Citation : 2025 Latest Caselaw 3764 Patna
Judgement Date : 12 September, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7590 of 2025
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Om Prakash Singh Son of Tripurari Prasad Singh Resident of Tripurari Singh
Palace, Road No.- 13, Rajeev Nagar, P.O.- Keshari Nagar, P.S. Rajeev Nagar,
Patna, District- Patna, 800024.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Chief Secretary, Government of Bihar, Patna.
3. The Principal Secretary, Urban Development and Housing Department,
Government of Bihar, Patna.
4. The Commissioner-cum-Secretary, Road Construction Department,
Government of Bihar, Patna.
5. The Engineer-in-Chief, Road Construction Department, Government of
Bihar, Patna.
6. The Chief Engineer, Road Construction Department Patna, Government of
Bihar, Patna.
7. The District Magistrate, Patna.
8. The Municipal Commissioner, Patna Municipal Corporation, Patna.
9. The Superintending Engineer, Works Circle Road Construction Department
Patna, Government of Bihar, Patna.
10. The Executive Engineer, New Capital Road Division, Road Construction
Department, Government of Bihar, Patna.
11. The Patna Municipal Commissioner, Patna Municipal Corporation, Patna.
12. The Circle Officer, Patna Sadar Anchal, District- Patna.
13. The Circle Officer, Pataliputra Anchal, District- Patna.
14. Managing Director Bihar State Housing Board, Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Anirudh Mishra, Advocate
For the State : Mr. P.K. Shahi, Advocate General
Mr. Vikash Kumar, Advocate
For the PMC : Mr. Sanjay Prakash Verma, Advocate
For the BSHB : Mr. Pawan Kumar, Advocate
Ms.Diksha, Advocate
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
Date : 12-09-2025 Patna High Court CWJC No.7590 of 2025 dt.12-09-2025
In the instant writ petition, the petitioner has prayed for
the following relief(s):
"i. For giving direction to the respondent authorities to remove the encroachment/blocking measuring about 72.5 meter of Ghurdaur survey road which starts from Rajiv Nagar Road number 24 towards Digha canal because about 1.715 K.M. of Ghurdaur road has been constructed by RCD leaving about 72.5 metre, which blocked the connectivity of the said road, due to which the general public is not getting the benefit of the said road cause grate problems. Even there is no safe left for the emergency service vehicle like ambulance, fire brigade, police vehicle etc to move smoothly from one place to another.
ii. For giving direction to the respondent authorities to take step regarding free from encroachment of Ghurdaur Survey road because beside the said road there is office of Government of India as Sashastra Seema Bal (S.S.B.) and C.B.S.E. (Central board of secondary Education) zonal head office and also several private business centre, due to which the road remains always busy especially during school hours, it is too difficult to go through the road.
iii. For a direction which your lordships may deem fit and proper."
2. The petitioner has statutory remedy before the
concerned authority by filing an application under Section 59 of
the Bihar State Housing Board Act, 1982. If such application is
filed, the concerned authority or competent authority is hereby
directed to expedite the grievance of the petitioner and redress
the same by passing a detailed speaking order and communicate
the same to the petitioner within a reasonable period of three
months from the date of receipt of such Patna High Court CWJC No.7590 of 2025 dt.12-09-2025
application/representation.
3. With the above observation, the writ petition stands
disposed of.
(P. B. Bajanthri, ACJ)
(Alok Kumar Sinha, J)
ranjan/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 15.09.2025 Transmission Date NA
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