SUDHIR MAHATO Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) We direct the petitioner to join the Ministry of Road Transport and Highway, Government of India as a party respondent.

(2.) In pursuance of the order passed by this Court on 2nd December, 2013, the officer namely, Sri L.K. Tibrewal, son of Sri O.P. Tibrewal, Executive Engineer, National Highways, Chaibasa is present in the Court. It is submitted by the learned counsel for the State that today detailed affidavit has been filed in which AnnexureC reveals the BarChart which is a macro planning of the construction of National Highway no. 32. It is also submitted by learned counsel for the State that Earth Work, Water Bound Macaden work, Built up Spray Grouting work, Bituminous Macaden work and Semi Dense Bituminous Carpet work shall be completed as per the BarChart which is at AnnexureC to the affidavit filed by the respondentState dated 3rd December, 2013.

(3.) Upon assurance given by the officer who is present in this Court and looking to the BarChart which is produced before this Court by today's affidavit at AnnexureC and to monitor the progress of the construction of National Highway no. 32, we hereby, grant time to the State Government and this issue will be further monitored on 3rd March, 2014.