BANIARAP SNAITANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This public interest litigation (PIL) relates to repair and strengthening of the Mawphlang-Balat road.

(2.) Admittedly, repair work has been undertaken by the State and is continuing. The grievance of the petitioner is that a particular stretch 2024:MLHC:1090-DB of the road from Phlangwanbroi to Khliehriat and from Pomblang to Laitumsaw has not been repaired and needs attention.

(3.) At this point of time, we propose to make some observations. PIL is an extraordinary remedy. It is different from the ordinary remedy available in law. When a person, a group or a Sec. of the society is aggrieved by any action or inaction of the State and is unable himself or herself or by themselves to approach the Court for remedy, for lack of education, awareness, economic power or social standing, a philanthropic person initiates litigation for their benefit. The Court usually does not interfere in the day to day administration of the government. It only interferes if there is gross failure of administration, there is such action or inaction on its part which affects the public at large and requires the intervention of the Court or it is so controlled by wrongdoers that action cannot be expected. If the Court is to monitor the day to day administration of the government, it is not compatible with the functions and duties of the Court. Further, it would be left with no time to do regular judicial work.