KERLANG KSOO Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Pursuant to the order dated February 10, 2022, the State's report has been forwarded to Advocate for the petitioner.

(2.) The matter pertains to the maintenance and upkeep of the Shillong-Jowai NH6 Road. The petition was instituted on the ground that the road was incomplete, ill-maintained and had numerous potholes that caused immense hardship and misery to the regular users thereof. The petitioner also complained of several accidents, some of them fatal.

(3.) It is submitted on behalf of the State that the maintenance work of the road has been undertaken and the potholes have been levelled. Indeed, the report indicates as such. However, the petitioner complains that the quality of the repair works undertaken leaves a lot to be desired since the patchworks have already started wearing off within a few days of the repair work being undertaken.