SHASHWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The following question arises for consideration:-

(2.) The scope of the petition is confined in respect to translocation of the trees necessarily required to be felled for construction of National Highways -131A Km. 34.600 (design ch: 6.000) near Narenpur to KM 79.970 (design ch:53.000) to km 82.000 (design ch:55.000) near Purnea to 2 lanes with paved shoulders standard in the State of Bihar on Hybrid Annuity Mode. The length of the project is 49 km.

(3.) While appreciating the issues highlighted by the petitioner, we find the respondents-authorities to have placed on record sufficient material indicating the approval and sanction in accordance with the environmental laws as also the National Highways Act, 1956.