Patna High Court
Rohit Kumar @ Rai Rohit Sharma vs The State Of Bihar Through The Principal ... on 24 September, 2025
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.245 of 2025
In
Civil Writ Jurisdiction Case No.2140 of 2022
======================================================
Rohit Kumar @ Rai Rohit Sharma Son of Rai Sunder Deo Sharma, Resident
of Mohalla - Ward No. 32, Agarwa, P.O. - Agarwa, P.S. - Motihari Town,
District- East Champaran.
... ... Appellant/s
Versus
1. The State of Bihar through the Principal Secretary, Urban Development and
Housing Department, Government of Bihar, Patna.
2. The District Magistrate, East Champaran, Motihari.
3. The Executive Officer, Nagar Parishad, Motihari, East Champaran.
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr.Pawan Kumar, Advocate
Mr. Dhaneshwar Vashist, Advocate
Ms. Diksha, Advocate
Mr. Raghav, Advocate
For the Respondent/s : Mr.Surendra Prasad Singh, AAG-7
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 24-09-2025
The appellant has assailed the order of the learned
Single Judge dated 20.01.2025 passed in CWJC No. 2140 of
2022.
2. The learned Single Judge after recording certain
dates and events from para 3 to 10 of the order proceeded to
dismiss the writ petition.
Patna High Court L.P.A No.245 of 2025 dt.24-09-2025
3. Moot question for consideration in the present lis is
whether the Executive Officer, Nagar Parishad, Motihari, East
Champaran, is empowered to abruptly stall the ongoing
construction of a public building or not? which was
undertaken by the contractor namely, Rohit Kumar-appellant
or not? It is necessary to reproduce Annexure-6 to the writ
petition, order reads as under:-
"ककारर्यालर नगर पररषदद ममोरतिहकारर
आददश
पतत्रांक 2314
शर रमोरहति कक मकार उफ रकार रमोरहति शमर्या,
रपतिका- रकार सकन्दरददव शमर्या,
मकहल्लका- अगरवका, ममोरतिहकारर
शर प्रशत्रांति कक मकार ककाश्रप,
रपतिका- शर उमकाशशंकर रसशंह,
गकाम+पमो०- बकारकाशशंकर, थकानका- पतिकाहर,
रजिलका- पपूवर्वी चम्पकारण ।
रवषरयः सदर अस्पतिकाल कद नजिदरक जिर प्रककाश
मकाकर्केट, रकाजिदन्द्र मकाकर्केट एवशं कपपूर्पूरर मकाकर्केट कद
छति कद उपर बन रहद भवन कका ककारर्पू कमो बन्द
करनद कद सम्बन्ध ममें।
रदनत्रांक 3/8/18, ममोरतिहकारर
उपरमोक्ति रवषर कद सम्बन्ध ममें कहनका
हह रक रदनत्रांक 02.07.2018 कमो
रजिलकारधककारर, महमोदर दकारका सदर अस्पतिकाल कद
भ्रमण कद ददौरकान सदर अस्पतिकाल कद नजिदरक
जिर प्रककाश मकाकर्केट, रकाजिदन्द्र मकाकर्केट एवशं कपपूर्पूरर
मकाकर्केट कद छति कद उपर बन रहद भवन कका
ककारर्पू कमो बन्द करनद कका आददश रदरका गरका हह।
अतिएव उपरमोक्ति आददश कद आलमोक ममें
आपकमो आददश रदरका जिकातिका हह रक सदर
अस्पतिकाल कद नजिदरक जिर प्रककाश मकाकर्केट ,
रकाजिदन्द्र मकाकर्केट एवशं कपपूर्पूरर मकाकर्केट कद छति कद
Patna High Court L.P.A No.245 of 2025 dt.24-09-2025
उपर बन रहद भवन कद रनमर्याण ककारर्पू कमो रजिलका
पदकारधककारर, पपूवर्वी चम्पकारण , ममोरतिहकारर कद अगलद
रनदर्केश तिक बन्द रखमें ।
ककारर्पूपकालक पदकारधककारर
नगर पररषद ममोरतिहकारर"
4. Learned Single Judge has not appreciated abruptly
stalling the construction without assigning any valid reason.
Even after a lapse of six years, the Executive Officer, Nagar
Parishad, Motihari, East Champaran, has not taken any action
to pass final order pursuant to Annexure-6 cited supra. In
other words, appellant-Rohit Kumar has invested huge
amount of money for the purpose of construction of public
building.
5. In the light of these facts and circumstances, the
appellant has made out a case so as to interfere with the order
of the learned Single Judge dated 20.01.2025 passed in CWJC
No. 2140 of 2022, on the sole ground that learned Single
Judge has committed error in not apprising the impugned
order dated 03.08.2018 vide Annexure-6, is without
application of mind and it is not with reference to any
statutory provision. Accordingly, they are set aside.
6. The Executive Officer, Nagar Parishad, Motihari,
East Champaran, is hereby directed to evaluate the
construction work undertaken by the appellant-Rohit Kumar
under the supervision of technical persons and thereafter
Patna High Court L.P.A No.245 of 2025 dt.24-09-2025
determine what is the amount appellant-Rohit Kumar has
invested on the construction and proceed to pass order. On
such determination of amount, the appellant-Rohit Kumar is
entitled to interest @ 8 per cent per annum. The same shall be
settled along with the invested amount read with interest
within a period of four months from the date of receipt of this
order.
7. The appellant is entitled to litigation cost throughout
the litigations and it is quantified at Rs. 50,000/-. Cost shall be
paid by the Executive Officer, Nagar Parishad, Motihari, East
Champaran to the appellant within 8 weeks from today.
8. Accordingly, LPA stands allowed.
(P. B. Bajanthri, CJ)
(Alok Kumar Sinha, J)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 27.09.2025
Transmission Date NA
