Himachal Pradesh High Court
Harnam Singh @ Rinku Chandel vs . State Of Hp & Ors. on 5 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Harnam Singh @ Rinku Chandel Vs. State of HP & Ors.
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CWP No. 3821 of 2021 5.1.2023 Present:- Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma,Advocate, for the petitioner.
[ Mr. Anoop Rattan, Advocate General with Mr. Y.P.S. Dhaulta, Additional Advocate General and Mr. J.S. Guleria, Deputy Advocate General for the respondents-State.
It is rather shocking that the Theog Bye-pass road, which is otherwise required to be completed within two years i.e. on 15.6.2019 has not yet been completed till date. Even though the respondents-
State had tried to explain the delay but we are not at all satisfied with the same. We are repeatedly coming across cases where the HP PWD despite there being financial sanction for the projects, has not even initiated the tender process for such projects. One such case is the tarring and metalling of the road to the Dodra Kawar area, where we are informed that the budgetary allocations have been made but the tenders have not been awarded. In such circumstances, we direct the Secretary (PWD) to the Government of Himachal Pradesh to furnish details of all the cases/projects being carried out by the HP PWD where budgetary allocations have been made along with status report/stage of such projects. In addition thereto, the respondents shall also furnish names of the persons, who they claim to have been evicted along with their addresses. Needful be done within one week.
List on 12.1.2023.
( Tarlok Singh Chauhan) Judge (Virender Singh) Judge 5th January, 2023 (Guleria) ::: Downloaded on - 05/01/2023 20:37:16 :::CIS