BHANU PRATAP SHAHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this Public Interest Litigation, the petitioner seeks a direction to the respondents-authorities to ensure completion of the project of construction of the barrage at Baradih in the District of Garhwa for providing irrigational and other facilities to the cultivators residing in the said district.

(2.) According to the Writ petition, the original petitioner was a social spirited person and was fighting for construction of Kanhar Dam since 1970.

(3.) According to him, Kanhar Reservoir Project was initiated by the erstwhile Bihar Government which was also subsequently approved by the Central Government, but in view of the delay, there was an alternative proposal of construction of Kanhar Barrage made by the petitioner.