GHANSHYAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Baxi S.R.P. Sinha, learned Senior Advocate for the appellant and Dr. Krishna Nandan Singh, learned Additional Solicitor General for the Union of India.

(2.) At the request of Dr. Singh, the Ministry of Road, Transport and Highways through Regional Office at Patna is impleaded as party respondent. Necessary amendment in the cause title shall be carried out by the Registry within a period of two days. Dr. Singh accepts notice on behalf of the newly added respondent/Ministry of Road, Transport and Highways.

(3.) The appellant has challenged the order dtd. 21/8/2021, passed by the learned Single Judge in CWJC No.15006 of 2019 thereby rejecting the request of the appellant for directing the respondents to make necessary changes in the construction of overbridge on National Highway 28B and construct the overbridge according to the original place which has unnecessarily been shifted somewhat towards East and, therefore, part of the land belonging to the appellant is now being used for such construction.