SUMIT NAYYAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Status report dated 25.07.2018 has been filed pursuant to the directions dated 22.05.2018. In the status report only a general statement is made with regard to the utilization of the funds, which had been sanctioned for the integrated development of the tourist spots of Mantalai, Sudhmahadev & Patnitop. An amount of Rs. 97.82 crores appears to have been sanctioned by the Government of India in this regard on 29.09.2016. As per the status report, only an amount of Rs. 19.56 crores has been spent as on July, 2018 in regard to the said projects.

(2.) In regard to the project of Mantalai, it is stated that the NIT has been issued and the work is in progress, which is to be completed by the year 2021.

(3.) Mr. Sunil Sethi, learned senior counsel for the petitioner submits that the work in progress reflected in the status report is only with regard to the Yoga and Wellness Centre. It is stated that Yoga and Wellness Centre are only one out of eighteen works for which an amount had been sanctioned in favour of the authorities.