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Judgment
In the order of this bench dated 6th November, 2024, we had noted that the damaged portion of national highway (NH-6) between Jowai and Ratacherra was 45 km, the length of the entire highway being 102.225 km. Out of this stretch, 5 km was very badly damaged.
We, inter alia, directed the National Highways Authority of India (NHAI) to repair this 5 km on an emergency basis so that it became conveniently pliable by vehicles.
Today, Mr. S. Sengupta appearing for the said authority submits that in compliance with the said order of this bench, emergency repair work has been carried out in this 5 km stretch. Mr. K. Khan, learned AAG appearing for the State submits that the government has rendered all assistance to the authority to ensure the smooth movement of traffic during this repair work.
Mr. S. Sengupta further submits that the remaining portion of the repair work would be completed by March, 2025.
In those circumstances, we direct Mr. S. Panthi, learned Amicus Curiae to make an inspection of the 5 km damaged portion of the highway and file a short report before the returnable date with regard to the submission of Mr. S. Sengupta that repair work in this stretch has been completed.
We also direct that the repair work for the rest of the 45 km should continue towards completion as assured by Mr. S. Sengupta. The State government shall also render all assistance to the authority to ensure smooth movement of traffic during this repairing work.
We make this PIL returnable on 5th February, 2025 before the regular bench to receive the report of the Amicus Curiae.