IN RE SUO MOTU FOR THE CONDITIONS OF NATIONAL HIGHWAY 40-SHILLONG TO DAWKI Vs. UNION OF INDIA

JUDGEMENT

(1.) In compliance to the order dated 21.12.2018, Commissioner and Secretary to the Government of Meghalaya, Forest and Environment Department, Shillong has filed an affidavit on 19.02.2019, stating therein that requisite funds have been released for repair works to be carried out pertaining to the road starting from Hatisia to Helipad (old) at Balpakram Plateau work is to be commenced once the proposal is sanctioned by the Empowered Sanctioning Committee. There is element of uncertainty which is required to be removed by filing a fresh affidavit wherein it shall be stated from which date process for repair works vis-a-vis the said road will be started. Furthermore, Commissioner and Secretary shall pursue so as to get the proposal sanction by the Empowered Sanctioning Committee at the earliest.

(2.) In compliance to the order dated 21.12.2018, the Chief Engineer PWD (Roads) National Highway, Meghalaya, Shillong has filed an affidavit stating therein that,

(3.) Regarding this affidavit learned Amicus Curiae would submit that he be given time to ascertain about the present position of the said road. He shall be at liberty to file his response by or before the next date.