Binod Kumar Singh vs State Of Bihar
2026 Latest Caselaw 588 Patna

Patna High Court

Binod Kumar Singh vs State Of Bihar on 23 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1998 of 2026
     ======================================================
     Binod Kumar Singh Son of Late Roop Narayan Singh, resident of village-
     Chamuchak, P.S.- Pipra, Punpun, District- Patna, Bihar- 804453.
                                                                ... ... Petitioner/s
                                       Versus
1.    State of Bihar through the Secretary, Department of Rural Works/Water
      Resources/Panchayati Raj, Patna.
2.   The District Magistrate, Patna.
3.   The District Planning Officer, Patna.
4.   The Chief Executive Officer, Zila Parishad, Patna.
5.    The Block Development Officer/Block Panchayat Raj Officer, Punpun.
                                                           ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Priyajeet Pandey, Advocate
                                    Ms. Megha, Advocate
                                    Mr. Kaustubh Kumar, Advocate
     For the State          :       Mr. P.K. Shahi, A.G.
     For the Respondent     :       Mr. Nikesh Kumar, Advocate
                                    Mr. Akshansh Shankar, Advocate
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE) Date : 23-02-2026 The present writ petition has been filed by Mr. Binod

Kumar Singh, for seeking the following reliefs:-

" (i) For directing the Respondents forthwith to take necessary steps for the widening/extension of Navratan Kunwar Ghat at Village Chamuchak towards the west to the extent of approximately 100 (one hundred) metres and to prepare and place before this Court a time-bound action plan, including the cost-estimate, mode of procurement and mode of execution of the work within a period to be fixed by this Hon'ble Court.

(ii) For directing the Respondents to Patna High Court CWJC No.1998 of 2026 dt.23-02-2026

identify and allocate funds immediately for the said work from any of the available heads including but not limited to the Chief Minister Area Development Scheme (CMADS), MLA/MP local area development fund, Zila Parishad funds, Water Resources Department Budget or any other available public head and to commence works without further delay.

(iii) For issuance of any other appropriate writ/writs, order/orders, direction/directions for which the petitioner is found entitled to.

2. After perusing the materials on record, we find

that there is no material to treat the present matter as a Public

Interest Litigation.

3. In view of the same, the present writ petition

stands dismissed.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J) Neha/-

AFR/NAFR
CAV DATE
Uploading Date          24.02.2026
Transmission Date