurabh Sharan, Son of SiyamohaniSharan, Daniyawan, Pandapur, District
Nalanda (801301)
4. Sunita Kumar, Wife of Mithlesh Kumar, resident of A/493, A.G. Colony,
Phulwari, District- Patna (800025).
5. Renu Kumari, Wife of Kamlesh Kumar, Resident of Village- Mohanchak,
P.S.- Bikram, Akhtiyarpur, District- Patna.
6. Kamlesh Kumar, Son of Kameshwar Prasad, Resident of Village-
Mohanchak, P.S.- Bikram, Akhtiyarpur, District- Patna.
7. Namrata Kumari, Wife of Raj Kumar, Resident of Village- Mehmadpur,
P.O.- Ramghat, P.S.- Nagarnausa, District- Nalanda.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District - Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum- Collector, Patna.
6. District Land Acquisition Officer, Patna, District- Patna.
7. Circle Officer, Sadar, District- Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd, Indira Bhawan,
7th Floor, Bailey Road, Patna- 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd, Indira Bhawan,
7th Floor, Bailey Road, Patna- 800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through the
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar- 800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 68 of 2024
In
Civil Writ Jurisdiction Case No.7650 of 2022
======================================================
1. Ranjana Sinha wife of Sri Arun Prasad. Resident of Mohalla- Pahari Patna
Municipal Corporation Ward No.56, Police Station- Agam Kuan, District-
Patna-800007.
2. Mahendra Prasad son of Chamaru Prasad Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
3. Manoj Kumar Son of Sri Dinanath Prasad Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
4. Archana Kumari Wife of Navneet Kumar Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Patna-800007.
5. Gajendra Kumar Singh Son of Late Bhuneshwar Singh Resident of Mohalla-
Pahari Patna Municipal Corporation Ward No.56, Police Station-Agam
Kuan, District-Patna-800007.
6. Munni Devi Wife of Sri Anuj Kumar Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
7. Shakeela Devi Wife of Sri Krishnadeo Rai Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
8. Sri Shivjee Sao Son of Late Jagdish Sao Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
9. Sarita Kumari Wife of Ramesh Kumar Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
10. Rekha Kumari Wife of Sri Abhimanyu Kumar Roy Resident of Mohalla-
Pahari Patna Municipal Corporation Ward No.56, Police Station-Agam
Kuan, District-Patna-800007.
11. Anil Kumar Son of Sri Parmanand Resident of Mohalla-Pahari Patna
Municipal Corporation Ward No.56, Police Station-Agam Kuan, District-
Patna-800007.
12. Manjula Kumari Wife of Sri Jagat Kishore Kumar Resident of Mohalla-
Pahari Patna Municipal Corporation Ward No.56, Police Station-Agam
Kuan, District-Patna-800007.
13. Usha Mishra Wife of Sri Ashok Kumar Mishra Resident of Mohalla-Pahari
Patna Municipal Corporation Ward No.56, Police Station-Agam Kuan,
District-Patna-800007.
14. Ramawati Devi Wife of Sri Subhash Kumar Ray Resident of Mohalla-Pahari
Patna Municipal Corporation Ward No.56, Police Station-Agam Kuan,
District-Patna-800007.
15. Shankar Mandal Son of Sri Sukhdeo Mandal Resident of Mohalla-Pahari
Patna Municipal Corporation Ward No.56, Police Station-Agam Kuan,
District-Patna-800007.
16. Ravi Shankar Sharma Son of Late Yamuna Sharma Resident of Mohalla-
Pahari Patna Municipal Corporation Ward No.56, Police Station-Agam
Kuan, District-Patna-800007.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms, Govt.
of Bihar, Patna.
3. The Principal Secretary, Department of Urban and Housing, Govt. of Bihar,
Patna.
4. The Director, Directorate of Land Acquisition, Department of Revenue,
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Govt. of Bihar, Patna.
5. The District Magistrate-cum-Collector, Patna.
6. The Additional Collector, Patna.
7. The District Land Acquisition Officer, Patna.
8. The Circle Officer, Circle Patna, Patna.
9. The Managing Director, Patna Metro Rail Corporation Ltd. its Head Office,
at Indira Bhawan, West Boring Canal Road, Sri Krishnapuri, Patna, Bihar-
800001.
10. The Director, Patna Metro Rail Corporation Ltd. its Head Office, at Indira
Bhawan, West Boring Canal Road, Sri Krishnapuri, Patna, Bihar-800001.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 86 of 2024
In
Civil Writ Jurisdiction Case No.7650 of 2022
======================================================
Rajnish Kumar Son of Sri Baleshwar Prasad Resident of Mohalla Ward No.-
56 of Patna Municipal, P.S.- Agam Kuan, District- Patna.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2. The Principal Secretary, Department of Revenue and Land Reform, Govt. of
Bihar, Patna.
3. The Principal Secretary, Department of Urban and House, Govt. of Bihar,
Patna.
4. The Director- Directorate of Land Acquisition, Department of Revenue,
Govt. of Bihar, Patna.
5. The District Magistrate-Cum- Collector, Patna.
6. The Additional Collector, Patna.
7. The District Land Acquisition Officer, Patna.
8. The Circle Officer, Circle Patna, (Patna).
9. The Managing Director, Patna Metro Rail Corporation Limited, its Head
Office at Indira Bhawan, West Boring Road, Srikrishnapuri, Patna. Bihar-
800001.
10. The Director, Patna Metro Rail Corporation Limited, its Head Office at
Indira Bhawan, West Boring Canal Road, Srikrishnapuri, Patna, Bihar-
800001.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 126 of 2024
In
Civil Writ Jurisdiction Case No.8427 of 2022
======================================================
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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1. Raj Laxmi Bhushan Wife of Shashi Bhushan Prasad resident of Bhagwat
Nagar, Patel Seva Nagar, Road No.-4 Kumhrar, B.H. Colony, Patna
(800026).
2. Ruby Kumari, Wife of Arbind Kumar resident of Patel Seva Nagar, Near
N.R.L. Petrol Pump, Bahadurpur Housing Colony, Bhagwat Nagar,
Kumhrar, Sampatchak, District Patna (800026).
3. Suchita Kumari, Wife of Manish Kumar Resident of Village- Road No. 5,
East Indira Nagar, P.O.-Lohiyanagar, P.S.- Kankarbagh, District- Patna.
4. Shakuntala Kumari, Wife of Arjun Prasad Resident of House NO. -74,
Village- Teka Bigha, P.O.- Amuraura, P.S.- Chandi, District-Nalanda.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District- Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District- Patna.
7. Circle Officer, Sadar, District- Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira Bhawan
7th Floor, Bailey Road, Patna-800001.
11. Director (Work) Project, Patna Metro Rail Corporation Ltd., Indira Bhawan
7th Floor, Bailey Road, Patna-800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar-800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India, through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
9/71
Letters Patent Appeal No. 136 of 2024
In
Civil Writ Jurisdiction Case No.8577 of 2022
======================================================
1. Sunil Kumar Amar son of Suresh Prasad, Resident of Mina Bazar, Shahu
Colony, Gulzarbagh, P.S. -Aalamganj, District-Patna
2. Sujata Gupta, wife of Sunil Kumar Amar, Resident of Mina Bazar, Shahu
Colony, Gulzarbagh, P.S. -Aalamganj, District-Patna
3. Rinku Devi, Daughter of Ashok Kumar, Resident of B 502, Bali Road, P.S.-
Phulwari, District- Patna.
4. Ranjana Sinha, wife of Surendra Sekhar, Resident of village Maula Nagar,
Sahora P.O.-Maulanagar, P.S. - Atari, District-Gaya.
5. Sonmari Devi, wife of Jamuna Prasad, Resident of village -Asarhi, P.O.-
Asarhi, P.S.-Hilsa, District- Nalanda.
6. Rani Devi, wife of Ashutosh Kumar, Resident of Ward No.-12 PipalTola,
Katauna, P.S. -Giriak, District- Nalanda
7. Chinta Devi, wife of Shyamnandan Prasad, Resident of Ward No.-16,
Bansbigha, P.O.-Bansbigha, P.S.- Chhati, District-Patna
8. Mahendra Bhushan, son of Sunil Bhushan, Resident of Indian Machinery
Campus, Naya Tola Kumhara, P.O. Bahadurpur Housing Colony, P.S.-
Agamkuan, District- Patna.
9. Sonu Sharma, son of Raghunath Sharma, Resident of Lodi Katraharna Tola,
P.S. -Nagla, Patna city, District- Patna.
10. Munni Devi, wife of Upendra Thakur, Resident of Village-Ajhi, Mehus
Road, Bypass, P.O.-Mubarakpur, P.S.-Korma, District - Sheikpura.
11. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
... ... Appellant/s
Versus
1. The State of Bihar Through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District-Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District-Patna.
7. Circle Officer, Sadar, District-Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd, Indira Bhawan
7th Floor, Bailey Road, Patna - 800001.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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11. Director (Work) Project Patna Metro Rail Corporation Ltd, Indira Bhawan
7th floor, Bailey road Patna - 800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar- 800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
'Puratattwa Bhawan', J. C. Road, Anta Ghat, Patna-800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 302 of 2024
In
Civil Writ Jurisdiction Case No.4562 of 2022
======================================================
1. The State of Bihar Through the Chief Secretary, Government of Bihar at
Patna.
2. Urban Development and Housing Department, Government of Bihar, Patna
through the Principal Secretary, District - Patna
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Commissioner, Patna Division, Patna.
5. The District Magistrate-cum-Collector, Patna
6. The District Land Acquisition Officer, Patna, District - Patna.
7. The Circle Officer, Sadar, District - Patna.
... ... Appellant/s
Versus
1. Lalita Devi Wife of Madhshudan Rai, Resident of Chota Nuan, P.S. -
Pandeypatti (Muffasil), District - Buxar.
2. Ram Sajjan Kumar, Son of Late Sampat Sah, Resident of - Savlak Sarai, P.S.
- Kurtha, District - Arwal.
3. The Patna Municipal Corporation through the Commissioner, District -
Patna.
4. The Commissioner, Patna Municipal Corporation, District Patna.
5. The Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira
Bhawan 7th Floor, Bailey Road, Patna-800001
6. The Director (Work) Project, Patna Metro Rail Corporation Ltd., Indira
Bhawan 7th Floor, Bailey Road, Patna - 800001
7. The Ministry of Jal Shakti, Department of Water Resources, River
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Development and Ganga Rejuvenation, through the Project Director, Bihar
at Patna
8. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar - 800001
9. The Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna
10. The Principal Secretary, Bihar State Pollution Board, Bihar at Patna.
11. The Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001
12. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 310 of 2024
In
Civil Writ Jurisdiction Case No.4403 of 2023
======================================================
1. Birendra Kumar Singh S/o Late Ram Kanchan Singh, R/o- Village- Chak
Bairiya, P.O.- Bairiya, P.S.- Gopalpur, District- Patna, Bihar- 800007.
