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HIGH COURT OF TRIPURA

AGARTALA

WP(C)(PIL) No.06 of 2026

Court on its own motion

V E R S U S

1. The Union of India, Represented by the Secretary, Ministry of Road

Transport & Highways (MoRTH), Government of India, located at Transport

Bhawan, 1, Parliament Street, New Delhi-110001.

2. National Highways Authority of India (NHAI), Represented by the

Chairman, located at Plot No. G/5 & 6, Sector-10, Dwarka, New Delhi-

110075.

3. The Secretary, PWD (National Highways), Government of Tripura, located

at the P.N. Complex, Gurkhabasti, Agartala, West Tripura.

4. The District Magistrate & Collector, West Tripura District, Agartala.

5. The District Magistrate & Collector, Dhalai District, Ambassa.

6. The District Magistrate & Collector, Khowai District, Khowai.

7. The Chief Engineer, PWD (National Highways), Government of Tripura, is

located at the P.N. Complex, Gurkhabasti, Agartala, West Tripura.

8. The National Highways Infrastructure Development Corporation Limited

(NHIDCL) represented by Deputy General Manager (Project), Karilong,

Teliamura, Ward No. 01, Shisubir, P.O.-Karilong, P.S.-Teliamura, Khowai,

Tripura, Pin-799205.

………Respondent(s).

For Court on its own motion : None.

For Respondent(s) : Mr. S.M. Chakraborti, Advocate General,

Mr. B.N. Majumder, Sr. Advocate,

Mr. Bidyut Majumder, Deputy S.G.I.,

Mr. Rajib Saha, Advocate,

Mrs. Pinki Chakraborty, Advocate.

HON’BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

HON’BLE MR. JUSTICE BISWAJIT PALIT

CAV reserved on : 05.08.2026.

Judgment delivered on : 08.09.2026.

Whether fit for reporting : YES.

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JUDGMENT & ORDER

(M.S. Ramachandra Rao, C.J.)

The origin of this PIL:

1) News reports appeared on 04.06.2026 in the local daily “Danik

Sambad”, in the “Tripura Observer” on 06.07.2026 and 18.07.2026, and in the

“Tripura Times” on 18.07.2026 apart from other newspapers, stating that the

condition of certain stretches of the two Highways i.e. NH 108B (connects

Khowai city to Agartala city of length 55 km) and National Highway 208

( Kumarghat – Kailashshar- Khowai- Teliamura- Amarpur- Sabroom of length

158 Km ) were in an appalling state and alleging corruption in the laying of

these Highways by use of substandard materials resulting in collapse of large

portions of the Highways.

2) There were references to both the Highways as “death traps”

containing large potholes, broken surfaces and rainwater accumulation making

daily travel extremely hazardous to the citizens of the State and pointing out

the significant risk to vehicles as well as persons travelling on these roads on

account of these conditions and warning of serious accidents, if the condition

of the road is not improved.

3) The News reports also indicated that the Hon‟ble Chief Minister

of the State of Tripura had written to the Hon‟ble Union Minister of Road,

Transport and Highways drawing the latter‟s attention to the deteriorating

condition of these National Highways in the State and the hardships faced by

the people during the current monsoon season and in particular, the poor

conditions of these two Highways and also NH-08 connecting Churaibari in

North Tripura District to Agartala in the West Tripura District. The news

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reports indicated that the Hon‟ble Chief Minister had requested the Hon‟ble

Union Minister to instruct the Managing Director of NHIDCL to regularly

review the progress of construction and repair works with field level officials

in the State of Tripura and take appropriate action for timely completion. The

news report indicates that the Hon‟ble Chief Minister of the State of Tripura

had also discussed in person these issues with the Hon‟ble Union Minister.

4) Since this is an important issue relating to road safety and

connectivity in the State of Tripura, particularly in an area where there are no

railway lines which could be alternatively used for transport of goods and

movement of people, this PIL was registered on 07.07.2026.

The importance of National highways to North Eastern States:

5) National Highways are lifelines to the North Eastern States

because of their geographical location as goods and people move on these

highways so as to reach the nook and corner of these States. It is undeniable

that motorability and safe travel on these highways is the key to the prosperity

of the people of the North Eastern States.

6) The State of Tripura is an important State in the North-Eastern

part of India and is in a corner of the country, immediately next to the country

of Bangladesh. The capital city of Agartala is on the western side of the State

of Tripura adjacent to the country of Bangladesh. The State itself is covered

on almost three sides by the country of Bangladesh.

7) In the State of Tripura, there are 6(six) National Highways

stretching across a total length of 923 Kilometers.

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The NHIDCL’s role in road maintenance and providing connectivity:

8) According to the State Government, since 2017, the Ministry of

Road, Transport and Highways, Government of India, in a phased manner at

different times had handed over the administrative role over these Highways

to the National Highways and Infrastructure Development Corporation

Limited (NHIDCL, for short) by excluding the administrative role of the State

PWD (NH).

