SURESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, styled as "Public Interest Litigation" the main relief placed in focus is to seek direction against the respondents to complete the restoration of Eastern Gandak Canal System including Gandak Barrage and its appurtenant under Rashtriya Sam Vikash Yojna within the stipulated time.

(2.) ON behalf of the State a counter affidavit has been filed by the Executive Engineer concerned, which we have considered. We have, also, examined the supplementary counter affidavit filed by respondents 3 and 4.

(3.) IT is, also, found that two tenderers have submitted their proposals and the process is going on for finalisation of tender agreement. It has been further submitted in the affidavits that the same will be executed with successful tenderer and the plan for starting the work has also been highlighted. It is also found from the affidavit that a sum of Rs. 100 crores has been provided in the budget of 2007 -08 for this restoration work. It is further stated in the said affidavit that after completion of the restoration work irrigation potential of the Eastern Gandak Canal System will be restored as, also, the allied problem will be solved to a larger extent.