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Patna High Court
Nandlal Kumar vs The State Of Bihar on 11 February, 2026
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.908 of 2026
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Nandlal Kumar Son of Shatrudhan Singh, Resident of Naipokhar, P.O. and
P.S.- Rajgir, District- Nalanda, Bihar- 803116.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Urban Development and
Housing Department, Government of Bihar, Patna.
2. The Secretary, Urban Development and Housing Department, Government
of Bihar, Patna.
3. The District Magistrate cum Collector, Nalanda, Bihar.
4. The Superintendent of Police, Nalanda, Bihar.
5. The Executive Officer, Nagar Parishad, Rajgir, District- Nalanda, Bihar.
6. The Junior Engineer/ Assistant Engineer, concerned, Nagar Parishad, Rajgir,
District- Nalanda, Bihar.
7. Sub-Divisional Police Officer, Rajgir, Nalanda, Bihar.
8. The Circle Officer, Anchal Rajgir, Bihar.
9. The SHO, Rajgir, Nalanda, Bihar.
10. Ashok Kumar, Vill- Shiv Sthan Colony, P.O. and P.S.- Rajgir, District-
Nalanda, Bihar- 803116.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Ms. Priyanka Kumari, Advocate
For the State : Mr. P.K. Shahi, A.G.
For the Resp. Nos. 6 & 7: Mr. Rajiv Ranjan Kumar Pandey, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 11-02-2026
This writ petition has been filed in the nature of
Patna High Court CWJC No.908 of 2026 dt.11-02-2026
2/4
Public Interest Litigation seeking the following reliefs:
"(i) For issuance of a writ of Mandamus
and/or any other appropriate writ, order or
direction, commanding the respondent authorities
to duly enquire into the matter and to construct the
road strictly in accordance with the sanctioned
Work Order dated 14.08.2025, and further to
remove the illegal deviation, whereby the width of
the road constructed at the encroachment-removed
portion has been reduced to less than 14 feet, in
gross violation of the approved plan and the said
Work Order.
(ii) For issuance of a writ of Mandamus
and/or any other appropriate writ, order or
direction, commanding the respondent authorities
to consider and dispose of the representations
dated 18.09.2025 and the RTI applications dated
15.09.2025
and 29.08.2025, and to act thereupon
strictly in accordance with law.
(iii) For issuance of an appropriate writ,
order/orders, direction/directions in favour of the
Petitioners as your Lordships may deem fit and
proper in the facts and circumstances of the case."
2. The Respondent No. 6 has filed a counter affidavit
wherein, in paragraphs 5 and 6, it has been stated as follows:
"5. That the facts in brief as indicated in
the present writ petition is that the petitioner raised
Patna High Court CWJC No.908 of 2026 dt.11-02-2026
objection upon the construction work of a public
road undertaken by the authorities concerned
saying that it was constructed by reducing it's
width in violation of the order work and the
approved estimate. However, from perusal of the
record it appears that a scheme for construction of
road and drain under NIT-08/2024-25 (Group No.
61) in Ward No. 29 from Rahariya Pool Pappu
Yadav Cement shop Peepal tree to near house of
Anand Kumar under Rajgir Nagar Parishad,
Nalanda was approved for implementation. It is
further stated that the said scheme was sanctioned
for the estimate of the Scheme No. NIT-08/2024-25
for cost worth Rs. 9,95,700/- and agreement cost
was fixed as Rs. 8,86,173/-. It is relevant to
mention here that as per estimate administrative
and technical sanction was given and then work
order vide memo no. 3219, dated 14.08.2025 has
been issued under the signature of the answering
respondent.
6. That it may not be out of context that
the entire construction work of drain and road was
completed within time by the contractor and after
due measurement as per estimate, MB was
prepared by the concerned technical officers and
after approval of the measurement book, payment
of the expenses against the construction work of
the said scheme has been made to the contractor."
Patna High Court CWJC No.908 of 2026 dt.11-02-2026
3. In view of the stand taken by Respondent No. 6,
we are of the view that nothing survives for adjudication in this
Public Interest Litigation.
4. Accordingly, this writ petition stands disposed of.
(Sangam Kumar Sahoo, CJ)
(Alok Kumar Sinha, J)
Neha/-
AFR/NAFR
CAV DATE
Uploading Date 12.02.2026
Transmission Date
