High CourtsDivision Bench(2022) 12 MEG CK 0029

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

Meghalaya High Court · Decided on 13 December 2022

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

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Judgment

8 paragraphs · 271 words

The National Highways Authority of India submits that substantial repair work on NH 6 has been completed, but at some places the repair work along with the usual maintenance are continuing.

According to the NHAI, the entire stretch of 102.255 km from Jowai to Ratacherra would be repaired and restored by January 10, 2023 at the latest.

There is also the matter of the Jowai bypass which is in a terrible state. Vehicles coming from the Shillong side and going to Khliehriat and beyond, particularly goods vehicles, use the bypass. Similarly, Shillong or Guwahati-bound vehicles coming from the Silchar side and not needing to go to Jowai use the bypass. Such bypass is in a deplorable condition and requires immediate repair.

Counsel for NHAI submits that it is not immediately clear that whether the responsibility for repairing the bypass is of the NHAI or of the State PWD (Roads).

The bypass requires immediate repair work for it to be usable. Whether it is the NHAI or the State PWD (Roads), the appropriate organisation should take immediate steps in such regard such that the repair work is completed by the middle of January, 2023.

The petitioner will forward a copy of this order to the State PWD (Roads) for immediate appropriate action, in the event it is the PWD (Roads) which is responsible for the relevant stretch of road.

The matter will appear immediately after the vacation and the State should file a status report to indicate the state of roads and the extent of repair work undertaken by PWD (Roads) to repair and maintain the same.

List on February 3, 2023.