2. Shyam Kishor Singh, S/o Chaturbhuj Singh, R/o- Chak Bairiya, P.S.-
Gopalpur, Karanpura, District- Patna, Bihar- 800007.
3. Raju Kumar, s/o Chaturbhuj Singh, R/o- Chak Bairiya, P.S.- Gopalpur,
Karanpura, District- Patna, Bihar- 800007.
4. Ajay Kumar Singh, S/o Najir Singh, Chakbairiya, Bairiya Patna, Bihar-
800007.
5. Pappu Singh, S/o Late Tribhuman Singh, R/o- Chak Bairiya, P.S.- Gopalpur,
Karanpura, District- Patna, Bihar- 800007.
6. Dhanjeet Kumar, S/o Late Tribuman Singh, R/o- Chak Bairiya, P.S.-
Gopalpur, Karanpura, District- Patna, Bihar- 800007.
7. Dhiraj Kumar, S/o Late Tribhuman Singh, R/o- Chak Bairiya, P.S.-
Gopalpur, Karanpura, District- Patna, Bihar- 800007.
8. Gyaneshwar Prasad Mehta, S/o Late Dawarika Mahto, R/o- Mahavir
Mandir, Sudarshan Path, Tulsi Mandi Patna, Bihar- 800007.
9. Jagarnath Kumar, S/o Kedar Mahto, R/o- Tulsi Mandi Gulzarbagh,
Aalamganj, Patna- 800007.
10. Shanti Devi, W/o Kedar Mahto, R/o Tulsi Mandi Gulzarbagh, Aalamganj,
Patna- 800007.
11. Ribha Devi, W/o Gajendra Singh, R/o- A/14A, Vijay Nagar, Manas Mandir,
Hanuman Nagar, Patna, Bihar, 800020.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
12/71
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
its Principal Secretary, District-Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District-Patna.
5. District Magistrate cum Collector, Patna.
6. District Land Acquisition Officer, Patna, District-Patna.
7. Circle Officer, Sadar, District-Patna.
8. Patna Municipal Corporation through the Commissioner, District-Patna.
9. Commissioner, Patna Municipal Corporation, District-Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor, Bailey Road, Patna-800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd., Indira Bhawan,
7th Floor, Bailey Road, Patna-800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through the
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar-800001.
14. Bihar State Pollution Control Board, Patna, Bihar through the Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 311 of 2024
In
Civil Writ Jurisdiction Case No.4575 of 2023
======================================================
1. Santosh Kumar Son of Bhuneshwar Singh, R/o -village - Chak Bairiya, P.S.-
Gopalpur, District - Patna, Bihar - 800007.
2. Bhuneshwar Singh, S/o Ganga Singh, R/o -C/o- Ganga Singh, Bairiya,
District- Patna, Bihar - 800007.
3. Arun Kumar, S/o Late Chandraket Singh, R/o-C/o- Lal Das Gupta, Near
Office, Imlital Danapur, District - Patna, Bihar - 801503.
4. Ram Suhawan Singh, S/o - Sarw Lal Singh, R/o - Chak Bairiya, P.D. -
Gopalpur, Karanpura, District - Patna, Bihar - 80000
5. Arvind Singh, S/o Chandradev Singh, R/o - Chak Bairiya, Bairiya, P.S. -
Gopalpur, District - Patna, Bihar - 800007.
6. Amit Kumar, S/o Bhuneshwar Singh, R/o- village- Chak Bairiya, P.S.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Gopalpur, District - Patna, Bihar - 80000
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District - Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District - Patna.
7. Circle Officer, Sadar, District - Patna.
8. Patna Municipal Corporation through the Commissioner, District - Patna.
9. Commissioner, Patna Municipal Corporation, District - Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd, Indira Bhawan
7th Floor, Bailey Road, Patna- 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd, Indira Bhawan
7th floor, Bailey Road Patna - 800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through the
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar - 800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 315 of 2024
In
Civil Writ Jurisdiction Case No.4562 of 2022
======================================================
1. Patna Metro Rail Corporation Ltd. Through the Chief Managing Director,
Patna Metro Rail Corporation Ltd. Indira Bhawan, 7th Floor, Bailey Road,
Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna-800001.
3. The Director (Work) Project, Patna Metro Rail Corporation Ltd. Indira
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Bhawan, 7th Floor Bailey Road Patna-800001.
... ... Appellant/s
Versus
1. Lalita Devi wife of Madhusudan Rai, Resident of Chota Nuan P.S. Pandey
Patti (Muffasil) District Buxar.
2. Ram Sajjan Kumar, son of late Sampat Sah, Resident of Savlak Sarai, P.S.
Kurtha, District Arwal.
3. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
4. The Urban Development and Housing Department, Govt. of Bihar, Patna
through the Principal Secretary, District Patna.
5. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
6. The Commissioner, Patna Division, District Patna.
7. The District Magistrate-Cum-Collector, Patna.
8. The District land Acquisition officer, Patna District, Patna.
9. The Circle officer, Sadar District Patna
10. The Patna Municipal Corporation through the Commissioner, District, Patna.
11. The Commissioner, Patna Municipal Corporation, District Patna.
12. The Ministry of Jal Shakti Department of Water Resources River
Development and Ganga Rejuvenation, through the project Director, Bihar
at Patna.
13. The National Mission for clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, bailey Road, Patna, Bihar- 800001.
14. The Bihar State Pollution Central Board, Patna through its principal
Secretary, Bihar at Patna.
15. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. The Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
17. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 320 of 2024
In
Civil Writ Jurisdiction Case No.1801 of 2023
======================================================
1. Indu Devi W/o- Pramod Kumar, R/o- Virat Nagar, Lowadih, P.O. and P.S.
Namkum, District- Ranchi, - State- Jharkhand.
2. Raj Kumar, S/o- Ramdeo Prasad, R/o- Village- Munna Chak, near back gate
of College of Commerce, P.S.- Patrakar Nagar, Sampatchak, District- Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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3. Sulekha Kumari, W/o- Ashutosh Kumar, R/o- Village- Rendi, Renari, P.O.-
Chamarbigha, P.S.- Hilsa, District- Nalanda.
4. Ram Pravesh Suman, S/o- Deo Narayan Roy, R/o- Opp. River Bhikhanpura,
P.S.- Desari, District- Vaishali.
5. Sarswati Devi, W/o- Shiv Shankar Prasad, R/o- Rajopatti, Jaiprakash Path
(Mohini Niwas), Rajapatti, Sitamarhi Bazar, Dumri, P.O.- Mohani Mandal,
P.S.- Mejarganj, District- Sitamarhi.
6. Brameshwar, S/o- Shiva Shankar Prasad, R/o- 2M/66, near North of T.V.
Tower, Kankarbagh, Mahatma Gandhi Nagar, Sampatchak, P.S. Agamkuan,
District- Patna.
7. Deepa Devi, W/o- Krishna Choudhary, R/o- Saraswati Vihar Colony, Shiv
Mandir, Bajrangpuri, Dhunki, P.O.- Gulzarbag, P.S.- Alamganj, District-
Patna-800007
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Govt. of Bihar, Patna through
the Principal Secretary, District-Patna.
3. Principal Secretary Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District-Patna.
7. Circle Officer, Sadar, District-Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd, Indira Bhawan
7th Floor, Bailey Road, Patna - 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd, Indira Bhawan
7th floor, Baileyroad Patna-800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar-800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J. C. Road, Anta Ghat, Patna-800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 321 of 2024
In
Civil Writ Jurisdiction Case No.8427 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
2. Urban Development and Housing Department, Government of Bihar, Patna
through the Principal Secretary, District- Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Commissioner, Patna Division, District- Patna.
5. The District Magistrate-cum-Collector, Patna.
6. The District Land Acquisition Officer, Patna, District - Patna.
7. The Circle Officer, Sadar, District- Patna.
... ... Appellant/s
Versus
1. Raj Laxmi Bhushan Wife of Shashi Bhushan Prasad, Resident of - Bhagwat
Nagar, Patel Seva Nagar, Road No. 4, Kumhrar, B.H. Colony Patna
(800026).
2. Ruby Kumari, Wife of Arbind Kumar, Resident of Patel Seva Nagar N.R.L.
Petrol Pump, Bahadurpur Housing Colony, Bhgawat Nagar, Kumhrar,
Sampatchak, District- Patna (80026).
3. Suchita Kumari, Wife of Manish Kumar, Resident of Village - Road No. 5,
East Indira Nagar, P.O.- Lohiyanagar, P.S. - Kankarbagh, District- Patna.
4. Shakuntala Kumari, Wife of Arjun Prasad, Resident of House No. 74,
Village - Teka Bigha, P.O.- Amuraura, P.S. - Chandi, District- Nalanda.
5. The Patna Municipal Corporation through the Commissioner, District-
Patna.
6. The Commissioner, Patna Municipal Corporation, District - Patna.
7. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan 7th Floor, Bailey Road, Patna - 800001.
8. The Director (Work) Project, Patna Metro Rail Corporation Ltd., Indira
Bhawan 7th Floor, Bailey Road, Patna - 800001.
9. The Ministry of Jal Shakti, Department of Water Resources, River
Development and Ganga Rejuvenation through Project Director, Bihar at
Patna.
10. National Mission for Clean Ganga, Ministry of Jal Shakti Department of
Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar - 800001.
11. The Bihar State Pollution Control Board, Patna, Bihar through its Principal
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Secretary, Bihar at Patna.
12. The Principal Secretary, Bihar State Pollution Board, Bihar at Patna.
13. The Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna - 800001.
14. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 323 of 2024
In
Civil Writ Jurisdiction Case No.8577 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
2. Urban Development and Housing Deparmtent Government of Bihar, Patna
through the Principal Secretary, District-Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Commissioner, Patna Division, District-Patna.
5. The District Magistrate cum Collector, Patna.
6. The District Land Acquisition Officer, Patna, District-Patna.
7. The Circle Officer, Sadar, District-Patna.
... ... Appellant/s
Versus
1. Sunil Kumar Amar son of Suresh Prasad, Resident of Mina Bazar, Shahu
Colony, Gulzarbagh, P.S.-Aalamganj, District-Patna.
2. Sujata Gupta Wife of Sunil Kumar Amar, Resident of Mina Bazar, Shahu
Colony, Gulzarbagh, P.S.-Aalamganj, District-Patna.
3. Rinku Devi, Daughter of Ashok Kumar, Residetn of B 502, Bali Road, P.S.-
Phulwari, District-Patna.
