SANTOSH KUMAR SONI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this Public Interest Litigation, the petitioner seeks a direction to the respondents to pass orders for resumption of construction of the Kharkai Dam at a place called Icha.

(2.) According to the petitioner, the project of construction of Dam at Kharkai at Icha was initiated as per the terms and conditions of the Subernarekha Multipurpose Project and that administrative approval for the same was granted on 14/10/2010 by the Water Resources Department of Government of Jharkhand.

(3.) Petitioner contends that thereafter even a contract agreement dt. 9/8/2019 was signed by the respondent 5 with respondent 6.