9) The NHIDCL is a wholly owned Government of India company

incorporated under the provisions of the Companies Act, 2013 and works

under the administrative control of the Ministry of Road, Transport and

Highways, Government of India.

10) Many portions of NH-208 and NH 108B, with which we are

concerned in this PIL, run alongside the International Border of India with

Bangladesh. It is not disputed that there is no train facility in this region

adjoining the International border with the country of Bangladesh. There is a

portion of terrain also having small hills and forests. There are also tribal

habitations in this area.

The events after registering of the PIL:

11) On 7.7.2026, NHIDCL was suo motu impleaded in this PIL as 8

th

respondent and its counsel Mr. Rajib Saha accepted notice.

12) The learned Advocate General also accepted notice for

respondents No.3 to 7 and the Deputy S.G.I. accepted notice for respondent

No.1.

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13) On that day, the Secretary, District Legal Services Authority,

Khowai District was also directed to inspect the road stretch of the NH which

is the subject matter of the PIL and file a report by the next date of hearing.

14) The matter was directed to be listed on 28.07.2026.

15) On 27.07.2026 such report was filed by the District Legal

Services Authority, Khowai District, Tripura. This will be adverted to later in

this order.

16) By 3.8.2026, the NHIDCL and the State Government has filed

counter affidavits with exhibits.

17) We have heard all the counsel for the respective parties and

perused the pleadings and documents filed.

The legal position is that the NHIDCL ,as delegate of the Central Government, owes a

duty of care to users of the National Highways:

18) Section 4 and Section 5 of the National Highways Ac,1956 state

as under:

“4. National highways to vest in the Union.—All national highways shall

vest in the Union, and for the purposes of this Act “highways” include—

(i) all lands appurtenant thereto, whether demarcated or not;

(ii) all bridges, culverts, tunnels, causeways, carriageways and other

structures constructed on or across such highways; and

(iii) all fences, trees, posts and boundary, furlong and milestones of such

highways or any land appurtenant to such highways.

5. Responsibility for development and maintenance of national

highways.—It shall be the responsibility of the Central Government to

develop and maintain in proper repair all national highways; but the

Central Government may, by notification in the Official Gazette, direct that

any function in relation to the development or maintenance of any national

highway shall, subject to such conditions, if any, as may be specified in the

notification, also be exercisable by the Government of the State within

which the national highway is situated or by any officer or authority

subordinate to the Central Government or to the State Government.”

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19) It is not in dispute that in exercise of powers conferred by Section

5 of the National Highways Act, 1956, vide Notification dt.18.07.2025 issued

by the Ministry of Road, Transport and Highways, Government of India, it

formally directed NHIDCL to independently exercise all statutory functions

relating to the development, execution, and routine maintenance of all

National Highways within the State of Tripura totally excluding the role of the

State Government of Tripura with regard to the same.

20) This delegation of duty by the Central Government to NHIDCL

under the above notification makes NHIDCL owe a duty of care to users of

the National Highways in the State of Tripura as it is made responsible for the

maintenance of highways. This duty of care continues with NHIDCL even if

its activities have been contracted out to Engineering Procurement

Construction (EPC) contractors for laying the highways and maintaining them.

21) It is settled law that a statutory corporation or local authority can

be held liable in tort for injury occasioned on account of omission to oversee,

or for defective supervision of its activities contracted out to another agency.

(See MCD v.Sushila Devi

1

,Vadodra Municipal Corporation v. Purushottam

V.Murjani

2

)

22) In NHAI v. Aam Aadmi Lokmanch

3

, it was held:

“ 66. The terms of the agreement which NHAI entered into with the

concessionaire clearly contemplated the safety of highway users (Clause

18.1.1) and an elaborate highway monitoring mechanism (Clause 19.1). The

agreement also required any unusual occurrences to be reported; an

independent engineer was required to, and did inspect the highway. The

reports of the inspecting engineer reveal that the deficiencies by way of

narrowing of water channels, and the unusual collection of debris, were

1

(1999) 4 SCC 317

2

(2014) 16 SCC 14

3

(2021) 11 SCC 566, at page 623

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noted. Even before the incident, NHAI was alive to this; it had separately

written to Rathod, and later to the local administration about it through its

letter dated 15-4-2011. That letter is revealing; it inter alia, states that:

“During pre-monsoon rains all the excavated muck has been carried to NH-

4 along with rain water and block Satara bound traffic lane for quite some

time. The problem will be severe during heavy rains of July and August.

As such safety of highway and tunnel is completely at stake due to

indiscriminate cutting of hills on upper side of tunnel and both the ends.”

