KAMALSING BEY Vs. UNION OF INDIA

JUDGEMENT

(1.) In terms of the earlier order of this Court dated 09.01.2020, an affidavit dated 24.02.2020 has been filed by the Commissioner and Secretary, Public Health Engineering, Government of Assam with regard to release and sanction of funds in connection with the scheme called 'Augmentation of Greater Diphu Water Scheme in Karbi Anglong District'. Paragraphs 3 and 4 of the said affidavit indicates that the Public Health Engineering Department, Government of Assam has no control or say over the release and sanction of funds for the scheme. For ready reference the said paragraphs 3 and 4 are reproduced hereunder:

(2.) The total share of the Government of Assam was Rs.276.75 lakhs out of which, an amount Rs.210.1272 lakhs have been released.'

(3.) The petitioner may respond to the statements and averments made in paragraphs 3 and 4 above.