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Judgment
Sabina, J
Petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking the following relief(s):-
“(i). That respondent may be directed to construct the ambulance road at village Majhyathal from the house of the petitioner to Chalakha link road as per the budgetary provision as per Annexure P-5."
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Compliance affidavit on behalf of respondent No. 4 has been placed on record. The same reads as under:
That deponent is working as Executive Officer Additional Charge Municipal Council, Ner Chowk and the committee has floated tender for the construction of work Pucci Kuhal behind the house of Surat Singh Guleria Chalakaha and additionally to comp. of drain from house of Surat Singh Guleria to Water Pound Ward No.6 on news paper and invited the interested person for the construction of said work.
The tender will be open on dated 25.03.2022 at 12:30 PM and the work will be awarded to successful contractor thereafter.
That there was some boundary dispute regarding the land comprised the KH No. 441 & 446 situated at Mohal Majethal Tehsil Balh, Distt. Mandi (H.P.) which has been resolved after the proper demarcation conducted on dated 15.03.2022 by the concerned revenue agency on spot and boundaries are fixed on spot.
That the approximately 90 Mtr. road has been constructed and rest of about 200 Mtr. has been left for the same the aforesaid tender has been floated, further more for the rest of road more budgetary provision will be made after the approval of Municipal Council house as soon as possible."
Learned counsel for respondent No. 4 has further submitted that the tendered road will be completed within a period of six months from today.
In view of the compliance affidavit and submissions made by learned counsel for respondent No.4, this petition has been rendered infructuous and is disposed of, accordingly.
Pending miscellaneous application(s), if any, shall also stand disposed of.