- (1.) As ordered by this Court, learned Advocate General appearing for the State is not in a position to specify as to what the delineated policy of the State Government is in relation to construction of roads in the State. He was asked to suggest to the Government to formulate a policy in relation to construction of various kinds of roads in the State and a definite policy statement was required to be placed before this Court.
(2.) Though this Court feels that much time cannot be given for this, yet, as this relates to formulation of policy decision and this may take sometime, with utmost reservation this Court grants time to the learned Advocate General to produce the policy statement of the State Government in relation to construction of roads by 20 th December, 2010. Secretaries, as ordered by this Court, are present in Court. This Court understands that the feeling of the Court has been understood by them and by the next date, policy statement of the Government will be placed before the Court. Put up on 20.12.2010.;