67. Having regard to the duty imposed on NHAI by virtue of Sections 4

and 5 of the Highways Act, read with Section 16 of the NHAI Act, there can

be no manner of doubt that NHAI was responsible for the maintenance of

the highway, including the stretch upon which the accident occurred. The

report of the Sub-Divisional Officer clearly shows that inspection reports

were furnished to NHAI shortly before the incident, highlighting the

deficiencies; also, NHAI’s correspondence with Rathod, and the local

administration, reveal that it was aware of the danger and likelihood of risk

to human life, and the foreseeability of the event that actually occurred

later. Further, letters addressed by the local administration and NHAI to

Rathod similarly show that it was incumbent upon him to take remedial

action. The failure of NHAI to ensure remedial action, and likewise the

failure by Rathod to take measures to prevent the accident, prima facie,

disclose their liability.”

23) The ratio of the above decisions clearly makes NHIDCL, whose

activities are similar to the NHAI, and it‟s EPC contractors owe a duty of care

to the users of both Highways.

The stand of the Union of India ( respondent no.1):

24) No pleading has been filed by the Union of India though the

Dy.Solicitor general took notice on it‟s behalf on 7.7.2026.

The stand of the National Highways Authority of India(NHAI) ( respondent no.2):

25) A brief counter affidavit has been filed by the NHAI stating that

it does not possess, manage, execute or maintain any project within the

territorial jurisdiction of the State of Tripura.

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The stand of the State of Tripura ( respondent no.3):

26) In its brief counter affidavit, the State Government states that

NH-208 and NH-108B are under the management of NHIDCL exclusively

and it has nothing to do with the management thereof.

27) It stated that NH-108B stretching from Khowai to Agartala was

developed by issuing phased work orders commencing on 15.07.2020 and the

construction work was subsequently completed on 24.04.2023 and 30.05.2024

in two packages.

28) It is also stated that construction of NH-208 stretching from

Kailashahar-Khowai was done through the NHIDCL by work orders issued

commencing on 17.05.2020 and continuing up to 31.03.2026.

29) According to the State Government, both these highways are

under the 5(five) year Defect Liability Period rendering the executing central

agency/concessionaire legally liable for any structural maintenance.

30) It is contended that despite the formal completion of the physical

road construction, extensive rainfall and extreme precipitation recorded during

the 2025 monsoon season resulted in visible longitudinal cracking, structural

fractures, and severe pavement settlement across multiple stretches.

31) It is stated that the State PWD brought these defects in both NH-

208 and NH-108B to the notice of NHIDCL for immediate restoration and to

restore seamless traffic ability, and that the State Government had also

expressed strong displeasure regarding the quality of execution and instructed

NHIDCL officials to rectify all underlying engineering defects immediately. It

is, however, stated that the pace of rectification was highly unsatisfactory and

resulted in prolonged commuter distress.

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32) Reference is made to the letter dt.10.05.2025 written by the

Hon‟ble Chief Minister to the Hon‟ble Union Minister of the Road, Transport

and Highways highlighting the critical field observations including

widespread alligator cracking and pavement upheaval extending down to the

sub-grade layer at multiple locations, demanding an immediate investigation

into the design defects and subsurface development.

33) It is stated that on 22.07.2025, the Union Ministry of Road,

Transport and Highways had written a letter to the State Government about

the inspection of the Central Road Research Institute (for short „CRRI‟) and a

team of experts from the said Institute visited the affected sites from

23.07.2025 to 27.07.2025.

34) It is stated that recently on 01.07.2026 the Hon‟ble Chief

Minister of Tripura met the Hon‟ble Union Minister for Road, Transport and

Highways personally and also informed him about the dilapidated condition of

both these highways and there was an assurance given by the Hon‟ble Union

Minister that NHIDCL will execute permanent, long-term corrective measures

without further delay.

35) We have noted the stand of the State of Tripura.

36) While we appreciate the candour of the State of Tripura in

blaming the Union of India and the NHIDCL in it‟s counter affidavit for the

poor condition and safety on both Highway No. 108B and Highway No. 208,

we wish it would have done more since residents of the State are put at risk

and inconvenienced by the current state of the said Highways. Merely meeting

the Union minister or writing letters to the said Minister would hardly result in

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any improvement unless something more was done by it against the officials

of the NHIDCL and the EPC contractors engaged by it.

37) If the deterioration in the condition of both Highways had been

noticed during the monsoon period of 2025 which ended on 30.9.2025, and

the NHIDCL and it‟s EPC contractors were hardly doing anything thereafter

for repairing the National highways, the State Government could have asked

the Central Government to re-transfer the administrative control of these

highways to it‟s own administrative control i.e to it‟s PWD (R&B) department

for carrying out maintenance works and got them repaired before April,2026

when the next monsoon season started again. Between 1.10.2025 to 30.4.2026,

there was ample time to do repairs of these Highways. Yet it did nothing.