4. Ranjan Sinha, Wife of Surendra Sekhar, Resident of Village-Maula Nagar,
Sahora, P.O.-Maulanagar, P.S.-Atari, District-Gaya.
5. Sonmari Devi, Wife of Jamuna Prasad, Resident of Village-Asarhi, P.O.-
Asarhi, P.S.-Hilsa, District-Nalanda.
6. Rani Devi, Wife of Ashutosh Kumar, Resident of Ward No. 12 Pipal Tola,
Katauna, P.S.-Giriak, District-Nalanda.
7. Chinta Devi, Wife of Shaymanandan Prasad, Resident of Ward No. 16,
Bansbigha, P.O.-Bansbigha, P.S.-Chhati, District-Patna.
8. Mahendra Bhushan, son of Sunil Bhushan, Resident of Indian Machinery
Campus, Naya Tola Kumhara, P.O.-Bahadurpur Housing Colony, P.S.-
Agamkuan, District-Patna.
9. Sonu Sharma, Son of Raghunath Sharma, Resident of Lodi Katraharna Tola,
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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P.S.-Nagla, Patna City, District-Patna.
10. Munni Devi, Wife of Upendra Thakur, resident of Village-Ajhi Mehus Road,
Bypass, P.O.-Mubarakpur, P.S.-Korma, District-Sheikhpura.
11. The Patna Municipal Corporation through the Commissioner, District-Patna.
12. The Commissioner, Patna Municipal Corporation, District-Patna.
13. The Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor, Bailey Road, Patna-800001.
14. The Director (Work) Project, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor, Bailey Road, Patna-800001.
15. The Ministry of Jal Shakti, Department of Water Resources, River
Development and Ganga Rejuvenation through the Project Director, Bihar at
Patna.
16. National Mission for Clean Ganga, Minister of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar-800001.
17. The Bihar State Pollution Control Board Patna, Bihar through its Principal
Secretary, Bihar at Patna.
18. The Principal Secretary, Bihar State Pollution Control Board Patna, Bihar at
Patna.
19. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
20. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 324 of 2024
In
Civil Writ Jurisdiction Case No.7650 of 2022
======================================================
1. The State of Bihar Through the Chief Secretary, Government of Bihar at
Patna.
2. The Principal Secretary, Department of Revenue and Land Reforms,
Government of Bihar, Patna.
3. The Principal Secretary, Department of Urban and Housing, Government of
Bihar, Patna.
4. The Director, Directorate of Land Acquisition, Department of Revenue,
Government of Bihar, Patna
5. The District Magistrate-cum-Collector, Patna
6. The Additional Colector, Patna
7. The District Land Acquisition Officer, Patna
8. The Circle Officer, Circle Patna, Patna
... ... Appellant/s
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
19/71
Versus
1. Rajnish Kumar Son of Sri Baleshwar Prasad, Resident of Mohalla - Ward
No. 56 of Patna Municipal, P.S. - Agamkuan, District - Patna.
2. Ranjana Sinha Wife of Arjun Prasad x
3. Mahendra Prasad, Son of Late Chamaru Prasad x
4. Manoj Kumar, Son of Sri Dinanath Prasad x
5. Archana Kumari, Wife of Naveneet Kumar x
6. Gajendra Kumar Singh, Son of Late Bhuneshwar Singh x
7. Munni Devi, Wife of Sri Anuj Kumar x
8. Lalita Kumari, Wife of Sri Rakesh Kumar x
9. Shakeela Devi, Wife of Sri Krishnadev Rai x
10. Sunita Devi, Wife of Sri Shivji Sao x
11. Sunita Devi, Wife of Sri Shivji Sao x
12. Saroj Devi, Wife of Sri Upendra Prasad x
13. Rekha Kumari, Wife of Sri Abhimanyu Kr. Roy x
14. Sarla Sinha, Wife of Sri Mukesh Singh x
15. Anil Kumar, Son of Sri Parmanand x
16. Manjula Kumari, Wife of Sri Jagat Kishore Kumar x
17. Usha Mishra, Wife Sri Ashok Kumar Mishra x
18. Ramawati Devi, Wife of Sri Subash Kumar Roy x
19. Shankar Mandal, Son of Sri Sukhdeo Mandal x
20. Ravi Shankar Sharma, Son of Late Yamuna Singh, x
21. The Managing Director, Patna Metro Rail Corporation Limited, its Head
Office at Indira Bhawan, West Boring Canal Road, Srikrishnapuri, Patna,
Bihar -800001
22. The Director, Patna Metro Rail Corporation Limited, its Head Office at
Indira Bhawan, West Boring Canal Road, Srikrishnapuri, Patna, Bihar
-800001
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 327 of 2024
In
Civil Writ Jurisdiction Case No.7579 of 2022
======================================================
1. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
2. Urban Development and Housing Department Government of Bihar, Patna
through the Principal Secretary, District-Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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4. The Commissioner, Patna Division, District-Patna.
5. The District Magistrate cum Collector, Patna.
6. The District Land Acquisition Officer, Patna, District-Patna.
7. The Circle Officer, Sadar, District-Patna.
... ... Appellant/s
Versus
1. Ranjeet Kumar Son of Kedar Prasad, Resident of - Nerut, P.S. - Saare,
District- Nalanda.
2. Anita Devi, Wife of Mahadev Sao, Resident of H.B.G. 708, Rajendra Nagar,
Kankarbagh, Near Rajendra Nagar Bridge, District- Patna.
3. Kanti Devi, Wife of Ram Chandra Saw, Resident of village - Nawada, P.O.-
Tilkai, P.S.- Makhdumpur Tilkai, District- Jehanabad.
4. Archana Kumari, Wife of Anant Kumar, Resident of behind Archeology,
975/B/2, Chankay Nagar, P.S. - Kumhrar, District- Patna.
5. Sangita Kumari Sinha, Wife of Chandra Bhushan Prasad, Resident of
Karara, Ghoswari, P.S. - Karara, District - Patna.
6. Urmila Devi, Daughter of Karu Mahto, Resident of Village Meyar, P.O. -
Kaidi Meyar, Jamnapur, Sohsarai, P.S. - Noorsasari, District- Nalanda.
7. Anupriya Roy, Wife of Pravin Kumar Prabhakar, Resident of SRT- 25
Rajendra Nagar, P.S. - Bazar Samiti, District- Patna.
8. Preeti Kumari, Wife of Yashlok Kumar, Resident of Village and P.O.-
Chaturbhuj, Piprahai, P.S. - Laukaha, District- Madhubani.
9. Rubi Kumari, Wife of Raj Verma, Resident of Village - Lalbigha,
Warisaliganj, P.S. - Sahpur, District- Nawada.
10. Umesh Prasad, Son of Vasudeo Mahto, Resident of RZ- A- 117, Jeewan
Park, Pankha Road, DK Mohan Garden, West Delhi.
11. The Patna Municipal Corporation through the Commissioner, District-Patna.
12. The Commissioner, Patna Municipal Corporation, District-Patna.
13. The Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor, Bailey Road, Patna-800001.
14. The Director (Work) Project, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor, Bailey Road, Patna-800001.
15. The Ministry of Jal Shakti, Department of Water Resources, River
Development and Ganga Rejuvenation through the Project Director, Bihar at
Patna.
16. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar-800001.
17. The Bihar State Pollution Control Board Patna, Bihar through its Principal
Secretary, Bihar at Patna.
18. The Principal Secretary, Bihar State Pollution Board, Bihar at Patna.
19. The Archaeological Survey of India through Regional Director, Patna Circle,
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
20. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 355 of 2024
In
Civil Writ Jurisdiction Case No.7641 of 2022
======================================================
1. Patna Metro Rail Corporation Ltd. through the Chief Managing Director,
Patna Metro Rail Corporation Ltd. Indira Bhawan, 7th Floor, Bailey Road,
Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
3. The Director (Work) Project, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
... ... Appellant/s
Versus
1. Usha Devi Wife of Motilal Sahani, Resident of Jitwarpur, P.O.- Indarwara,
P.S. Tajpur, District- Samastipur.
2. Deepak Kumar, Son of Jaichand Lal, Resident of Govindpur, P.O.-
Govindpur, P.S.- Govindpur, District- Nawada.
3. Sarita Prasad, Wife of Pawan Prakash, Resident of Village- Sakri Gali,
Sampatchak, P.S.- Aalamganj, District- Patna.
4. Raj Kumar, Son of Madan Mohan Saw, Resident of QTR No. 100/2, Air
force Station, Dadri, P.S.- Gautam Budh Nagar, District- Uttar Pradesh.
5. Shyam Deo Prasad, Son of Seryug Prasad, Resident of Tetarhaat, P.S.
Tetarhaat, District- Lakhisarai.
6. Vidya Sagar, Son of Jagdish Prasad, Resident of village- Aijhi, P.O. and P.S.
Sheikpura, District- Sheikpura.
7. Rameshwar Prasad, Son of Late Nanhu Saw, Resident of Village- Sampat
Chak, P.S Gopalpur, District- Patna.
8. Ravi Kumar, Son of Manoj Kumar, Resident of - 41 Jai Prakash Nagar,
Vidhan Parishad Colony, Sampatchak, P.S.- Agam Kaun, District- Patna.
9. Pravila Kumari, Wife- Ayodhya Prasad Azad, Resident of village- Saiyad
Salem B Factory, Rusulpur P.O.- Bhikhanpura, P.S- Rasulpur, District-
Muzaffarpur.
10. Nirupa Kumari, Wife of Anil Singh, Resident of- Balipur, P.O. Bhagwanpur,
P.S. Hussainganj, District- Jehanabad.
11. The State of Bihar, through the Chief Secretary, Government of Bihar at
Patna.
12. The Urban Development and Housing Department, Govt. of Bihar, Patna,
through the Principal Secretary, District Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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13. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
14. The Commissioner, Patna Division, District Patna.
15. The District Magistrate-Cum-Collector, Patna.
16. The District Land Acquisition Officer, Patna District, Patna.
17. The Circle Officer, Sadar District Patna.
18. The Patna Municipal Corporation, through the Commissioner, District-
Patna.
19. The Commissioner, Patna Municipal Corporation, District Patna.
20. The Ministry of Jal Shakti Department of Water Resources River
Development and Ganga Rejuvenation, through the Project Director, Bihar
at Patna.
21. The National Mission for Clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar- 800001.
22. The Bihar State Pollution Central Board, Patna, through its Principal
Secretary, Bihar at Patna.
23. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
24. The Archaeological Survey of India, through Regional Director, Patna
Circle, Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
25. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 357 of 2024
In
Civil Writ Jurisdiction Case No.7726 of 2022
======================================================
1. Patna Metro Rail Corporation Ltd. through the Chief Managing Director,
Patna Metro Rail Corporation Ltd. Indira Bhawan, 7th Floor, Bailey Road,
Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
3. The Director (Work) Project, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
... ... Appellant/s
Versus
1. Meena Devi Wife of Kanhaiya Lal Resident of Quamruddinganj, P.S.-
Nalanda, District- Nalanda.
