AJON JANME Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) It was admitted on 19.12.2019. After receipt of the notice, respondents No.1 and 2 have filed an affidavit through the Deputy Secretary (Works), Govt. of Manipur. Para No.11 and 13 of the affidavit which are relevant to the present case, read as follows:-

(3.) The Executive Engineer, Tamenglong Division, PWD, Manipur, who is present in person in Court stated that part of the work has been taken up and for want of funds and sanction by the Union Government, the progress is not upto mark. He, however, assures the Court that Government has already impressed upon the Ministry of Road Transportation to declare the Tamenglong-Tousem Road as a National Highway.