In Re- N.H.82 Four Lane Project vs The Union Of India
2025 Latest Caselaw 2046 Patna

Citation : 2025 Latest Caselaw 2046 Patna
Judgement Date : 28 February, 2025

Patna High Court

In Re- N.H.82 Four Lane Project vs The Union Of India on 28 February, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.483 of 2022
     ======================================================
     In Re- N.H.82 Four Lane Project Gaya- Hisua- Rajgir, Biharsharif Section.


                                                                     ... ... Petitioner/s
                                         Versus


1.   The Union of India through the Secretary, Ministry of Road Transport and
     Highways, Government of India, New Delhi.
2.   The Secretary, Ministry of Road Transport and Highways, Government of
     India, New Delhi.
3.   The National Highway Authority of India, New Delhi through its Chairman,
     New Delhi.
4.   The Chairman, National Highway Authority of India, New Delhi.
5.   The State of Bihar, through the Chief Secretary, Government of Bihar, Patna.
6.   The Chief Secretary, Government of Bihar, Patna.
7.   The Principal Secretary, Secretary, Road Construction Department
     Government of Bihar, Patna.
8.   The Principal Secretary, Department of Revenue and Land Reforms,
     Government of Bihar.
9.   The District Magistrate, Gaya.
10. The Secretary, Department of Economic Affairs, Ministry of finance,
     Government of India, New Delhi.
11. The Bihar State Road Development Corporation Ltd., Patna.


                                                                   ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :
     For the Respondents     :      Mr. P.K. Shahi, Advocate General
                                    Mr. Anjani Kumar, AAG-4
                                    Mr. Manish Dhari Singh, A.C. to AG.
                                    Dr. K.N. Singh, Sr. Advocate
                                    Mr. Shivaditya Dhari Sinha, Advocate
                                    Ms Prakritita Sharma, Advocate
 Patna High Court CWJC No.483 of 2022 dt.28-02-2025
                                           2/3




                                        Mr. Amarjet, Advocate
       ======================================================
       CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                   and
                   HONOURABLE MR. JUSTICE PARTHA SARTHY
       ORAL JUDGMENT
       (Per: HONOURABLE THE ACTING CHIEF JUSTICE)




         Date : 28-02-2025

                     The learned Advocate General has informed this

         Court that the construction of the ROB at Rajgir is

         completed to the extent of 86.5 percent and the expected

         date when the entire ROB would be constructed is

         31.03.2025.

                     2

. With respect to the ROB at Rasalpur, 73

percent of the work has been done and the rest of the

work is expected to be completed by 30th of June, 2025.

3. With this updated report about the stage of

construction, there would be no necessity of continuing

with this case.

4. We, therefore, close this petition with the

hope and trust that by the expected date, the construction Patna High Court CWJC No.483 of 2022 dt.28-02-2025

would be completed.

5. Records consigned.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J) P.K.P./-