Kynjaimon Amse (Since Deceased) vs National Highways Authority Of India (NHAI) & Ors

Pursuant to the order dated 17th April, 2026, learned counsel appearing for the NHAI has tendered a fresh status report on NH-06 (Jowai to Ratacherra section) up to 10th May, 2026. A copy of the status report is also served on the learned Amicus today.

A perusal of the said status report tendered today, lists the steps taken by the NHAI with respect to the construction of work carried out on the Jowai-Ratacherra section of NH-06. It also lists the status of the three locations pointed out by the learned Amicus namely, Byndihati, Tonseng and Ratacherra. It also appears that action has been taken against the contractors and penalty has been levied on them. It further appears that the slope stabilization work is awarded to a third contractor and the work is presently ongoing. To today's status report, are annexed photographs of the condition of the road as it existed on 19th March, 2026 and the conditions of the roads, post the said date i.e., till date, after laying concrete on the said section.

Learned counsel appearing for the NHAI seeks further time of two weeks. Learned Amicus also seeks time to go through the said status report tendered today as well as the contracts awarded to the contractors, copies of which have been handed over to the learned Amicus.

At this stage, learned Amicus submits that there are certain other sections where the road condition is pathetic and there are huge potholes. He submits that the said road is being maintained by the PWD department. Mr. Khan, learned AAG to take instructions to ensure that the potholes, if any, to be filled before the next date.

Stand over to 8th June, 2026, to enable the NHAI to submit a fresh status report and the learned AAG to also submit its report.