ASHRAF ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this writ petition under the category of the Public Interest Litigation under Article 226 of the Constitution of India, the petitioner has brought into focus the issue of inordinate delay in completing the work of Durgawati Reservoir Project, the work of which has been stopped by the authorities.

(2.) The following aspects may be highlighted, which are not in controversy:

(3.) The learned Counsel for the petitioner is right in saying that the respondent-authorities should be directed to expedite the requisite formalities so that the vital project, like, the Durgawati Reservoir Project is completed for the benefit of the people of the State of Bihar at the earliest and we agree with this submission.