MITHLESH GODIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel representing the respondents have informed this Court, that the Furkanda-Chuthani Motor Marg is being constructed under the Pradhan Mantri Gramin Sadak Yojana (hereinafter referred to as the PMGSY). It is submitted, that respondent Nos. 1 to 4 have no concern, whatsoever, with the construction of the aforesaid motor marg, and as such, respondent Nos. 1 to 4 cannot interfere with the alignment thereof.

(2.) Learned counsel for respondent Nos. 1 to 4, however, states that he has obtained instructions about the feasibility of the connectivity of Village Patuli, Post Office Pathani-Chippalghat, District Pauri Garhwal, with the aforesaid Furkanda-Chuthani Motor Marg. Based thereon, it is submitted that a proposal has already been forwarded by the Executive Engineer, Construction Division, Public Works Department, Pauri to the Superintending Engineer of the same division, seeking approval of the estimate for connectivity of the Furkanda-Chuthani Motor Marg with Village Patuli, aforementioned. He further states, that the final approval can be granted only by the State Government, and as such, if and when the final approval is granted, the village of the petitioner shall be connected with the aforesaid Furkanda-Chuthani Motor Marg.

(3.) In view of the above, learned counsel for the petitioner states, that the instant writ petition be disposed of with a direction to respondent Nos. 1 to 4 to expedite the decision in the matter.