YUMNAM BIRAMADHOP SINGH Vs. DIRECTOR GENERAL, NATIONAL RURAL ROAD DEVELOPMENT AGENCY (NRRDA)

JUDGEMENT

(1.) Heard Shri B. Prem Sharma, learned Advocate appearing for the petitioners; Shri Niranjan Sanasam, learned GA for the State respondents and Shri S. Vijayanand Sharma, learned CGC for the Union of India.

(2.) The validity and correctness of the order dated 18-07-2020 issued by the Chief Engineer, RED/ MSRRDA, Government of Manipur is under challenge in this writ petition.

(3.) According to the petitioners, they are the residents of Wabagai Leirak Achouba, PO and PS Kakching, Manipur. The construction of a bridge at Wabagai Leirak Achouba near the wooden bridge was proposed by the former SE, Rural Engineering Department to be constructed under PMGSY. After the said SE being promoted, new officials of the RED suggested another location for construction of the said bridge at a place between the Banyan trees and the Community Hall/ Mandap/ Club/ Electric Transformer. The grievance of the petitioners is that if the bridge is constructed at the new location, it will affect the school playground, where the children are playing, which is also being used as parking for various ceremonies including marriage ceremonies. On top of that, it will affect the homestead lands of some of the residents. In support of their allegations, the petitioners have relied upon the photographs of the old and new locations. In order to show the old proposed site and the new proposed site, copies of the site plans have been filed as Annexure-A/6 and A/7 which are relied upon by them. Being aggrieved by the change of location of the bridge, the petitioners submitted a representation dated 14-02-2020 to the Chief Engineer, RED, Government of Manipur who failed to consider it. But in the month of June, 2020, the contractor started bringing materials/ machines to constrict the bridge at the new proposed site.