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Judgment
The matter pertains to the extension of a road by 7.7 km and the State says that the estimate has been made, but cites lack of funds to take up the project which is to cost in excess of Rs. 14 crore.
Though the previous order of June 3, 2022 recorded the submission on behalf of the State that a request had been made for release of funds under the third phase of the Pradhan Mantri Gram Sadak Yojana scheme, it is now submitted on behalf of the State that the allocation of funds has a cap for every area and the funds under the relevant project for the relevant area have already been used up.
The road is necessary. There can be no dispute regarding the same. It is the duty of the State to provide access, particularly in a hilly area. Without going into the details, the estimate of Rs. 14 crore for a 7.7 km State road comprising two lanes appears to be on the higher side.
In the absence of the road the local residents do not have access to basic facilities and it ought to be the endeavour of the State to ensure that some form of a road is put in place so that basic access is provided.
Let the matter appear four weeks hence to ascertain whether the State has been able to make any headway, including approaching the North Eastern Council for release of funds for the purpose, if necessary.
List on July 27, 2022.