Lal Bahadur Mahto vs The State Of Bihar
2025 Latest Caselaw 35 Patna

Patna High Court

Lal Bahadur Mahto vs The State Of Bihar on 2 May, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.4380 of 2025
     ======================================================
     Lal Bahadur Mahto S/o Mahabir Mahto, R/o Village - Hullas Tola, P.O. and
     P.S. - Tiar, District - Bhojpur, Bihar.

                                                                 ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through its Chief Secretary Government of Bihar.
2.   The Principal Secretary, Urban Development Ministry, Government of
     Bihar.
3.   The District Magistrate, Bhojpur at Ara.
4.   The Executive Officer, Nagar Panchayat Bihiya, Bhojpur.
5.   The Sub-Divisional Officer, Jagdishpur, Bhojpur.
6.   The Circle Officer Bihiya, Bhojpur.
7.   The BDO, Bihiya Bhojpur.
8.   The Police Superintendent Bhojpur Ara.
9.   The SHO, Bihiya Police Station, Bihiya, Bhojpur.
10. The Executive Engineer PWD, Sahabad Road Division Ara Bhojpur.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Sunil Kumar Yadav, Adv.
     For the Respondent/s   :      Mr. AC to AG
                                   Mr. Siddharth Shankar Pandey, Adv.
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE) Date : 02-05-2025

Heard the learned counsel for the parties.

2. Because of the water-logging on the State

Highway (SH) No. 102, running from Jagdishpur and

crossing through Bihiya, several accidents have taken Patna High Court CWJC No.4380 of 2025 dt.02-05-2025

place.

3. The representations made by the petitioner

before the S.D.O., Jagdishpur have yielded no result.

4. Let a fresh representation in this regard be

filed by the petitioner before the District Magistrate,

Bhojpur at Ara for the needful.

5. The District Magistrate, Bhojpur at Ara shall

look into the matter and liaise with the other authorities

and shall cause to remove such water-logging from the

State Highway.

6. With the afore-noted observation/direction,

the writ petition stands disposed off.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J)

Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          05.05.2025
Transmission Date       N/A