2. Mamta Kumari, Wife of Raj Kumar Resident of Near Post Office, Tajnipur,
Barh, P.S.- Tajnipur, District- Nalanda.
3. Saurabh Sharan, Son of Siyamohani Sharan Resident of Village- Daniyawan,
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Pandapur, P.S.- Nalanda, District- Nalanda.
4. Sunita Kumari, Wife of Mithlesh Kumar Resident of A/493, A.G. Colony,
Phulwari, P.S.- Phulwari, District- Patna.
5. Renu Kumari, Wife of Kamlesh Kumar Resident of Mohanchak, P.S.-
Bikram, Akhtiyarpur, District- Patna.
6. Kamlesh Kumar, Son of Kameshwar Prasad Resident of Mohanchak, P.S.-
Bikram, Akhtiyarpur, District- Patna.
7. Namrata Kumari, Wife of Raj Kumar Resident of Village- Mehmadpur, P.O.-
Ramghat, P.S.- Nagarnausta, District- Nalanda.
8. The State of Bihar, through the Chief Secretary, Government of Bihar at
Patna.
9. The Urban Development and Housing Department, Govt. of Bihar, Patna,
through the Principal Secretary, District Patna.
10. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
11. The Commissioner, Patna Division, District Patna.
12. The District Magistrate-Cum-Collector, Patna.
13. The District Land Acquisition Officer, Patna District, Patna.
14. The Circle Officer, Sadar District Patna.
15. The Patna Municipal Corporation, through the Commissioner, District-
Patna.
16. The Commissioner, Patna Municipal Corporation, District Patna.
17. The Ministry of Jal Shakti Department of Water Resources River
Development and Ganga Rejuvenation, through the Project Director, Bihar
at Patna.
18. The National Mission for Clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar- 800001.
19. The Bihar State Pollution Central Board, Patna, through its Principal
Secretary, Bihar at Patna.
20. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
21. The Archaeological Survey of India, through Regional Director, Patna
Circle, Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
22. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 358 of 2024
In
Civil Writ Jurisdiction Case No.7579 of 2022
======================================================
1. Patna Metro Rail Corporation Ltd. through the Chief Managing Director,
Patna Metro Rail Corporation Ltd. Indira Bhawan, 7th Floor, Bailey Road,
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
3. The Director (Work) Project, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
... ... Appellant/s
Versus
1. Ranjeet Kumar son of Kedar Prasad, resident of Nerut, P.S. Saree, District-
Nalanda.
2. Anita Devi, Wife of Mahadev Sao, Resident of H.B.G.- 708, Rajendra
Nagar, Kankarbagh P.S. Kankanbargh, District- Patna.
3. Kanti Devi, Wife of Ram Chandra Saw, Resident of Village- Nawada, P.O.-
Tilkai, P.S.- Makhdumpur Tilkai, District- Jehanabad.
4. Archana Kumar, Wife of Anant Kumar, Resident of Behind Archeology,
975/B/2, Chankya Nagar Kumhrar, P.S.- Kumhrar, District- Patna.
5. Sangita Kumari Sinha, Wife of Chandra Bhushan Prasad, Resident of Karara
Ghoswari, P.S. Karara, District- Patna.
6. Urmila Devi, Daughter of Karu Mahto, Resident of village- Meyar, P.O.-
Kaidi Meyar, Jamnapur, Sohsarai P.S.- Noorsarai, District- Nalanda.
7. Anupriya Roy, Wife of Pravin Kumar Prabhakar, Resdient of Village- SRT
25, Rajendra Nagar, P.S.- Bazaar Samiti, District- Patna.
8. Preeti Kumari, Wife of Yashlok Kumar, Resdient of Chaturbhuj Piprahai,
P.O.- Chaturbhuj Piprahai, P.S.- Laukaha, District- Madhubani.
9. Rubi Kumari, Wife- Raj Verma, Resident of village- Lalbigha, Warsaliganj,
P.S.- Sahpur, District- Nawada.
10. Umesh Prasad, Son of Vasudeo Mahto Resident of- RZ-117, Jeewan Park,
Pankha Road, D.K. Mohan Garden, West Delhi, Delhi.
11. The State of Bihar, through the Chief Secretary, Government of Bihar at
Patna.
12. The Urban Development and Housing Department, Govt. of Bihar, Patna,
through the Principal Secretary, District Patna.
13. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
14. The Commissioner, Patna Division, District Patna.
15. The District Magistrate-Cum-Collector, Patna.
16. The District Land Acquisition Officer, Patna District, Patna.
17. The Circle Officer, Sadar District Patna.
18. The Patna Municipal Corporation, through the Commissioner, District-
Patna.
19. The Commissioner, Patna Municipal Corporation, District Patna.
20. The Ministry of Jal Shakti Department of Water Resources River
Development and Ganga Rejuvenation, through the Project Director, Bihar
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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at Patna.
21. The National Mission for Clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar- 800001.
22. The Bihar State Pollution Central Board, Patna, through its Principal
Secretary, Bihar at Patna.
23. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
24. The Archaeological Survey of India, through Regional Director, Patna
Circle, Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna- 800001.
25. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 377 of 2024
In
Civil Writ Jurisdiction Case No.8427 of 2022
======================================================
1. Patna Metro Rail Corporation Ltd. through the Chief Managing Director,
Patna Metro Rail Corporation Ltd. Indira Bhawan, 7th Floor, Bailey Road,
Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor, Bailey Road, Patna 800001.
3. The Director (Work) Project, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor, Bailey Road, Patna 800001.
... ... Appellant/s
Versus
1. Raj Laxmi Bhushan Wife of Shashi Bhushan Prasad, Resident of Bhagwat
Nagar, Patel Seva Nagar, Road No. 4, Kumhrar, B.H. Colony, District-Patna.
2. Ruby Kumari wife of Arbind Kumar, resident of Patel Seva Nagar, Near
N.R.L. Petrol Pump, Bahadurpur Housing Colony, Bhagwat Nagar,
Kumhrar, Sampatchak, District Patna.
3. Suchita Kumari wife of Manish Kumar, Resident of Village-Road No. 5,
East Indira Nagar, P.O.-Lohiyanagar, P.S.-Kankarbagh, District-Patna.
4. Shakuntala Kumari Wife of Arjun Prasad, Resident of House No. -74,
Village-Teka Bigha, P.O.-Amuraura, P.S.-Chandi, District-Nalanda.
5. The Urban Development and Housing Department, Govt. of Bihar, Patna
through the Principal Secretary, District-Patna.
6. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
7. The Commissioner, Patna Division, District Patna.
8. The Commissioner Patna Division, District Patna.
9. The District Magistrate cum Collector, Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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10. The District Land Acquisition Officer, Patna District, Patna.
11. The Circle Officer, Sadar District Patna.
12. The Commissioner, Patna Municipal Corporation, District Patna.
13. The Commissioner, Patna Municipal Corporation, District Patna.
14. The Ministry of Jal Shakti Department of Water Resources River
Development and Ganga Rejuvenation through the Project Director, Bihar at
Patna.
15. The National Mission for Clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar-800001.
16. The Bihar State Pollution Central Board, Patna through its principal
Secretary, Bihar at Patna.
17. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
18. The Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
19. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 381 of 2024
In
Civil Writ Jurisdiction Case No.7650 of 2022
======================================================
1. Patna Metro Rail Corporation Ltd. through the Chief Managing Director,
Patna Metro Rail Corporation Ltd., Indira Bhawan, 7th Floor, Bailey Road,
Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor Bailey Road, Patna-800001.
3. The Director (Work) Project, Patna Metro Rail Corporation Ltd., Indira
Bhawan, 7th Floor Bailey Road Patna- 800001.
... ... Appellant/s
Versus
1. Rajnish Kumar son of Sri Baleshwar prasad, Resident of Ward No. 56 of
Patna Municipal, P.S.- AgamKuan, District- Patna.
2. Ranjana Sinha, W/o Sri Arun Prasad x
3. Mahendra Prasad, S/o- Late Chamaru Prasad x
4. Manoj Kumar, S/o Sri Dinanath Prasad x
5. Archna Kumari, W/o Navneet Kumar x
6. Gajendra Kumar Singh, S/o- Late Bhubnehswar Singh x
7. Munni Devi, W/o- Sri Anuj Kumar x
8. Lalita Kumari, W/o- Sri Rakesh Kumar x
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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9. Shakeela Devi, W/o- Sri Krishnadev Rai x
10. Sunita Devi, W/o- Sri Shivji Sao x
11. Sarita Kumari, W/o- Sri Ramesh Kumar x
12. Saroj Devi, W/o- Sri Upendra Prasad x
13. Rekha Kumari, W/o- Sri Abhimanyu Kr. Roy x
14. Sarla Sinha, W/o- Sri Mukesh Singh x
15. The State of Bihar, through the Chief Secretary, Government of Bihar at
Patna.
16. The Urban Development and Housing Department, Govt. of Bihar, Patna,
through the Principal Secretary, District Patna.
17. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
18. The Commissioner, Patna Division, District Patna.
19. The District Magistrate-Cum-Collector, Patna.
20. The District Land Acquisition Officer, Patna, District- Patna.
21. The Circle Officer, Sadar District Patna.
22. The Patna Municipal Corporation, through the Commissioner, District-
Patna.
23. The Commissioner, Patna Municipal Corporation, District- Patna.
24. The Ministry of Jal Shakti Department of Water Resources River
Development and Ganga Rejuvenation, through the Project Director, Bihar
at Patna.
25. The National Mission for Clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation through
Project Director, Vikash Bhawan, Bailey Road, Patna, Bihar- 800001.
26. The Bihar State Pollution Central Board, Patna, through its Principal
Secretary, Bihar at Patna.
27. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
28. The Archaeological Survey of India, through Regional Director, Patna
Circle, Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
29. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 383 of 2024
======================================================
1. Patna Metro Rail Corporation Ltd. through the Chief Managing Director,
Patna Metro Rail Corporation Ltd. Indira Bhawan, 7th Floor, Bailey Road,
Patna 800001.
2. The Chief Managing Director, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor, Bailey Road, Patna 800001.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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3. The Director (Work) Project, Patna Metro Rail Corporation Ltd. Indira
Bhawan, 7th Floor, Bailey Road, Patna-800001.
... ... Appellant/s
Versus
1. Sunil Kumar Amar Son of Suresh Prasad, Resident of Mina Bazar, Shahu
Colony, Gulzarbagh, P.S.-Aalamganj, District-Patna.
