TENCHUNG LACHUNGPA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) RESPONDENTS No. 1 and 4 have filed their compliance report on 20.09.2014. Respondents No. 2 and 6 have also filed their progress report on 23.09.2014. Both are taken on record.

(2.) MR . J.B. Pradhan, learned Addl. Advocate General submitted that in view of reports filed by respondents, the writ petition can be heard and decided finally today. Learned counsel for petitioner has no objection in it.

(3.) A letter petition dated 24.11.2012 was handed over to the then Chief Justice of this Court, during their visit to North Sikkim, which was registered as Public Interest Litigation and a notice was issued to respondents. Two complaints were made in the letter petition, first, about miserable road condition in the North Sikkim and second, about deficiency in the BSNL services/networking in the North Sikkim.