SUDHIR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking a direction upon the respondents for construction/repair of NH- 32 (Tata- Dhanbad Road) near Raghunathpur village and also between Chandil- Tantibandh to Lingdih village.

(2.) The road of N.H.32 (Tata- Dhanbad Road) has been totally damaged near Raghunathpur village and between Chandil- Tantibandh village to Lingdih village. The persons of the locality represented repeatedly before the authorities concerned and when no step was taken for construction/repair of the aforesaid road by the respondents, the petitioner, who claims himself to be a social worker, has filed this Public Interest Litigation.

(3.) The respondent No. 2- Executive Engineer, N.H. Division, Jamshedpur in the counter-affidavit admitted that the said portion of NH-32 is in poor condition and further stated that National Highways being the property of Central Government, estimates of all the works except ordinary repairs etc. is sanctioned by the Ministry of Road Transport and Highways, New Delhi.