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Judgment
It is submitted on behalf of the State that the matter pertaining to the sanction of the road between Jakopgre and Kakwa Duragre has not yet received the approval of the Empowered Sanctioning Committee (ESC) of the State Government.
The relevant ESC is requested to take an early and favourable decision in the matter upon considering the importance thereof. The relevant committee’s decision should be communicated to the petitioner within three weeks from date. Since the state says that it is possible that the calendar for the ESC to consider matters may not have been finalised, let the matter appear six weeks hence.
It is also heartening to note that for the western Shillong bypass, which is to come in three packages, the work has been sanctioned by the Union Ministry of Road Transport and Highways and is at the tender stage. Similarly, several other road projects are due to be taken up in the State. The State will do well to ensure that the timelines for the projects indicated in the last page of the written instructions dated March 22, 2023 to Counsel filed by the State, are adhered to.
List on May 5, 2023.