RANGAPARA DEVELOPMENT CIRCLE Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ petitioner is an NGO (non-Government Organization) constituted in order to attain socio-economic development of the people of Rangapara and its neighbourhood. Though the writ petitioner-NGO is yet to be registered, necessary arrangements are being made for registration. Admittedly, at present petitioner-NGO is an unregistered Organization/Association. The reliefs sought for in the present writ petition are -

(2.) Heard Mr. S.C. Biswas, learned Counsel appearing for the petitioner as well as learned Government Advocate appearing for the respondents.

(3.) The present writ petition, is filed for ventilating general resentment among the public of Rangapara and its adjacent area due to the dilapidated condition of the main road, i.e., Balipara to Missamari affecting the business community, students, office goers and the general public of the locality. It is also stated that the Executive Engineer, P.W.D., Tezpur Road Division had submitted a cost appraisal report for improvement of (i) Balipara Rangapara Road (ii) Rangapara Missamari Road (iii) Bindukuri Rangapara Road (iv) Bindukuri Road and (v) Pakiajan Extension Road amounting to Rs. 1,539.66 lakh to the Chief Engineer, PWD, Assam under his letter dated 20.9.2000. The Executive Engineer, P.W.D., Sonitpur State Road Division, Tezpur also sent a proposal for repairing of Balipara to Old Missamari Road under Twelve Finance Commission fund for 2006-07 under his letter dated 11.8.2006 to the Secretary, Rangapara Development Circle, Rangapara.