LAWS(DLH)-2019-10-140

APCO-TITAN Vs. NATIONAL HIGHWAYS

Decided On October 22, 2019
APCO-TITAN (JV) Appellant
V/S
NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD Respondents

JUDGEMENT

(1.) I.A. Nos. 5576/19, 10680/19 and 6834/19

(2.) The Ministry of Road Transport and Highways (hereinafter, "MORTH") is concerned with the promotion, building, maintenance and upgradation of national highways and strategic roads, including interconnecting roads in various parts of the country which share international boundaries with neighbouring countries.

(3.) Morth had entrusted to the Border Roads Organization (hereinafter, "BRO") the existing road from Km 69 to Km 81.3 on the Srinagar-Gumri road section of National Highway-1 in the State of Jammu and Kashmir and construction of a Z-Morh Tunnel including its approaches (approximately 6.5 km tunnel and 6 km approaches) (hereinafter, "Project"). The BRO was required to augment the said road by two-laning the same.