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Judgment
5 paragraphs · 265 wordsDr. N. Mozika, learned DSGI has tendered a fresh status report dated 22nd April, 2026 on behalf of the Airports Authority of India. The said report dated 22nd April, 2026 is taken on record.
From the said report it appears that Environment Clearance has been received from the Ministry of Environment, Forest & Climate Change on 28th March, 2026 for the proposed project i.e., expansion of the runway of the Shillong Airport; that work order for expansion of the Shillong Airport, including runway extension, expansion of Terminal Building and Apron and other allied works has been awarded to M/s KCC Buildcon Pvt. Ltd. on 1st April, 2026; that from the work order in particular, Clause 6 it appears that the time allowed for carrying out the construction work will be 18 months (including 3 months considered for rains) and that the same shall be reckoned from the 10th day after issuance of the said letter; and that at the stakeholders' meeting was held on 8th April, 2026 for evaluation of safety assessment for execution stage and that safety documents were prepared and have been sent to AAI, CHQ for vetting before submission to DGCA.
At this stage, Mr A. Kumar, learned Advocate General states that the State will hand over the land to the Defence authorities at the earliest, in lieu of the land handed over by the Defence authorities to the State, for expansion of the runway, if not already done. Statement accepted.
Fresh status report to be submitted on the next date.
Stand over to 17th June. 2026.