2. Sujata Gupta, Wife of Sunil Kumar Amar, Resident of Mina Bazar, Shahu
Colony, Gulzarbagh, P.S.-Aalamganj, District-Patna.
3. Rinku Devi Daughter of Ashok Kumar, Resident of B 502, Bali Road, P.S.-
Phulwari, District-Patna.
4. Ranjan Sinha Wife of Surendra Sekhar, Resident of Village Maula Nagar,
Sahora P.O.-Maulanagar, P.S.-Atari, District-Gaya.
5. Sonmari Devi wife of Jamuna Prasad, Resident of Village-Asarhi, P.O.-
Asarhi, P.S.-Hilsa, District-Nalanda.
6. Rani Devi Wife of Ashutosh Kumar, Resident of Ward No.-12 Pipal Tola,
Katauna, P.S. -Giriak, District-Nalanda.
7. Chinta Devi Wife of Shyamnandan Prasad, Resident of Ward No.-16,
Bansbigha, P.O.-Bansbigha, P.S.-Chhati, District-Patna.
8. Mahendra Bhushan son of Sunil Bhushan, Resident of Indian Machinery
Campur, Naya Tola Kumhrar,, P.O.-Bahadurpur Housing Colony, P.S.-
Agamkuan, District-Patna.
9. Sonu Sharma son of Raghunath Sharma, Resident of Lodi Katraharna Tola,
P.S.-Nagla, Patna City, District-Patna.
10. Munni Devi Wife of Upendra Thakur, Resident of Village-Ajhi Mehus Road,
Bypass, P.O.-Mubarakpur, P.S.-Korma, District-Sheikhpura.
11. The State of Bihar through the Chief Secretary, Government of Bihar at
Patna.
12. The Urban Development and Housing Department, Govt. of Bihar, Patna
through the Principal Secrertry, District-Patna.
13. The Principal Secretary, Urban Development and Housing Department,
Govt. of Bihar, Patna.
14. The Commissioner, Patna Division, District-Patna.
15. The District Magistrate-Cum-Collector, Patna.
16. The District Land Acquisition Officer, Patna, District-Patna.
17. The Circle Officer, Sadar, District-Patna.
18. The Patna Municipal Corporation through the Commissioner, District-Patna.
19. The Commissioner, Patna Municipal Corporation District Patna.
20. The Ministry of Jal Shakti, Department of Water Resources River
Development and Ganga Rejuvenation, through the Project Director, Bihar
at Patna.
21. The National Mission for Clean Ganga, Ministry of Jal Shakti, Department
of Water Resources, River Development and Ganga Rejuvenation, through
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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the Project Director, Vikash Bhawan Bailey Road, Patna, Bihar-800001.
22. The Bihar State Pollution Central Board Patna through its Principal
Secretary, Bihar at Patna.
23. The Principal Secretary, Bihar State Pollution Control Board, Bihar at Patna.
24. The Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-800001.
25. The Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 409 of 2024
In
Civil Writ Jurisdiction Case No.4478 of 2023
======================================================
1. Rajni Devi Devi Wife of Awadhesh Prasad R/o- Khirbhojana, District-
Nawada, Bihar- 805130 currently resident of at Pahari, Near New ISBT,
P.O- Pahari, P.S.-Agam Kuan, District- Patna.
2. Rashmi Thakur alias Reshmi Thakur Wife of Manoj Kumar Thakur, R/o
Village- Navada, Chaita, District- East- Champaran, Bihar- 845414 resident
of at Pahari, Near New ISBT, P.O- Pahari, P.S- Agam Kuan, District- Patna.
3. Sangita Kumari Wife of Uday Kumar, Resident of C-15, Vijay Nagar Road
2, Saketpuri, Hanuman Nagar, Sampatchak, Patna, Bihar- 800020
4. Shailesh Ranjan Son of Bipin Kumar Singh, Resident of Chaksamya,
Samyagarh, Samaya No.-2, Patna, Bihar- 800020
5. Nirmala Kumari Wife of Satendra Prasad, Resident of Jora Talab,
Indraprasth Colony, Post- Bariatu, District- Ranchi, Jharkhand- 834009.
6. Saket KUmar C/o Uday Kumar, Resident of Mapsko Royale Ville, Tower
Regent Flat No.- 603, Sector 82, Gurgaon, Haryana-122004.
7. Usha Kumari Wife of Pratya Amrit, Resident of Gopalpur Kothi, Gopalpur,
Siwan, Bihar- 841420.
8. Pushpendra Ray Son of Hargovind Ray, Resident of A-9, Pramukh Darshan-
1, Naroli Road, P.S- Silvasa, Dadar and Nagar Haveli- Pin Code- 396230,
Maharashtra.
... ... Appellant/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Government of Bihar, Patna
through the Principal Secretary, District- Patna.
3. Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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6. District Land Acquisition Officer, Patna, District- Patna.
7. Circle Officer, Sadar, District- Patna.
8. Patna Municipal Corporation through the Commissioner, District- Patna.
9. Commissioner, Patna Municipal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd, Indira Bhawan
7th Floor, Bailey Road, Patna- 800001.
11. Director (Work) Project Patna Metro Rail Corporation Ltd, Indira Bhawan
7th floor, Baileyroad Patna - 800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director, Vikash Bhawan Bailey Road, Patna, Bihar- 800001.
14. Bihar State Pollution Control Board, Patna, Bihar through its Principal
Secretary, Bihar at Patna.
15. Principal Secretary, Bihar State Pollution Control Board,Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
Puratattwa Bhawan , J.C. Road, Anta Ghat, Patna- 800001.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 416 of 2024
In
Civil Writ Jurisdiction Case No.8216 of 2023
======================================================
1. Mani Kumari W/o Ramagar Choudhary R/o IOC Hospital Refiner
Township, Nagdah, P.S.- Town Thana, District- Begusarai, Bihar- 851117.
2. Ranjit Raman Roy S/o Ramjivan Roy R/o 103, Bypass,203, Badi Pahadi,
Dhanuki, P.S.- Agamkuan, District - Patna, Bihar- 800007
3. Jai Nath Roy @ Jai Nath Rai S/o Ram Jiwan Roy R/o - Badi Pahari, near
N.H. - 30, P.S.- Agamkuan, Dhanuki, Patna, Bihar- 800007.
4. Gopal Prasad S/o Rabindra Prasad Singh R/o - Raj Complex, New Dak
Bunglow Road, Opposite Jamal Road, Phulwari, District- Patna, Bihar-
800001.
5. Kavita Devi W/o Uday Kumar R/o- Village- Azad Road Banke Shah Chawk,
Chandwara, P.S.- Town Thana, District- Muzaffarpur, Bihar-812001.
6. Sujay Kumar S/o Late Ambica Prasad, R/o - B2 Block, Flat no.- B218,
Disha Courtyard, Ganesh Temple Road, Vijaynagar, P.S.- White Field,
Bengaluru,Karnataka- 560066
... ... Appellant/s
Versus
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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1. The State of Bihar through the Chief Secretary, Government of Bihar, at
Patna.
2. Urban Development and Housing Department, Government of Bihar, Patna
through the Principal Secretary, District- Patna.
3. Principal Secretary, Urban Development and Housing Department, Govt. of
Bihar, Patna.
4. Commissioner, Patna Division, District- Patna.
5. District Magistrate-cum-Collector, Patna.
6. District Land Acquisition Officer, Patna, District- Patna.
7. Circle Officer, Sadar, District- Patna.
8. Patna Municipal Corporation through the Commissioner,District- Patna.
9. Commissioner, Patna Municpal Corporation, District- Patna.
10. Chief Managing Director, Patna Metro Rail Corporation Ltd., Indira Bhawan
7th Floor, Bailey Road, Patna-800001.
11. Director (Work) Patna Metro Rail Corporation Ltd., Indira Bhawan 7th
Floor, Bailey Road, Patna-800001.
12. Ministry of Jal Shakti, Department of Water Resources, River Development
and Ganga Rejuvenation, through the Project Director, Bihar, at Patna.
13. National Mission for Clean Ganga, Ministry of Jal Shakti, Department of
Water Resources, River Development and Ganga Rejuvenation, through
Project Director,Vikash Bhawan Bailey Road Patna, Bihar-800001.
14. Bihar State Pollution Control Board, Bihar through its Principal Secretary,
Bihar at Patna.
15. Principal Secretary Bihar State Pollution Control Board, Bihar at Patna.
16. Archaeological Survey of India through Regional Director, Patna Circle,
'Puratattwa Bhawan',J.C. Road, Anta Ghat, Patna.
17. Regional Director, Patna Circle, Archaeological Survey of India, Patna.
... ... Respondent/s
======================================================
with
Miscellaneous Jurisdiction Case No. 521 of 2024
In
Civil Writ Jurisdiction Case No.4562 of 2022
======================================================
1. Lalita Devi wife of Madhusudan Rai, Resident of Chota Nuan, P.S.
Pandeypatti (Muffasil), District-Buxar.
2. Ram Sajjan Kumar Son of Late Sampat Sah, Resident of Savlak Sarai, P.S.-
Kurtha, District-Arwal.
... ... Petitioner/s
Versus
1. The State of Bihar through Mr. Amir Subhani, the Chief Secretary,
Government of Bihar, Patna.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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2. Mr. Santosh Mall Urban Development and Housing Department, Govt. of
Bihar, Patna through the Principal Secretary, District-Patna.
3. Mr. Santosh Kumar Mall, Principal Secretary, Urban Development and
Housing Department, Govt. of Bihar, Patna.
4. Shri Kumar Ravi Commissioner, Patna Division, District-Patna.
5. Shri Shirsat Kapil Ashok, District Magistrate cum Collector, Patna.
6. Shri Ranjan Kumar Chaudhary District Land Acquisition Officer, Patna,
District-Patna.
7. Mr. Praveen Kumar Pandey, Circle Officer, Sadar, District-Patna.
8. Shri Animesh Kumar Parashar Patna Municipal Corporation through the
Commissioner, District-Patna.
9. Shri Animesh Kumar Parashar Patna Municipal Corporation District-Patna.
10. Mr. Arunish Chawla Chief Managing Director, Patna Metro Rail
Corporation Ltd, Indira Bhawan, 7th Floor, Bailey Road, Patna-800001.
11. Mr. Mohit Rastogi Director (Work) Project Patna Metro Rail Corporation
Ltd, Indira Bhawan, 7th Floor, Bailey Road, Patna-800001.
12. Mr. Ashok Kumar Ministry of Jal Shakti, Department of Water Resources,
River Development and Ganga Rejuvenation, through the Project Director,
Bihar at Patna.
13. Mr. Ashok Kumar National Mission for Clean Ganga, Ministry of Jal Shakti,
Department of Water Resources, River Development and Ganga
Rejuvenation, through Project Director, Vikash Bhawan, Bailey Road, Patna,
Bihar-800001.
