GURUMAYUM SANJIV SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.B.P.Sahu, learned senior counsel for the petitioner and Mr. Lenin Hijam, learned Addl.Advocate General, Manipur for the respondents.

(2.) The PIL has been filed by residents of Wangkhei Lourembam Leirak in Imphal East District within the Yaiskul Assembly Constituency. The scope of the PIL relates to maintenance of the Wangkhei Lourembam Leirak in Imphal East District which is stated to be in a deplorable condition and causing great hardship to the people living in the locality. It appears that the petitioners have taken upon themselves the task of laying the road due to inaction on the part of the Public Works Department which resulted in passing of the order at Annexure-A/3 by the Executive Engineer, Imphal East Division dated 27th June, 2020 to the Proprietor, H.V.S. Construction Materials (P) Ltd. This construction company is not a party in the case. However, it is pleaded by the residents that they have developed the road to some extent. This is a matter of fact which is disputed by the respondents.

(3.) According to the respondents/PWD, this is a public road which has to be maintained by them and no individual or a group of persons can seek right to establish or maintain the road which will otherwise lead to unwanted interference by a third party in the affairs of the State.