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

Pursuant to the order dated 14th May, 2026, learned counsel appearing for the NHAI has tendered a fresh status report on NH-06 (Jowai to Ratacherra section) up to 5th June, 2026. The said report is taken on record.

To the said report are annexed photographs evidencing the works carried out i.e., micropiling work; retaining wall, so as to prevent landslide etc. As far as one of the sections is concerned, on the last date i.e., on 14th May, 2026, learned Amicus had informed this Court that the road condition in certain sections maintained by the PWD is in a pathetic condition and has huge potholes. Pursuant to the said submission, we had directed Mr. Khan, learned AAG to take instructions to ensure that the potholes, if any, are filled before the next date. Today, Mr. Khan informs this Court that the said section is being maintained by NHIDCL and not by the PWD. He requests that notice be issued to NHIDCL.

In view of Mr. Khan submission, NHIDCL is added as party respondent No.4. The Registry to take steps to implead NHIDCL as party respondent forthwith during the course of the day.

Issue notice to the newly added respondent-NHIDCL returnable within three weeks. In addition to Court notice, learned Amicus to also inform NHIDCL of the next date to enable NHIDCL to depute an Advocate to represent them.

At this stage, learned counsel appearing for the NHAI seeks further time of six weeks to complete the whole process of micropiling, retaining wall etc. Presently, we deem it appropriate to grant time of three weeks. Fresh status report to be submitted by the NHAI on the next date.

Stand over to 2nd July, 2026.