LAWS(PAT)-2022-12-43

AJAY KUMAR SINGH Vs. UNION OF INDIA

Decided On December 15, 2022
AJAY KUMAR SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This bridge will reduce the land on Mahatma Gandhi Setu and also reduce the traffic in the capital city of Patna.

(3.) The bridge will also required construction of 45.33 of approach road on both ends of the bridge.