38) To a query by the Court whether now at least the state of Tripura

is willing to do it, the Advocate General indicated that the unwillingness of the

State Government for this course of action.

39) It could have also explored the possibility of initiating, for the

benefit of it‟s citizens, legal action against both NHIDCL or it‟s contractors

i.e., criminal cases for cheating, and for negligence in maintenance of the

highways as huge sums of more than Rs. 5 crore per km was admittedly spent

for the laying of these Highways.

40) It is baffling that it chose not to do anything other than what is

stated in the counter affidavit.

The report .dt.27.7.2026 of DLSA, Khowai:

41) We shall now advert to the report of the Secretary, District Legal

Services Authority, Khowai District, Tripura, who had made the inspection

pursuant to the direction given by this Court on 07.07.2026.

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42) Though the report is a very detailed report covering several small

stretches of these Highways (some details are in Annexure-A to this

judgment), we shall refer to only certain portions of this report, which

indicate the terrible condition of various stretches of the National Highways

208, and 108B, as on the date of inspection, i.e. on 17.07.2026, 18.07.2026

and 20.07.2026.

43) The report covers

(i) 30.32 km covering Mahadebtila to Manikbhandar in

Kamalpur via Jambura, Cherma, Bachhaibari, Behalabari and

Srirampur [NH 208];

(ii) 14 km stretch from Mahadevtila to Mohanbari, Khowai

Via Dhalabil, Padmabil, Baijalbari & Belfang (NH 108 B,

Package 3); and

(iii) 12 km stretch from Mohanbari, Khowai to Mohanpur Via

Subalsing & Hezamara (NH – 108 B, Package – 2).

44) In this report , the ground situation at different chainages on these

portions of the Highways is mentioned typically having all or many of the

following attributes :

“No proper drainage system; pave distress ; numerous Potholes;

Pave shoulder blocked by Silt, vegetation ,debris; edge not

visible; road damage; Shovel/rutting; road depression; water

logging everywhere; RCC drain hole blocked with mud,

vegetation ; Earthen drain damage & blocked, Median damage;

Crash barrier/protection/ Retaining wall is recommended as per

MoRTH/ IRC ; Poor maintenance work done resulting damage

…”

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45) The detailed observations of various stretches are annexed to this

order as Annexure. This factual report belies the plea of attempted actions

pleaded by the NHIDCL to repair and maintain the said Highways in a safe

and motorable condition.

The stand of the NHIDCL:

Re: Mohanpur-Hezamara-Subalsingh of NH 108B:

46) In it‟s counter affidavit it is stated by NHIDCL that the

construction and development of NH 108B was undertaken in three separate

Engineering Procurement Construction (EPC) contract packages extending

from Lembuchhera to Khowai, each package being executed independently

under separate contractual arrangements and project management mechanism.

47) According to the NHIDCL, the newspaper reports primarily focus

on the Mohanpur-Hezamara-Subalsingh of NH 108B.

48) In this regard, the NHIDCL contends that execution of the said

work on this bit of said NH commenced on 01.03.2024, and as per the terms

of the contract, the scheduled date for completion of the project was

31.08.2025. It is stated that the work is being carried out in a phased and

systematic manner under the supervision of the competent authorities in

accordance with the applicable contractual specifications and engineering

standards.

49) It is, however, pointed out that the progress of the said project

was adversely affected due to failure of the EPC Contractor to mobilize

adequate manpower, machinery and construction materials at the project site.

It is stated that the NHIDCL‟s Engineer as well as the Project Monitoring Unit

of NHIDCL, on several occasions, issued letters, notices and directions

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pointing out the slow progress of the work, inadequate deployment of

resources and the Contractor‟s failure to achieve the contractual milestones. It

is contended that despite repeated communications and continuous monitoring

by the NHIDCL, the EPC Contractor failed to attain the requisite physical

progress in accordance with the timelines prescribed under the contract

agreement, thereby resulting in delay in the execution of the project.

50) It is stated that though the original stipulated date of completion

of this section of the NH 108B was 31.08.2025, first extension of time was

granted on 13.02.2026 with the revised completion date for 04.09.2026,

subject to the imposition of liquidated damages as per the terms of the contract

agreement.

51) It is stated that notwithstanding the grant of extension of time and

continuous monitoring and supervision by the NHIDCL, the progress of the

project could not be accelerated due to the EPC Contractor‟s failure to

adequately mobilize the requisite manpower, machinery and construction

materials at the project site.

52) It is also stated that to ensure the safety and convenience of the

road users and to safeguard the project highway, NHIDCL proactively

initiated contractual measures by awarding the first “Risk and Cost Work” in

September, 2025 for maintenance of the existing road through a third party

agency after following the prescribed tendering procedure and contractual

requirements for Rs.48,25,350.80/-.

