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Judgment
The matter pertains to the Agia-Medhipara-Phulbari-Tura (AMPT) Road and the poor condition thereof.
In course of the proceedings, the State had indicated that measures had been taken to undertake temporary repair work of the bad stretches, applying for sanction of adequate funds, engaging contractors to undertake works in some stretches and issuing notices inviting tenders for other stretches.
Some documents have been filed in Court today on behalf of the State to indicate that the temporary measures have already been taken, though the road may not be complete in any sense; but every attempt has been made to make it somewhat motorable, some of the documents pertain to work orders being issued for some stretches and notices inviting tenders being floated.
The recent heavy pre-monsoon and early monsoon rains must have destroyed the unmetalled surface to the extent that it may have been repaired earlier. It is hoped that the measures now taken by the State are implemented as expeditiously as possible to provide basic access to persons living in the region and those needing to use the road on a regular basis.
The petitioner will report, along with the State, on the extent of work undertaken and the Court will monitor the progress of the road construction, particularly since several of the sub-divisional towns in the Garo Hills districts are not connected by metalled roads even to the district headquarters. A concerted attempt has to be made to provide basic access, particularly in the hilly terrain as the local residents have no other alternative.
The petitioner reports that the stretch of the AMPT Road between Rajabala to Hallidayganj is completely unusable. Immediate attention should be paid to undertake temporary filling of the potholes along such stretches so that basic access, even at slow speed, is provided till the construction of the road is completed.
The documents handed over in Court today have been returned to Counsel for the State. The petitioner may, however, retain the copy forwarded to the petitioner.
Let the matter appear four weeks hence.
List on July 22, 2022.