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Judgment
10 paragraphs · 136 wordsRavi Malimath, J
This petition is filed in public interest seeking for the following relief:-
“a. Issue a writ, order and direction in nature of mandamus directing the respondents to construct Rangthara-Majgaon-Chaunala 2 Km.
motor marg, tehsil Kapkote, District Bageshwar, which is already sanctioned by the government in the year 2014â€.
Shri S.S. Chauhan, learned deputy advocate general appearing for the State, submits that the proposal to execute the said work will be prepared by
the State Government and the necessary action will be pursued by them for the purpose of constructing the road in question, as expeditiously as
possible.
In view of the submissions made, nothing further survives for consideration.
The submissions of learned deputy advocate general appearing for the State is placed on record.
The petition is disposed off.