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Judgment
R.S., CJ
The prayer No.2, which is raised in this PIL, is the construction of approach road to Tamenglong District Hospital.
[2] Tamenglong district is a hill district and the quality of road facilities in and around Tamenglong is very poor and therefore, it is difficult for the people in the normal works of life. They are facing serious problem in terms of transportation and at times of medical emergency.
[3] Learned Advocate General taking notice in the matter, on instruction, states that after creation of new districts, special impetus will be given for providing roads to newly formed districts and in particular, to Tamenglong District because it is a hill district with poor road connectivity. The State Government will endeavour to provide roads, hospital facilities, access to medical aid, etc. in a time bound manner and without discrimination between one hill district and another.
[3] We record the said statement of the Government of Manipur through the learned Advocate General, Manipur directing the Chief Secretary, Govt. of Manipur, Home Secretary to the Govt. of Manipur as well as the Secretary, Health Department and the Secretary, Public Works Department, Govt. of Manipur to ensure that the basic facilities of all the hill districts are implemented in letter and spirit. So far as access to district headquarters and to capital city at Imphal providing good roads and other facilities will be priority. This should be done in a time bound manner preferably within period of one year from the date of receipt of this order. All roads which are in a very bad condition at the present shall be immediately restored to good condition in hill districts. The roads which are un-motorable and inaccessible by the people shall be restored and the damage portion properly relaid at the first instance.
[4] With the above direction, the PIL stands disposed of.