14. Mr. Devendra Kumar Shukla, Bihar State Pollution Control Board, Patna,
Bihar through its Principal Secretary, Bihar at Patna.
15. Mr. Devendra Kumar Shukla Principal Secretary, Bihar State Pollution
Control Board, Bihar at Patna.
16. Dr. Goutami Bhattacharya Archaeological Survey of India through Regional
Director, Patna Circle, Puratattwa Bhawan, J.C. Road, Anta Ghat, Patna-
800001.
17. Dr. Goutami Bhattacharya Regional Director, Patna Circle, Archaeological
Survey of India, Patna.
... ... Opposite Party/s
======================================================
Appearance :
(In Letters Patent Appeal No. 45 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
33/71
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K. Shahi, Sr. Advocate/AG
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For the Resp. no. 14 &15: Mr. Shivendra Kishore, Sr. Advocate
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the U.O.I : Mr. Manoj Kumar Singh, CGC
(In Letters Patent Appeal No. 47 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 54 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
34/71
(In Letters Patent Appeal No. 65 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 68 of 2024)
For the Appellant/s : Mr. Jitendra Pd. Singh, Sr. Advocate
Mr. Varun Krishna Singh, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 86 of 2024)
For the Appellant/s : Mr. Jitendra Pd. Singh, Sr. Advocate
Mr. Anirudh Kumar Verma, Advocate
Mr. Varun Krishna Singh, Advocate
Mr. Vyas Kr. Mishra, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
Mr. Khurshid Alam, AAG-12
Mr. Arun Kr. Bhagat, AC to AAG-12
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Rahul Kumar, Advocate
Mr. Lokesh Kumar, Advocate
For the UOI : Ms. Kanak Verma, CGC
(In Letters Patent Appeal No. 126 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the UOI : Mr. Amarendra Nath Verma, Sr. Panel counsel
Mr. Mukesh Kumar, CGC
(In Letters Patent Appeal No. 136 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the UOI : Ms. Kanak Verma, CGC
For the Resp. nos. 9 &10 : Dr. Anjani Pd. Singh, CGC
(In Letters Patent Appeal No. 302 of 2024)
For the Appellant/s : Mr. Sushant Praveer ( Ac To Sc 9)
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
Resp. Nos. 11 and 12 (U.O.I.) : Ms. Sarita Bajaj, CGC
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 310 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 311 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 315 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
(In Letters Patent Appeal No. 320 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the U.O.I : Mr. Kumar Gangesh Gunjan, CGC
(In Letters Patent Appeal No. 321 of 2024)
For the Appellant/s : Mr. Yogesh Kumar (A.C. To S.C.9)
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 323 of 2024)
For the Appellant/s : Mr. Yogesh Kumar (A.C. To S.C.9)
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 324 of 2024)
For the Appellant/s : Mr. Yogesh Kumar (A.C. To S.C.9)
For the Respondent/s : Mr.Kumar Ravish
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 327 of 2024)
For the Appellant/s : Mr. Yogesh Kumar (A.C. To S.C.9)
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the U.O.I : Mr. Deepak Kumar, Sr. CGC
Mr. Arvind Kumar, CGC
(In Letters Patent Appeal No. 355 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
(In Letters Patent Appeal No. 357 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
(In Letters Patent Appeal No. 358 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
(In Letters Patent Appeal No. 377 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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(In Letters Patent Appeal No. 381 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
Mr. Kanishka Shankar, Advocate
For the Respondent/s : Mr.
(In Letters Patent Appeal No. 383 of 2024)
For the Appellant/s : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
Mr. Kanishka Shankar, Advocate
For the Respondent/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
(In Letters Patent Appeal No. 409 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
(In Letters Patent Appeal No. 416 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the U.O.I. : Ms. Poonam Kr. Singh, CGC
Ms. Priya, Advocate
(In Miscellaneous Jurisdiction Case No. 521 of 2024)
For the Appellant/s : Mr. Amit Sibbal, Sr. Advocate
Ms. Alka Singh, Advocate
Mr. Sumit Kumar Singh, Advocate
Mr. Abhiprav Singh, Advocate
Mr. Shivam Singh, Advocate
Mr. Kumar Vikram, Advocate
Mr. Kumar Avinahs, Advocate
Ms. Deepali Singh, Advocate
Ms. Shatakshi Sahay, Advocate
Mr. Ankur Vyas, Advocate
Mr. Vinay Tripathi, Advocate
Mr. Darpan Sachdeva, Advocate
For the State : Mr. P.K Shahi, Advocate General
Mr. Kinkar Kumar, SC-9
Mr. Yogesh Kumar, AC to SC-9
For Patna Metro Rail C. : Mr. S. D Sanjay, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Mr. Lokesh Kumar, Advocate
For the ASI (U.O.I) : Mr. Awadhesh Kr. Pandey, Sr. CGC
Mr. Abhishek Kumar Verma, Advocate
======================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
C.A.V. JUDGMENT
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
Date : 27-02-2025
There are three set of appeal which are being
disposed of by this common judgment.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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2. The land owners have challenged the acquisition
of their lands in Mauja Pahari and Ranipur for construction of
Patna Metro Rail Yard on account of non-compliance of
provisions of Right to Fair Compensation and Transparency in
Land Acquisition, Rehabilitation and Resettlement Act, 2013
(hereinafter called "the Act of 2013") which was rejected by
the learned Single Judge. However, with respect to quantum
of compensation to be paid to the land owners, it has been
directed that the un-revised MVR/Circle Rates be revisited
first taking into consideration all relevant factors including the
opinion of the experts, whereupon only the compensation
amount to the land owners be refixed and paid on the basis of
revised MVR/Circle Rates.
3. On the issue of rehabilitation and resettlement,
the State Government and the Collector, Patna have been
directed to consider the recommendation of the Expert
Committee.
4. This part of the judgment has been challenged by
the State of Bihar and Patna Metro Rail Corporation
(hereinafter referred to as "PMRC")
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
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5. The introductory facts are as follows:-
After the approval of Patna Metro Rail Project
(PMRP) on 09.10.2018 by the Cabinet of the State of Bihar,
land was required to be acquired.
6. M/s Rail India Technical and Economic Services
(RITES) gave the proposal for two depots to be constructed.
7. It would be worthwhile to mention that in the
year 2019, the work of construction of metro rail and depot in
Patna was given by Patna Metro Rail Corporation Limited
(PMRCL) to Delhi Metro Rail Corporation (DMRC) which was
approved by the State of Bihar. The DMRC, thereafter, made
changes in the line alignment of Patna metro on 08.02.2020.
The location of metro depot from two suggested locations was
also changed to one location at Mauza-Pahari and Ranipur, for
which land was sought to be and was acquired under the 2013
Act.
8. The Urban Development and Housing
Department, Govt. of Bihar vide office order dated
17.03.2020
outlined the reasons for relocation of the metro
depot citing that depot at earlier location would have resulted
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
in demolition of many houses, disturbing the drainage system
and the present location would have seamless integration with
ISBT and metro depot. It was also notified that 11.06
hectares of land would be required for the purposes of
property development area.
9. The revised detailed project report was approved
by the State and the Central Government.
10. The objection hearing on the Social Impact
Assessment Report was held on 04.06.2021 and the report of
the Social Impact Assessment was prepared and published on
14.06.2021. Thereafter, an expert committee was constituted
on 23.06.2021 which submitted its report on 30.06.2021.
Thereafter the notification under Section 11 of 2013 Act was
issued on 23.10.2021.
11. Objections were filed by the land owners on
23.12.2011 which were rejected. Finally, the declaration
notification under Section 19 of the 2013 Act was published
on 11.05.2022. The award under Sections 23 and 30 of the
2013 Act was published on 04.08.2022.
12. Many of the land owners / writ petitioners /
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
appellants approached this Court for quashing of the land
acquisition notice issued under Section 11 of the 2013 Act
with respect to 75.96 acres of land; for setting aside the
Social Impact Assessment Report prepared by the
Development Management Institute, Patna; quashing of the
formation of technical expert committee constituted under
Section 7 of 2013 Act as also its report dated 30.06.2021; for
quashing the order dated 02.02.2022 passed by the District
Land Acquisition Officer (DLAO), Patna for quashing paper
publication under Section 19 of 2013 Act as also the award
dated 04.08.2023 prepared in Land Acquisition Case No. 29 /
2021-22 under Sections 23 and 30 of 2013 Act.
13. On behalf of the writ petitioners/land
owners it was argued before the learned Single Judge that the
decision to change the location of the depot was hasty and
based on no good reason. In the afore-noted selected sites
for the depots, there were no historical structures or
archaeological complex or residential houses which had to be
demolished. The contention of the State that the line
alignment was changed to protect the archaeological complex
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
at Kumhrar was incorrect as the two earlier cited locations at
Mauza Etwarpur and Ramchak Bairia were far away from
Kumhrar. In fact, if the earlier locations would have been
used for construction of depot, lesser number houses would
have had to be demolished. It was also contended that the
technical reason for changing the line alignment was definitely
subject to judicial review in the event of there being apparent
error on facts and assessment.
14. It has also been urged that such hasty
decisions have not been approved of by the Supreme Court in
Inderpreet Singh Kahlon and Others vs. State of
Punjab and Others; (2016) 11 SCC 356 and
Bahadursinh Lakhubhai Gohil vs. Jadishbhai M.
Kamalia and Others; (2004) 2 SCC 65.
15. Their other contention before the writ court
was that there was complete non-compliance of Section 4 of
the 2013 Act with respect to Social Impact Assessment. The
process adopted was perfunctory. The alternative land
suggested by the land owners, namely, the Dumping Yard and
the Sahara Land was not considered while preparing the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
Social Impact Assessment Report. There was also no finding
in the report regarding alternative land as also the
assessment of the bare minimum land required as mandated
under Section 4(4) (d) of 2013 Act. It was also urged before
the writ court that the Social Impact Assessment was
conducted by Development Management Institute, Patna,
sometimes in the month of June, 2021 when the entire
country including the State of Bihar was reeling under Covid
-19 pandemic.
16. In sum and substance, the arguments
raised before the writ court on behalf of the land owners was
that there was complete non-compliance of Section 4 of 2013
Act read with the rule 6 and 10 of the Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement (Social Impact Assessment
and Consent) Rules, 2014 (hereinafter called "the Rules of
2014"). The acquisition process was also hit with the vice of
non-compliance with Sections 5, 6, 7, 8, 11, 15, 16 and 19 of
the Act of 2013.