53) It is stated that only a part of the proposed Risk and Cost Work

was executed through the third party agency as of now, though almost one

year has elapsed since the said work was entrusted to the third party agency.

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54) Thereafter, NHIDCL appears to have initiated a second proposal

in March, 2026 for execution of the emergent works at the Risk and Cost of

the EPC Contractor and tenders had also been invited for undertaking the

requisite maintenance works, but it is stated that the tender process was

extended due to certain reasons, such as the monsoon conditions etc., and it is

stated that the EPC Contractor had achieved only 51.14% physical progress of

the project and has failed to attain the revised Project Milestone-III within the

stipulated date, i.e. 19.01.2026, thereby committing a material default under

the contract agreement.

55) It is admitted that currently the principal difficulty affecting the

project arises from the formation of extensive mud stretches caused by

medium to heavy rainfall. It is admitted that there are major and frequent

disruptions to vehicular movement at different locations, but it is stated that

the NHIDCL is intervening and taking necessary measures to undertake

immediate restoration works.

56) It is also stated that a Suspension Notice was issued to the EPC

Contractor on 23.07.2026.

57) NHIDCL states that it had commenced critical maintenance and

restoration work on a war-footing basis at the risk and cost of the EPC

Contractor on temporary basis. It is stated that adequate machinery, equipment

and manpower have been deployed at all critical locations of the project

stretch to undertake immediate maintenance and restoration works. It is

contended that the NHIDCL was acting with due diligence, promptness and in

strict conformity with the provisions of the EPC Contract Agreement at every

stage of the project.

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58) There is a reference to the engagement of the services of the

CSIR-Central Road Research Institute (CRRI) for conducting its investigation

on 22.07.2025 and inspection by a team of experts from the said Institute of

the affected sites from 23.07.2025 to 27.07.2025.

59) According to NHIDCL, though the inspection was done more

than a year back, the report of the inspection was submitted by the CSIR-

CRRI institute to the respondent No.8 only on 23.6.2026.

60) There is also reference in the counter affidavit to the request of

the NHIDCL for technical assistance from the National Institute of

Technology, Agartala for another independent technical assessment of the

project, and it is stated that the NIT, Agartala had given its technical report on

28.04.2026.

61) It is stated that maximum major damages to the road have already

been attended to by providing Granular Sub-Base material and other suitable

materials and that at present, traffic is moving and required restoration and

safety measures would continue to be undertaken during the suspension period

to ensure safe movement of traffic.

Re: Subalsingh-Khowai (near Mahadevtilla) Section on NH-108B, Agartala-Khowai

Package-III:

62) It is stated that the development and upgradation work relating to

this stretch was successfully completed on 30.05.2024 and thereafter, the

project entered the Defect Liability Period of five years.

63) It is stated that the defects noticed on the project Highway were

continuously communicated by the NHIDCL Engineers and the Project

Monitoring Unit to the EPC Contractor, but the Contractor had persistently

failed to undertake the required remedial measures in an effective and timely

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manner. It is stated that they had also issued a Cure Period Notice on

23.08.2025 and upon expiry of the stipulated cure period, and in the absence

of satisfactory compliance by the contractor, they had also issued an intention

to terminate notice on 03.11.2025 in accordance with the contract.

64) It is stated that even prior to the issuance of this notice, NHIDCL

had issued a Risk and Cost Work value at Rs.2,19,85,380/- on 13.10.2025 to a

third party agency.

65) But the work could not be commenced due to contractual

complications arising from the failure of the third party agency to comply with

the stipulated contractual requirements, thereby preventing execution of the

proposed maintenance works through the said agency.

66) It is stated that after continuous directions of the NHIDCL, the

EPC Contractor commenced maintenance and restoration works, resulting in

substantial improvement in the condition of the project road up to March,

2026. Therefore, it is stated that NHIDCL did not proceed further with the

proposed termination of the contract and instead continued to monitor the

Contractor‟s performance with a view to ensuring compliance with its

contractual obligations.

67) However, it is stated that after the onset of the monsoon season in

April, 2026, this stretch of the project road once again exhibited signs of

distress and deterioration at various locations, and again communications were

issued to the EPC Contractor to undertake immediate maintenance and

rectification works in accordance with its contractual obligations.

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68) It is stated that notwithstanding the same, the EPC Contractor

failed to undertake the required maintenance and rectification works to the

extent and standard envisaged under the contract agreement.

69) So, NHIDCL issued a fresh Cure Period Notice on

04.07.2026/10.07.2026. It is stated that currently rectification works covering

approximately 3.985 Kms were being undertaken.

70) Reference is again made to the CSIR-CRRI report dt.23.06.2026

and it is stated that it contains findings and recommendations regarding the

causes of the pavement failure and the remedial measures to be adopted. It is

also stated that certain technical aspects and supplementary inputs from the

said Institute are still awaited and will be placed on record later.

