COURT ON ITS OWN MOTION Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-4-34
HIGH COURT OF JHARKHAND
Decided on April 16,2008

COURT ON ITS OWN MOTION Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) TODAY Advocate General has filed a report, Central Government has also filed its counter -affidavit.
(2.) FROM perusal of the report field by the Advocate General, it is clear that several meetings have been held in the Chamber of the Advocate General attended by Various Officials of the Road Construction Department, National Highway Wing, National Highway Circle and other Officials. In fact, the Officials informed the Advocate General that the entire amount allotted by the Central Government in respect of various items have been spent, on account of which there is overall and substantial improvement in National Highway Roads passing through the State of Jharkhand. With respect to the availability of fund under various heads, a chart has been given therein and it would indicate that for the year 2007 -08, Rs. 57.25 crores was available and the entire amount spent. Similarly for the year 2008 -09, Rs. 173.25 crores has been allocated.
(3.) THE report of the Advocate General indicates that the approach of the Central Government has become very constructive and objective during the current year 2008 -09 and that the entire Annual Plan submitted by the Road Construction Department, Government of Jharkhand, has been accepted by the Central Government and a total amount of Rs. 173.25 crores have been allocated for N.H. (O), which has been communicated by the Chief Engineer through letter dated 3.4.2008. In addition to the aforesaid amount of Rs. 173.24 crores, Annual plan under different other heads have been approved including Rs. 34.56 crores under periodical renewals and Rs. 3.75 crores under Flood Damage Repair. So, it is clear that the amount allocated in this year is more than that of the last year.;


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