17. The challenge was met with the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
countervailing arguments on behalf of the State that PMRP is
an ambitious project which would prove a game changer in
future. All over the world, metro rail is recognized as an
efficient, economical and faster mode of public transport. The
importance of laying metro line also lies in the exponential
growth of population of Patna and the burgeoning business
activities in and around the city. The project would also go a
long way in minimizing air pollution.
18. Patna Metro Rail Project (PMRP) is a joint
venture of State of Bihar and Govt. of India. RITES, a Govt.
of India undertaking was entrusted with the task of assessing
the feasibility of the project report by Urban Development and
Housing Department, Govt. of Bihar. The project report of the
first phase of PMRP was to have two corridors, namely, East -
West and North- South corridors. The PMRCL was
incorporated as special purpose vehicle for the said project.
The construction work of the two corridors of PMRP along with
the depot and property development area were allotted to
DMRC on 04.09.2019 which had the approval and sanction of
the Cabinet. The DMRC suggested changes in the line of
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
alignment in order to save the historical and archaeological
sites of Kumhrar and in the process suggested that instead of
two depots, only one depot would suffice which could be
constructed at the eastern side of the State Highway No. 1,
falling in Mauza Pahari and Ranipur. The detail project report
was then sent to the RITES with the aforesaid suggestion.
Based on that, a fresh project report was prepared which was
considered and approved by Japan International Credit
Agency as well as Govt. of India.
19. Because of this revised project, the total
cost, as contended by the State, of PMRP was reduced to
several crores.
20. Thereafter a requisition for total of
76.7450 acres of land was made by PMRCL. Since some of
the lands at the selected site for depot at Ranipur was Gair
Majarua Aam Land, only 75.95 acres of land was required for
construction of depot and property development area. The
rest of the land acquired, which was Gair Majarua Aam Land,
was transferred to PMRCL. Only thereafter, the acquisition
proceedings were initiated.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
21. It was the contention of the State that the
Social Impact study was conducted by Development
Management Institute, Patna in which 250 people as well as
representatives of Ward No. 56 had participated. The report
of the Institute recorded that the positive impact would be
higher than the negative impact. The report was examined by
an independent expert committee duly constituted in term of
Section 7 of 2013 Act., which also recommended the
proposed acquisition for timely completion of the project.
22. Altogether 759 objections were submitted,
which were disposed off. Only thereafter, a notification under
Section 19 of 2013 Act was published on 11.05.2022 and
award was prepared in L.A. Case No. 29/2021-22 for 50.595
acres of land at Mauza Pahari on 04.08.2022 and L.A. Case
No. 30/2021-22 for 25.35 acres of land at Mauza Ranipur on
05.09.2022. The physical possession of the entire 75.95
acres of land was handed over to PMRCL. The structures and
constructions over the acquired land was measured by a six
member committee which reported that altogether 37 houses
and 101 boundary-walls were required to be demolished.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
23. It was reminded that viability of a metro
rail is not solely dependent on the fare recovered from
commuters but also on non-fare box revenue. The property
development by the metro rail is one of the accepted modes
of resource mobilization towards capital cost as also for
providing sustainable operation. So far as the conservation of
the interest of land owners is concerned, the State considered
the entire land to be residential for the purposes of payment
of compensation even though there were only 37 houses and
few boundary-walls over the entire acquired land. The
majority of the acquired land is agricultural and vegetables
had hitherto been grown there. The six men committee,
referred to above, in its report dated 22.06.2021 had
considered the nature of the entire land under acquisition as
agricultural.
24. Section 26 of the 2013 Act lays down the
criteria for determining the market value of land. They are:
(a) market value for the registration of sale deed and
agreements to sell in the area where the land is situated; or
(b) the average sale price of similar type of land situated in
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
the nearest village or nearest vicinity area; or (c) consented
amount of compensation as agreed upon under sub-section
(2) of Section 2 in case of acquisition of lands for private
companies or for public private partnership projects,
whichever is higher. The date for determination of market
value would be the date on which the notification was issued
under Section 11 of 2013 Act.
25. It was contended by the State that for the
residential branch road, the higher average rate of 50% of the
sale deeds were found to be Rs 5,53,97,288/- per acre
whereas the MVR for Mauza Pahari had been found to be Rs.
5,50,00,000/- per acre. Therefore, the higher rate of Rs.
5,53,97,288/- per acre was considered for payment of the
compensation amount as per provisions under Section 26 of
2013 Act. Similarly, for residential main road, the rate of Rs.
7,59,37,500/- per acre was decided. Similar rate fixation has
been done for lands at Mauza Ranipur and which ever was
higher of the two has been considered.
26. The last of the arguments on behalf of the
State was that since the takeover of the land by PMRCL,
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
substantial progress has been made in the construction of the
metro rail and at the time when the writ petitions were being
argued, 44% of construction work had already been achieved
whereas 42.5% of the financial investments had been made.
It was thus argued that any interference at that stage, would
derail and frustrate the project which would enure in no one's
favour. It was also pointed out that the objectors are owners
of only 5 acres of land out of the total acquired land and
because of their intransigence, the prospect of entire project
would be jeopardized.
27. It was vehemently argued by the State
before the writ court relying upon Nand Kishore Gupta and
Others v. State of Uttar Pradesh and Others, (2010)
10 SCC 282; G. Narsing Rao (Died) through LRS v.
The National Highway Authority of India and Another
(SLP (C) Nos. 9314-9315/2022), Ramji Veerji Patel
and Others v. Revenue Divisional Officer and Others,
(2011) 10 SCC 643; Ramniklal N. Bhutta and Another
v. the State of Maharashtra and Others, (1997) 1 SCC
134; Godrej and Boyce Manufacturing Co. Ltd. v. State
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
of Maharashtra through the Government Pleader and
Others (Writ Petition No. 3337 of 2019), State of
Haryana v. Eros City Developers Private Limited and
Others, (2016) 12 SCC 265; and Dr. Abraham Patani
of Mumbai and Another v. State of Maharashtra and
Others, (2022) SCC ONLINE SC 1143 that even if there
are some minor procedural irregularities, acquisition of land
for infrastructural project in public interest should not be
stalled and the exercise of discretionary jurisdiction under
Article 226 of Constitution of India should only be cautiously
exercised. The alternative land suggested by the land owners
was taken into consideration but was not found to be viable as
it would have made the project dearer by 500 to 700 crores.
The selection of land, unless shown to be arbitrary,
unreasonable and malafide lies in the domain of acquiring
authority (refer to Ramji Veerji Patel vs. Revenue
Divisional Officer; (2011) 10 SCC 643 and G. Narsingh
Rao vs. National Highways Authority of India Ltd;
(SLA (C) No. 9314-9315/2022.
28. Similar arguments were raised by the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
PMRCL.
29. The learned Single Judge framed the
following issues to decide the competing claims of the parties,
namely, (i) whether the provisions of 2013 Act have been
followed for acquiring the land in question; (ii) the issue of
rehabilitation and resettlement and; (iii) whether the property
development area and the depot area are integral part of
PMRP and lastly (iv) whether the PMRP including the property
development area is a project in larger public interest.
30. The learned Single Judge on the issue of
breach of Rule -11 (3) of Rules of 2014 mandating that public
hearing must be announced three weeks in advance through
daily newspaper and clear 21 days time is required to be
given to the landholders, held that from the materials put
forth by the parties, it transpired that in the public hearing
during the course of preparation of Social Impact Assessment
Report by the Development Management Institute, Patna,
111 persons had participated but according to the State, 250
people as well as representatives of Ward No. 56 had
participated and that there was substantial compliance of the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
provisions except some procedural lapses here and there.
31. In the opinion of the learned Single Judge,
the Social Assessment Impact Report clearly stated that the
positive impact had a higher quotient than negative impact.
With respect to the opposition regarding non-consideration of
alternative sites suggested by the land owners, the learned
Single Judge was of the view that the same was considered
but not found to be suitable as the site suggested for
construction of depot would have incurred extra cost ranging
between 500-700 crores and that no interference was
required since the construction work has started at the
selected site and the progress was to the extent of 44%.
Majority of the land owners, it was found, had already
received compensation to the tune of Rs. 130 crores. The
suitability of land, the learned Single Judge agreed, fell in the
domain of the acquiring agency as also the agency executing
the project and they are the best judge to decide the
suitability and feasibility of the project including the site
selected. Relying on Ramji Veerji Patel (supra), it was
held that it was not open to the Court to examine the aspect
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
of suitability and the Court substituting its opinion with that of
the acquiring and executing agency.
32. With respect to the objection regarding the
formation of the Expert Committee for appraisal of Social
Assessment Impact Report as mandated under Section 7(2)
(b) of 2013 Act, the revelation by the Advocate General that
the proposal of the Expert Committee was not considered by
the State Government as it was not found to be viable, was
taken into account.
33. The argument with respect to the property
development area component of the project not being
relatable to public purpose, it was held that in view of the
reason that Metro Rail Policy, 2017 contemplated provisions
for enhancement of revenue of the Metro rail projects and
included commercial/property development at stations and on
other urban land which could be used as key instruments for
maximizing revenue in Metro rail/railway systems in the cities,
no fault could be found. The exemplars were drawn from
Hongkong and Tokyo. It was found from the records that
while conceiving of the project, the State had taken into all
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
the above factors which would increase the non-fair box
revenue which was in sync with the Metro Rail Policy, 2017
and hence the construction and development of property
development area was held to be part of the public purpose
and it was complementary to each other and therefore
integral to the scheme of PMRP.
34. It was thus concluded, in view of the
judgment in Godrej & Boyce vs The State Of
Maharashtra (supra), that even if there are some
irregularities in the procedure followed by the acquiring
authority for infrastructural project, the Courts, in exercise of
their extraordinary discretionary power under Article 226 of
the Constitution of India ought not to interfere, especially
when the project is of public importance. In matters of land
acquisition for public purposes, the interest of justice and
public interest intermingle.
35. The learned Single Judge, therefore,
refused to interfere with the process of acquisition.
36. However, while considering the issue of
just and fair compensation to which the land owners would be
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
entitled, a direction was issued that the MVR/Circle Rates
which had not been revised since long by the Collector, be
revised after taking into consideration the relevant factors
including the opinion of the experts and then re-fix the
compensation amount payable to the land owners based upon
the revised MVR/Circle Rate.
37. While assailing the judgment of the learned
Single Judge, Mr. Amit Sibbal, the learned Senior Advocate
appearing virtually argued that even though right to property
has ceased to be a fundamental right after the 44 th
amendment of the Constitution, it continues to be a
constitutional right under Article 300A and therefore any
expropriatory law which deprives a person of his property
must be in line with the overarching principles of law and
must be just fair and reasonable. The exercise of power of
eminent domain ought to be construed narrowly in favour of a
person's right to his property. It was argued that the land
owners would not do good by challenging the public purpose
behind the acquisition proceedings. The challenge thus is
primarily to the manner in which the proceedings were
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
concluded with complete disregard to the statutory
safeguards. Whether the land is to be acquired under the Act,
under the new law cannot be a unilateral decision. The
process has to be humane, informed and transparent with
least disturbance to the owners of the land and the affected
families and the deprived persons would be entitled to just
and fair compensation.