71) It is contended that the NHIDCL had informed the EPC

Contractor on 29.07.2026 that all major damages existing on the project road

as on 28.07.2026 would be rectified by using suitable materials so as to restore

and maintain the highway in a motorable and traffic-worthy condition on or

before 15.09.2026 and that this would continue up to 30.10.2026.

Re: Khowai (Mahadevtilla)-Srirampur-Manikbhandar-Bamanchara of NH-208:

72) NHIDCL then dealt with the above stretch of NH-208.

73) It is stated that this was undertaken in 10(ten) separate EPC

contract packages and that the newspaper articles primarily focused on the

completed work on the stretch of Khowai (Mahadevtilla)-Srirampur-

Manikbhandar-Bamanchara of NH-208 and that this stretch is a continuation

of NH-108B referred to earlier.

74) It is stated that the development and upgradation work relating to

this stretch of NH-208 (Kailashahar-Khowai Package-V) was completed on

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17.04.2023; that there was unprecedented and exceptionally heavy rainfall in

August, 2024, and then major defects, including alligator cracking, rutting and

complete pavement distress occurred on various stretches of the project road.

75) It is stated that damages were noticed over an aggregate length of

approximately 11 kms between Khowai (near Mahadevtilla) and Paschim

Bachaibari, out of the total extent length of 25.600 kms., with approximately

3.300 kms comprising severely affected stretches requiring extensive

restoration.

76) It is stated that these were communicated to the contractor, but he

did not undertake the required restoration work within the stipulated time and

did not discharge its maintenance obligations under the contract. It is stated

that a Cure Period Notice was issued on 13.09.2025, and that between

December, 2025 to March, 2026 substantial improvement was achieved in the

road condition.

77) It is, however, stated that again in the rainy season in April, 2026,

several stretches of the project road once again exhibited signs of distress and

deterioration. It is alleged that the EPC Contractor did not take timely

measures or adequate measures to redress the recurring defects and that the

maintenance works carried out by the contractor fell short of the standards and

obligations prescribed under the EPC contract agreement.

78) It is stated that Cure Period Notice was issued on 04.07.2026/

10.07.2026.

79) Reference is again made to the CSIR-CRRI technical reports

dt.02.09.2025, 09.03.2026.

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80) It is contended that though the NHIDCL was doing its duty to

ensure timely rectification and maintenance of the project road, the

deterioration was attributable to the EPC Contractor‟s persistent failure to

discharge its contractual obligations in the required manner, coupled with

technical factors identified during investigation.

81) It is assured that on or before 15.08.2026 all major damages

existing on the project road would be rectified by using suitable materials so

as to restore and maintain the highway in a motorable and traffic-worthy

condition and it would continue to take such measures up to 15.10.2026.

Re: Srirampur-Manikbhandar-Bamanchara Section of NH-208 (Kailashahar-Khowai

Package-IV):

82) Then the NHIDCL deals with the Srirampur-Manikbhandar-

Bamanchara Section of NH-208 (Kailashahar-Khowai Package-IV), which

attained physical completion on 21.11.2024.

83) But the story is no different, and is practically a replica of what

occurred with regard to the other stretches of the NH-108B and NH-208

mentioned above.

84) It is stated ultimately by the NHIDCL that it would place on

record periodic weekly progress reports indicating the prevailing condition of

the project road, i.e. NH-208 and NH-108B, mentioning the maintenance and

rectification works carried out, deployment of manpower and machinery and

the progress achieved in restoring and maintaining the highway in a motorable

and traffic-worthy condition.

Consideration of the pleas of NHIDCL:

85) At the outset we may point out that the counsel for the NHIDCL,

to a query from the Court, stated that though the EPC contractors engaged by

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the NHIDCL for laying the above National Highways, were receiving more

than Rs.5 crore per Km.

86) From the plea taken by NHIDCL, Mohanpur-Hezamara-

Subalsingh of NH 108B contract commenced on 01.03.2024, and as per the

terms of the contract, the scheduled date for completion of the project was

31.08.2025. Risk and Cost work notice was given in September,2025 , Cure

period notice was given on 10.1.2026 (4 1/2 months after the stipulated date

of completion) and extension of work were admittedly granted on 13.2.2026

and the time extended to 4.9.2026.

87) Thereafter, NHIDCL appears to have initiated a second proposal

in March, 2026 for execution of the emergent works at the Risk and Cost of

the EPC Contractor and tenders had also been invited for undertaking the

requisite maintenance works, but it is stated that the tender process was

extended due to certain reasons, such as the monsoon conditions etc., and it is

stated that the EPC Contractor had achieved only 51.14% physical progress of

the project and has failed to attain the revised Project Milestone-III within the

stipulated date, i.e. 19.01.2026, thereby committing a material default under

the contract agreement.

