PILLAN T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) (A) Regarding stretch of road from 41 Km to 60 Km i.e. Rongram- Romgrangre-Darurgre road sanction for the work was to be obtained. Affidavit has been filed by Shri Hubert Nengnong, Executive Engineer, PWD (Roads), Williamnagar Division, East Garo Hills District, Meghalaya wherein it is stated that pending approval and sanction from the Government maintenance and repair work of the damaged portions has been taken up by utilizing regular maintenance fund available in the office. The repair work is stated to have commenced same shall be completed preferably within a period of six weeks.

(2.) Regarding road from Rajabala to Phulbari affidavit has been filed by Shri Sanjive K. Marak, Executive Engineer PWD (Roads), Tura North Division, West Garo Hills District, Meghalaya stating therein that the road stretch starting from Garobada to Selsella which is around 10 Km work order for pot-hole repairing for a stretch of 5 Km has already been issued and is likely to be completed by the end of June 2019 whereas, regarding road from Selsella to Rajabala 14.5 Km work order for repairing has been issued on 22.11.2018 and at present the work is in progress. The contractor has been instructed to ensure completion thereof before the stipulated period of twelve months. It is further stated that 30% of the repair work has already been completed.

(3.) Rejoinder affidavit as filed by the petitioner present in person reveals that in the road project taken up under the PMGSY Schemes, the areas i.e. Dorenkigre Edugre, Nengsang Adugre, Patalgre and Jingamgre have not been included, according to him, road stretch of about 18 to 25 Km from Williamnagar town up to these villages have been totally neglected by the Government authorities.