Kamlesh Paswan vs The State Of Bihar
2026 Latest Caselaw 645 Patna

Patna High Court

Kamlesh Paswan vs The State Of Bihar on 26 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2117 of 2026
     ======================================================
     Kamlesh Paswan, Son of Bali Paswan, Resident of Village- Ram Nagar, P.O.-
     Aurangabad, P.S.- Muffasil, District- Aurangabad.

                                                                     ... ... Petitioner
                                        Versus

1.   The State of Bihar through the Chief Secretary, Bihar, Patna.
2.   The Principal Secretary, Urban Development Department, Bihar, Patna.
3.   The District Magistrate, Aurangabad, Bihar.
4.   The Executive Officer, Nagar Parishad, Aurangabad, Bihar.
5.   The Superintending Engineer, Urban Development, Circle-Magadh,
     Aurangabad.
6.   The Executive Engineer, Nagar Parishad, Aurangabad.
7.   The Junior Engineer, Nagar Parishad, Aurangabad.

                                               ... ... Respondents
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Brajesh Tiwary, Advocate
     For the Respondent/s   :      Mr. Government Pleader (05)
     For the Nagar Parishad :      Mr. Surendra Prasad Singh, Advocate
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 26-02-2026

Mr. Surendra Prasad Singh, learned counsel appears

on behalf of Nagar Parishad, Aurangabad and he submits that he

has received the copy of the writ petition.

2. The writ petition has been filed by the petitioner

Kamlesh Paswan in the nature of Public Interest Litigation for

following reliefs:

Patna High Court CWJC No.2117 of 2026 dt.26-02-2026

"(a) Issuance of writ in the nature of certiorari for quashing/ set aside the report dated 15.02.2024 submitted by Executive Engineer, Nagar Parishad, Aurangabad regarding construction of Road of 18 feet and Severage of 3 feet x 4 feet of Ward no. 2 Karma Road in front of clinic of Om Prakash to Lata Bhawan.

(b) Issuance of writ in the nature of mandamus commanding the respondents to construct the 18 feet road and 3 feet x 4 feet sewerage to any other widen road or place where local people will not be harassed during the construction period.

(c) The Respondents further be directed not to disturb the local people being a schedule caste villagers who had left their own land for small Gali of 08-10 feet width."

3. After hearing the learned counsel for both the

parties, we are of the view that the grievance as has been raised

is fundamentally a matter of private interest than a genuine

concern for the public at large. It is important that the project of

public importance, such as road widening to improve traffic

flow, proper sewerage and safety, should not be halted, as

stalling them causes greater harm to the community level.

Patna High Court CWJC No.2117 of 2026 dt.26-02-2026

However, if the petitioner has any bonafide grievance, he may

approach the Executive Engineer, Nagar Parishad, Aurangabad

for seeking appropriate remedy or agitating any alternative

remedy in accordance with law.

4. Accordingly, the writ petition stands disposed of.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          27.02.2026
Transmission Date       NA