38. In this context, it was argued that Social
Impact Assessment study is not a mere formality and the
learned Single Judge has erred in law in being satisfied about
substantial compliance of the provision, looking aside
procedural lapses here and there.
39. Relying on Urban Development Trust,
Bikaner vs. Gordhan Das (dead) Through LR (2024) 3
SCC 250; Kolkata Municipal Corporation & Anr. vs.
Bimal Kumar Shah & Ors. (2024) 10 SCC 533; D.B.
Basnett vs. Collector, East District Gangtok, Sikkim
(2020) 4 SCC 572; Vidya Devi vs. State of Himachal
Pradesh (2020) 2 SCC 569; Dinesh & Ors. vs. State of
Madhya Pradesh & Ors. (2024) SCC Online SC 937;
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
Kamal Trading Pvt. Ltd. vs. State of West Bengal
(2012) 2 SCC 25; Rajesh K vs. Managing Director,
Kerala Rail Development Corporation (WP(C)
41009/22 (Kerala High Court) and Manekbben Rama
Tandel vs. The Collector, Daman, Union Territory of
Dadra and Nagar Haveli & Daman and Diu & Ors.
(MANU/MH/1796/2023), it was argued that the
importance of property rights and requirements of strict
adherence to procedure cannot be ignored or by-passed or
else the entire acquisition proceeding gets vitiated.
40. Taking the argument of "acquisition by
ambush" further, which is impermissible, it was pointed out
that there was complete disregard to the procedural
safeguards under Sections 4, 5, 7, 8, 11, 15, 16 and 19 in as
much as there was no finding or analysis with regard to land
being the bare minimum land required for public purpose.
Even with respect to rejection of the alternative places where
the depots could be constructed, it was argued that it was not
prudent to discard such suggestions as the land suggested viz.
The Sahara land, Gair Mazarua lands and a dumping yard in
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
close vicinity to the selected site would have caused minimum
displacement and minimum requirement to resettle and
rehabilitate human heads. It would have reduced the cost of
acquisition for the Government. The rejection was not based
on any sound reason.
41. A special grievance was made with respect
to only three days having been given for voicing the objection
in place of clear 21 days and that also at a time when the
State was swept by COVID -19 pandemic. A special reference
was made to the letter of one Councilor viz. Smt. Kismat Devi
of Ward No. 56, where she had highlighted the difficulties
faced by the affected people of the area and inefficacy and the
infirmities in the S.I.A. study being conducted by the State.
Even if the argument on behalf of the State that 250 people
had participated in the public hearing, the persons affected
were numbering around 1300.
42. Section 15 of the 2013 Act provides the
right of the people affected by the land being acquired under
Section 11 notification to raise objections with respect to the
suitability of the land being acquired and the findings of the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
S.I.A. study report. The objections raised by the displaced
persons are stated to have been mechanically rejected
without due consideration. The learned Single Judge having
lightly dealt with the lapses suggested that it was not
understood that the preparation of Social Impact Assessment
Report and its vetting by the Special Expert Committee are
the heart and soul of the Act and represent the very purpose
of the humane, participative, informed and transparent
process of land acquisition envisaged under the scheme of the
Act. The argument of the State as also PMRCL regarding non-
suitability of the alternative site was not based on any
pleadings on affidavit or any minutes of the meeting of a
technical body or any data or reasoning. The dumping yard
displacing none, in fact, could have been shifted elsewhere
and that land which in itself would have sufficed the purpose
could have been selected as the site in fact in one of the writ
proceedings sometimes in the year 2012, the High Court had
directed the State to consider relocating the dumping yard as
it was within the municipal limits and was causing pollution
and other health hazards.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
43. Mr. Sibbal further grieved that the
Advocate General had only supplied a ballpark figure of 45%
of the construction work done without affording any evidence
for the same. The claim was seriously disputed and it was
argued that only about 5% of the work had been completed
and that too only at the fringes of the site. The land owners
denied that the majority of the land owners in the affected
area had received compensation to the tune of Rs. 130 Crores
which accounts for almost 90% of the total compensation.
44. It would be worthwhile to mention that the
argument on behalf of the State was that none of the land
owners who had approached the Court were the original
inhabitants of the area, rather they had purchased the land
through sale deed. The contention was rightly opposed by the
land owners that there is no place for any illusionary
distinction between land owners and original inhabitants
especially when Section 3(R) of the 2013 Act defines the land
owner as any person whose name is recorded as the owner of
the land or building in the records of the authority concerned.
In all the cases referred to by the State and relied by the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
learned Single Judge the issues were different. In Godrej &
Boyce (Supra), the alternative land was proposed by the
appellant and accepted by the State. In that case, the
challenge was to the vires of Section 25 of the Act. However,
there was no displacement as land was barren and unused
and the acquisition was under Section 10(A) which is exempt
from the application of Chapter II and III of the Act of 2013.
Likewise, in G. Narsingh Rao (Supra), the acquisition was
done by the National Highway Authority of India which is
specifically excluded from the Act under Section 105 read
with Schedule IV.
45. In Ramji Veerji Patel (supra), the
alternative land suggested during the acquisition proceedings
were duly considered and found to be not feasible. In the
present instance, it was argued the suggestions of the
alternative land were never considered seriously. As to the
claim of the State that compensation has been calculated
after following the procedure as laid down under Sections 26
and 27 of the Act and the determination of market value of
land has been compared with the MVR and average sale deed
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
of previous three years and using the one which was higher,
the compensation amount was fixed and that apart from the
market value 100% solatium, applicable interest and value of
structures also have been accounted for, Mr. Sibbal argued
that the MVR/Circle Rate of the subject land was last revised
in 2014, whereas the prices of land have significantly
increased in the past and that the first proviso to Section 26
of the Act clearly states that the determination of market
value shall be the date on which the notification under Section
11 had been issued. If an average of last three years' sale
deeds is taken into account, it is only slightly higher than MVR
rate fixed in 2014. Therefore a fair compensation and proper
compliance of Section 26 would be when the comparison is
made with the updated MVR, which would have been much
higher.
46. After having heard the parties, we are also
of the view that with respect to objections being heard only on
a three days' notice was not proper. The
Government/acquiring authority ought to be more careful in
future.
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
47. However, there is no gainsaying that
establishment of Metro line in the city of Patna is in public
interest. No further ink is required to be wasted in deciding
whether it is in public interest or not. Relieving the city-
dwellers of traffic congestion, providing fast moving traffic
and the income generated from the property development
area are by no means opposed to public interest.
48. In Kolkata Municipal Corporation &
Anr. v. Bimal Kumar Sah & Ors. (2024) 10 SCC 533 ,
the Supreme Court while examining the validity of the
acquisition of property by Kolkata Municipal Corporation in
exercise of its powers under Section 352 of the Kolkata
Municipal Corporation Act, 1980, tested the acquisition on the
anvil of the seven principles enunciated regarding the right to
property viz. (i) the right to notice; (ii) the right to be heard;
(iii) the right to a reasoned decision; (iv) the duty to acquire
only for public purpose; (v) the right of restitution or fair
compensation; (vi) the right to an efficient and expeditious
process and; (vii) the right of conclusion.
49. A prior notice informing that the State
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
intends to acquire is necessary which notice ought to be clear,
cogent and meaningful. Equally important would then be the
right of the property bearer to communicate his objections
and concerns to the authority acquiring property which
process must be meaningful and not a mere sham.
50. It is incumbent upon the authority to take
an informed decision and communicate the same to the
objector. One of the inherent and an important fetter on the
discretion of the authorities to acquire is that acquisition must
be for a public purpose. It must stand to reason with the
larger constitutional goals of a welfare State and distributive
justice. Any deprivation of property right is permissible only
upon restitution. Since the process of acquisition may be
traumatic for many, there should not be any administrative
delays and the process must be efficient and expeditious. The
process must be taken to its conclusion which is acquisition of
the property and payment of compensation.
51. All these principles inhere in the Act of
2013.
52. The land owners were noticed; their
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
objections were heard; they were informed about the
rejection of their objections and; they were also heard with
respect to suggestion regarding other sites. The compensation
amount has been fixed and the process has been speeded up
to perhaps the maximum possible limit. It must stand
concluded with the net result that the Metro line should
become functional without any delay. So far as quantum of
compensation is concerned, we do reckon that revising the
MVR/Circle Rates which are of the year 2014 is urgently
needed.
53. However, the direction of the learned
Single Judge that it should be done first and then
compensation be paid, would not be practical in the sense that
updating the Circle Rates require time and in the present
circumstance, time would be the essence especially if seen in
the context of the land owners who have been divested of
their land who would require money urgently for their
resettlement.
54. The procedure adopted by the State in
comparing the MVR rates with the sale deeds exemplars in the
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
last three years and the highest being given to the land
owners appears to us to be absolutely justified.
55. While reiterating the importance of the
various provisions of the Act of 2013, which need to be
complied with to the fullest before acquiring lands. The
Supreme Court in Delhi Metro Rail Corporation, 2023
Live Law SC 363, ruled that disturbing the process of
acquisition and compensation would not be appropriate,
looking at the positive impact viz., fast traffic, saving the cost
of acquisition, practically no destruction of buildings etc., and
the stage of construction to the extent of 30%. In that case, a
concern was expressed over diversion of various areas of land
in morphological ridge for non-forest purposes. In the context
of PMRP, we find that disturbing the process of acquisition,
more so when more than 45% of work has already advanced
would not be correct. It would not only result in huge
escalation of cost but loss to the public exchequer also.
56. We, therefore, find that the acquisition is for
public purposes and the objections of the land owners are not
valid. However, we have also found that the manner of
Patna High Court L.P.A No.45 of 2024 dt.27-02-2025
computation of compensation to be paid to the land owners is
justified.
57. We, therefore, modify the judgment of the
learned Single Judge and direct that the MVR/Circle rates of
2014 must be updated, which would be an independent
exercise which shall be carried out by the State after
observing the due process in that regard but the payment of
compensation to the land owners would not be contingent on
such updation as it would take long time.
58. Thus the appeals on behalf of the land owners
are dismissed whereas the appeals preferred by the State and
the PMRC are allowed to the extent indicated above.
59. All the appeals and Interlocutory Applications
are disposed off.
(Ashutosh Kumar, ACJ)
( Partha Sarthy, J)
sunilkumar/-
AFR/NAFR NAFR
CAV DATE 27.01.2025
Uploading Date 27.02.2025
Transmission Date NA
