High CourtsDivision Bench(2022) 09 MEG CK 0023

Kynjaimon Amse vs National Highway Authority Of India (NHAI) & Ors

Meghalaya High Court · Decided on 15 September 2022

HON’BLE JUDGES
Sanjib Banerjee, CJ · W. Diengdoh, J
CASE NUMBER
Public Interest Litigation No. 11 Of 2022

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Judgment

5 paragraphs · 195 words

The grievance of the petitioner is that a large section of NH 6 which connects the northern part of Assam to the south-eastern part thereof through the State of Meghalaya is in very bad condition. In particular, the petitioner complains of the stretch between Lumshnong and Malidor in the East Jaintia Hills district.

This State, particularly the eastern part thereof, was lashed by heavy pre-monsoon rains that resulted in several landslides and parts of NH 6 being closed to traffic for several days. Some temporary measures were taken to reopen the arterial road and there is no doubt that regular maintenance work will be undertaken. It is also possible that the ongoing monsoon has impeded the work being taken up on a speedier basis.

Since National Highways Authority of India is represented, such authority should indicate the measures to be taken for repairing all the highways which run through the State, particularly since the monsoon rains damage most of them. A rough time-frame for the repair work should be indicated, particularly in respect of the stretch of road that the petitioner complains of.

Let the matter appear 10 days hence.

List on September 29, 2022.