GHANSHYAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) Heard Mr. Bakshi S.R.P. Sinha, learned Senior counsel assisted by Mr. Suresh Prasad Sharma, learned counsel for the petitioner, Mr. S.D. Yadav, learned AAG-9 for the State of Bihar and Mr. Anshay Bahadur Mathur, learned Central Government counsel for the National Highway Authority of India.

(3.) The petitioner, in the present writ application, is seeking direction commanding the respondents to construct a road over bridge on NH-28B, which is being constructed over Mangalpur 94 Km of NH-28B to connect a rail over bridge. He is seeking quashing of the notification served upon him to acquire his land for the purpose of said over bridge. The petitioner is also seeking a direction to the respondents to construct the over bridge through its original route and not by shifting it towards east, which includes the petitioner's land in question.