88) If the work which was to be completed by 31.8.2025, is not

completed even one year later, and only 51% of work is done, it raises grave

doubts as to whether proper care was taken by NHIDCL in the selection of the

EPC contractor/s for execution of this work considering the high cost of Rs. 5

Crore per Km.

89) There is also a distinct possibility of officials of NHIDCL

colluding with the EPC contractor/s as it appears that the NHIDCL shown a

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TRHC010012332026

lot of leniency towards the EPC contractor/s for whatever reason by giving

him repeated extensions.

90) Moreover admittedly the CSIR-Central Road Research Institute

(CRRI) had done the inspection of the damaged stretches of road from

23.7.2025 to 27.7.2025. It is incomprehensible to us that the said Institute

delayed giving it‟s report till 23.6.2026, (by almost a year). No explanation is

offered by the Union of India (respondent no.1) for this inordinate delay in

giving of the report by it‟s Institute.

91) According to counsel for NHIDCL, it was waiting for this report

for guidance as to how repair work is to be done.

92) We are baffled as to why the NHIDCL was waiting for the

duration of time of almost one year for the said report, when it has competent

Engineering staff on it‟s rolls, who could have speeded up the repair work

using their expertise before the next monsoon season again commenced in

April, 2026.

93) Coming to the Subalsingh – Khowai ( Near Mahadevtila)

stretch of NH 108B, according to NHIDCL, this stretch was completed on

30.5.2024 and a completion certificate was issued on 25.11.2024 to the EPC

contractors. But immediately when the next monsoon season of 2025 started,

major defects were noticed i.e., alligator cracking, rutting and complete

pavement distress on various stretches of the highway were observed.

94) This suggests that work done during the actual execution of the

project by the EPC Contractor was probably of poor quality possibly because

of poor supervision of work by NHIDCL.

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95) Again in monsoon season of April, 2026 the project road again

exhibited distress and deterioration at various locations. Again Cure Period

notice was given on 10.7.2026.

96) These events indicate that all is not above board with the EPC

contractors‟ selection by NHIDCL and possibly they did not have the requisite

expertise and experience for the work of laying of the National Highway

though they were receiving more than Rs.5 crore per Km.

97) The NHIDCL goes on to state that the EPC contractor had issued

a communication dt.29.7.2026 stating that all major damages existing on the

project road as on 28.7.2026 shall be rectified by using suitable materials so as

to restore and maintain the highway in motorable and traffic worthy condition.

It remains to be seen how far this directive works and whether the so called

repairs will survive till the next monsoon season in April,2027.

98) Coming to the Khowai (near Mahadevtila) – Srirampur

section of NH 208 ( Kailashshahar to Khowai Package –V) ( pg.61), the

development and upgradation work relating to this stretch of NH-208 was

completed on 17.04.2023. According to NHIDCL, there was unprecedented

and exceptionally heavy rainfall in August, 2024, and then major defects,

including alligator cracking, rutting and complete pavement distress occurred

on various stretches of the project road. There appears to have been

correspondence exchanged between the NHIDCL and the EPC contractor

during this period, but nothing is mentioned as to anything being done for

improving the road condition between September, 2024 till Septmeber,2025.

This silence is inexplicable.

Page 23 of 47

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99) It is stated that a Cure Period Notice was issued on 13.09.2025,

and that between December, 2025 to March, 2026 substantial improvement

was achieved in the road condition.

100) It is, however, stated that again in the rainy season in April, 2026,

several stretches of the project road once again exhibited signs of distress and

deterioration.

101) Thus every monsoon season since 2023 including the current year

monsoon, there have been recurring problems of a serious nature with this

highway stretch.

102) Next as regards the Srirampur-Manikbhandar-Bamanchara

Section of NH-208 (Kailashahar-Khowai Package-IV), it is stated that it

attained physical completion on 21.11.2024. But the story is no different, and

is practically a replica of what occurred with regard to the other stretches of

the NH-108B and NH-208 mentioned above.

103) We may point out that according to it‟s official web site, as the

executing arm of the Government of India‟s vision to realize the “Act East

Policy,” NHIDCL is supposed to play a pivotal role as the nodal agency in the

North Eastern region. It is supposed to be actively engaged in providing

seamless regional integration, enhancing border area connectivity and paving

the way for the development of border roads, economic corridors and feeder

routes for inland waterways under the ambitious Bharatmala Pariyojana

(BMP).

104) The enhanced connectivity envisaged through these efforts is

supposed to strengthen cross-border trade and commerce, fortify national

security and lays the foundation for a more economically integrated South and

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Southeast Asia. More importantly, it is supposed to bring inclusive

development to remote and underdeveloped regions, knitting them into the

national fabric with renewed vigour and opportunity.

