YUMNAM BIRAMADHOP SINGH Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) This writ petition has been filed by the petitioners to issue a writ of mandamus directing the respondents to stop construction of 50M span bridge at Wabagai Leirak Achouba, PO & PS, Kakching, Kakching District, Manipur under PHGSY scheme above Sekmai river.

(2.) The petitioners, who are stated to be the resident of Keirak Leirak Achouba, have filed this writ petition stating that the proposed second plan to construct 50M span bridge at Wabagai Leirak Achouba, is against the wills of the petitioners and the public. In fact, the earlier plan to construct the bridge at Wabagai Leirak Achouba near the wooden bridge is the best feasible place.

(3.) The learned counsel for the petitioners contended that earlier the petitioners have submitted a representation dated 14.02.2020 to the third respondent to take necessary action for the construction of 50M span bridge at Wabagai Leirak Achouba, Kakching near the present wooden bridge above Sekmai river. Since the representation of the petitioners was not considered by the authority concerned, the petitioners have filed W.P.(C) No.289 of 2020 before this Court and this Court, by an order dated 19.06.2020, disposed of the said writ petition directing the third respondent Chief Engineer to consider the representation dated 14.02.2020 within a period of two weeks from the date of the receipt of the copy of the order.