TSETEN LEPCHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned Counsel for Respondent No.9 submits that Rs.31,68,000/- (Rupees thirty one lakhs and sixty eight thousand) only, has been deposited with the District Collector, North District, Mangan and the parties who are entitled to the compensation are to collect the compensation from the District Collector. That, the compensation so made over to the District Collector is 100% and not 90% of the amount agreed to by the parties and the concerned authorities.

(2.) Learned Central Government Counsel has taken us through the various correspondence of the Central Government with the State Government and we are informed that the final outcome thereof is that the Project has been divided into two parts by the State Government - Part 'A' being construction of sewage treatment plant and sewer main truck main line - amounting to Rs.1862.01 lakhs. Part 'B' - Construction of sewer sub-mains, house connections, staff quarter, operation and maintenance - amounting to Rs.1385.38 lakhs. The Government of India, Ministry of Jal Shakti, Department of Water Resources, River Development and Ganga Rejuvenation, National River Conservation Directorate, vide its correspondence, dated 23-06- 2021, addressed to the PCE-cum-Secretary, Water Security and PHED, Government of Sikkim, has informed that request has been made by the State Government for 100% funding of Part 'A' under the National River Conservation Plan (NRCP). That, taking into consideration, the directions of this High Court and the communication received from the State of Sikkim, the Ministry of Jal Shakti, Government of India, has agreed to the proposal to consider sanctioning of the Sewage Treatment Plant (STP) and main trunk sewer for the town (Part 'A') subject to the following conditions, that -

(3.) The State Government vide its communication dated 26- 07-2021 addressed to the NRCD of Ministry of Jal Shakti has inter alia stated that Part B of the Project has been approved in principle by the State Government. Both Part 'A' and Part 'B' of the Project are interrelated and as such, the State Government portion of the funding will be concurrent to the funding from the NRCD. The State Government is committed to funding its share for Part 'A' component of the Scheme. The cost of Part 'B' component shall be borne entirely by the State Government.