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Judgment
3 paragraphs · 188 wordsSandeep Sharma, J
Pursuant to order dated 4.1.2022, Deputy Commissioner, Bilaspur has filed fresh compliance affidavit, perusal whereof clearly reveals that two private land owners namely Sh. Suresh Kumar and Sh. Roshan Lal, sons of Sh. Dila Ram have agreed for the construction of the road through khasra No. 154/60 area measuring 0-2 biswa and have executed gift deed of the said land in favour of the HPPWD, vide gift deed No. 169/2022 dated 15.02.2022 and No. 186 of 2022 dated 17.2.2022. It has been further averred in the affidavit/report that as per report of the Tehsildar Sadar, road from Hotel Hillway to Ghayana is feasible to be constructed as ambulance road through the land gifted by the private land owners.
Since now there is no encumbrance for the construction of the road in question, this court deems it fit to dispose of the present petition with direction to the Deputy Commissioner, Bilaspur, to ensure construction of the road in question, expeditiously, preferably within eight months. Ordered accordingly. Necessary affidavit of compliance be filed after the expiry of eight months. Accordingly, present petition is disposed of.