- (1.) Learned Senior counsel Sri Prem Chand Tripathi, the petitioner in-person, submitted that the respondents though started and done some repair work of the bridge in question but in fact that repair will not serve the purpose and that will be more dangerous. Learned senior counsel further submits that he got a detailed project report prepared, a copy of which has been placed on record.
(2.) The petitioner may give one more copy of the detailed project report in the court to be tagged in second copy of writ petition and one copy each to the Ranchi Municipal Corporation and State.
(3.) Learned counsel appearing for the Ranchi Municipal Corporation submitted that so far as repair work is concerned that has already been completed.;