PUBLIC AND PIPON Vs. UNION OF INDIA

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the writ petition was heard and being disposed off finally.

(2.) THIS letter petition, which was treated as Public Interest Litigation, has been filed with a prayer that necessary directions be issued to respondents for non - construction of tunnels at Rugrab, North Sikkim, as mentioned in the petition, in future. The relevant paragraphs of writ petition are as under: -

(3.) THE respondents No. 1 and 2 have filed their joint report. Respondent No. 3 has also filed a separate report. Paragraphs 1 to 6 of the report of respondents No. 1 and 2 are reproduced as under: -