HIKIM CHANDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Matter relates to timely completion of Subarnrekha Multipurpose River valley Project, Chandil. During the pendency of this PIL, several affidavits have been filed from time to time. When the matter was taken up on 23/12/2022, following order was passed.

(3.) Thereafter, supplementary counter affidavit has been filed by the Respondents on 15/2/2023. Learned A.A.G-I submits that it has been conveyed by the Respondents that the delay in completion of canal and distribution system is primarily due to delay in the land acquisition process. Respondents have indicated that all efforts have been made to accelerate the progress and complete the project by the end of March 2026. Since it is an ongoing process and involves not only land acquisition proceeding, but construction activity and rehabilitation of displaced persons also, the writ petition may be disposed of as the Respondents are themselves conscious of completing the project in a time bound manner.