Manav Mehta vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):-

“i) For a direction to the respondents authorities to complete the work namely Aurangabad Haspura Road to Alpa via Madherpura L041 under

PMGSY, package no. BR-02R-149, Length 4.40 K.M. proposed by the Rural Works Department, Government of Bihar, Patna whereby the

respondent authorities after completion of 1/3rd work has stopped the execution of work since long and same is causing serious nuisance in day to day

life affairs of the local villagers.

ii) For any other relief/reliefs for which petitioner may be found entitled too.â€​

Shri Ajay, learned counsel appearing for the State, states that the road, in question, now stands completed by realigning the road.

As such, in our considered view, no other and further orders required to be passed in the present petition, save and except, liberty is reserved to the

petitioner to approach the respondent no. 4, namely, the District Magistrate, Aurangabad for surviving public grievances, if any.

Needless to add, while considering such representation filed by the petitioner, if any, principles of natural justice shall be followed and due opportunity

of hearing afforded to the parties.

Liberty reserved to the petitioner to approach the Court, if the need so arises subsequently on the same and subsequent cause of action.

We have not expressed any opinion on merits. All issues are left open.

The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, also stands disposed of.