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Judgment
The matter was adjourned by consent on 11th March, 2026 to enable the learned Amicus and Mr. Sengupta, learned counsel for NHAI to visit the Jowai By-Pass and Ratacherra, considering the statement made on affidavit by Shri Anand Singh Chauhan, Project Director, NHAI, in paragraph 4 that the strengthening and improvement work for the entire Jowai-Ratacheera section has been completed by both the contractors.
Mr. Panthi, learned Amicus and Mr. Sengupta, learned counsel visited the entire stretch to verify the veracity of the statement made on affidavit by Mr. Chauhan. Pursuant thereto, a report has been submitted by Mr. Panthi. The said report dated 19th March, 2026 is taken on record. To the report are annexed photographs of the potholes. It appears that in the portion of the road at Byndihati, Tonseng before the bridge, there are big potholes in the middle of the road, Ratacherra near the petrol pump. There are also big potholes in Tonseng warranting immediate attention. It is further mentioned in the report that the guard walls, drain erected in most the stretches, slabs are either blocked or not in order leading to water logging in some of the stretches. Therefore, prima facie it appears that the statement made by Mr. Chauhan in the additional affidavit dated 23rd February, 2026 is incorrect.
This petition is pending since 2022 with respect to the repair and restoration work of the road (done by NHAI) on the Jowai-Ratacherra road (NH-6). Almost four years have lapsed and yet the road is not completely done as stated in the affidavit.
Learned Amicus seeks time to place the incorrect statements made by the NHAI in their affidavits/report. Time granted.
Shri Anand Singh Chauhan, Project Director, NHAI to remain present in Court tomorrow i.e. 20th March, 2026.
Stand over to 20th March, 2026.