ARNOLD G MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) It is submitted on behalf of the State that administrative sanction has been issued for the construction of a road between Jakopgre and Kakwa Duragre. A letter dated March 29, 2023 issued by the Public Works Department of the State to the Chief Engineer, PWD (Roads) has been produced in Court.

(2.) The letter indicates that administrative approval and sanction of an amount of Rs.6.63 crore has been made for construction, including metalling and black topping, of a road from Jakopgre to Kakwa Duragre.

(3.) In such view of the matter and since it is submitted by learned Additional Advocate-General that the work order should be issued as expeditiously as possible, the present public interest litigation is closed.