- (1.) Leave granted.
(2.) This appeal is preferred by the State aggrieved by the positive direction given by the High Court for forming a road from N.H. 121 to the village of Jamaria. Learned Counsel appearing for the State submits that Executive Engineer has consented to the order without getting approval of the Government.
(3.) We, are of the view, the High Court, has committed an error in issuing a writ of mandamus for constructing a pucca road. In our view it is primarily for the Government to consider the request for construction of road and its necessity.;