COURT ON ITS OWN MOTION Vs. STATE OF JHARKHAND
LAWS(JHAR)-2006-12-43
HIGH COURT OF JHARKHAND
Decided on December 01,2006

Court On Its Own Motion (Pil -roads Of Ranchi Town) Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) MR . Vishnu Kumar, Vice -Chairman, R.R.D.A., Mr. R.S. Verma, Administrator, Ranchi Municipal Corporation, and Mr. Suresh Kumar Thakur, Assistant Engineer, Ranchi Municipal Corporation, are present in Court. It is reported that though the copies of second inspection report of the Committee dated 22.9.2006 have been served on the parties, the copy of first inspection report of the Committee dated 15.9.2006 has not been supplied to the parties concerned.
(2.) THEREFORE , Registry is directed to supply the copies of the first inspection report of the Committee dated 15.9.2006 to all the counsel for the parties. Perusal of the first inspection report dated 15.9.2006 and second inspection report dated 22.9.2006 shows that most of the road are in bad condition and repairing works have not been taken up by the respondents. Therefore, respondents are directed to take effective steps to comply with the order dated 30.6.2006 and also to make arrangements for the repairing works in respect of the roads which are in bad condition as mentioned in the first report dated 15.9.2006 and second report dated 22.9.2006.
(3.) IT is further reported that apart from 27 roads mentioned in the two inspection reports filed by the Committee, there are other roads which are not in good condition, vide I.A. Nos. 2951/05, 2956/05, 1618/06, 2108/06, 2622/06, 3273/06.;


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