105) The stand of the State Government and the report of the DLSA,

Khowai show that the NHIDCL is far from achieving any of these objectives

as can be seen of the pitiable state of the stretches of NH 108B and 208

discussed above.

106) This Court has a duty to make all the respondents accountable as

they have not properly discharged their responsibilities in discharge of their

functions in maintaining in a safe and motorable condition these National

Highways though considerable amount of the tax payers money was spent for

laying them from time to time.

107) In Vijay Rajmohan v. CBI

4

, the Supreme Court indicated the

importance of accountability of officers or authority in charge of institutions

as a very important aspect in administrative law. It stated that „accountability‟

governs the relationship between the “duty bearers” and the “right holders”. It

declared :

“34. Accountability in itself is an essential principle of

administrative law. Judicial review of administrative action will

be effective and meaningful by ensuring accountability of the

officer or authority in charge.

35. The principle of accountability is considered as a

cornerstone of the human rights framework. It is a crucial

feature that must govern the relationship between “duty bearers”

in authority and “right holders” affected by their actions.

Accountability of institutions is also one of the development goals

4

(2023) 1 SCC 329, at page 346

Page 25 of 47

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adopted by the United Nations in 201519 and is also recognised

as one of the six principles of the Citizens Charter Movement20.

36. Accountability has three essential constituent dimensions :

(i) responsibility, (ii) answerability, and (iii) enforceability.

Responsibility requires the identification of duties and

performance obligations of individuals in authority and with

authorities. Answerability requires reasoned decision-making so

that those affected by their decisions, including the public, are

aware of the same. Enforceability requires appropriate

corrective and remedial action against lack of responsibility and

accountability to be taken. Accountability has a corrective

function, making it possible to address individual or collective

grievances. It enables action against officials or institutions for

dereliction of duty. It also has a preventive function that helps to

identify the procedure or policy which has become non-

functional and to improve upon it.” (emphasis supplied)

108) This principle was reiterated in Yash Developers v. Harihar

Krup Coop.Society.

5

The Court emphasized:

“59. The Executive branch has a constitutional duty to ensure

that the purpose and object of a statute is accomplished while

implementing it. It has the additional duty to closely monitor the

working of a statute and must have a continuous and a real time

assessment of the impact that the statute is having. As stated

above, reviewing and assessing the implementation of a statute is

an integral part of Rule of Law. The purpose of such review is to

ensure that a law is working out in practice as it was intended. If

not, to understand the reason and address it quickly. It is in this

perspective that this Court has, in a number of cases, directed the

Executive to carry a performance/assessment audit of a statute or

has suggested amendments to the provisions of a particular

enactment so as to remove perceived infirmities in its working.

5

(2024) 9 SCC 606

Page 26 of 47

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60. Constitutional courts are fully justified in giving such

directions as they are in a unique position of perceiving the

working of a statute while exercising judicial review, during

which they could identify the fault-lines in the implementation of

a statute. This extraordinary capacity to assess the working of a

statute is available to the judicial institution because of its

unique position where : (i) disputes, based on the statutory

provisions unfold before it, (ii) claims of rights or allegations of

dereliction of duties are raised with varied, and sometimes,

contradictory interpretations of the same text of the statute, (iii)

submissions of lawyers opens up a debate and as officers of the

Court experienced lawyers would lay bare the fault-lines in the

statutory scheme, (iv) many a times court silently witnesses the

play of statutory power relegating the deserving to the backseat,

and the undeserving taking away all the benefits.

61. Laws that are made by Parliament or the Legislative

Assemblies create rights, entitlements, duties or liabilities.

Application of such empowerments or disabilities gives rise to

competing claims or conflicting interests. For resolution of these

disputes, constitutional courts provide public law remedies13

where claims and contestations are decided by the High Courts

on a case-by-case basis. Judicial review is generally episodic,

and is intended to resolve the lis on a case-to-case basis. Though

cases are decided on their own merit and the lis disposed of,

what is left behind is the institutional memory of the Court about

the working of the statute and its interpretation preserved as

precedents. Over a period of time, a critical mass of adjudicatory

determinations on the working of the statute is built. This critical

mass, coupled with the experiences gained by the Judges and the

Court on the working of the statute, is of immense value for

auditing the working of the legislation. It enables the court to

assess whether the purpose and object of the Act is being

achieved or not.”

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109) It is high time the Union of India starts a systemic audit of the

working of the NHAI and NHIDCL as newspaper reports are full nowadays of

National Highways built at a huge cost disintegrating sometimes even before

their inauguration or shortly thereafter and even before the first monsoon

season or immediately thereafter.

110) Coming to the instant PIL, we feel sorry for the citizens of the

State whose lives and livelihoods are put at risk by the NHIDCL and it‟s EPC

Contractors and the inability of the State Government in improving things

much.

111) As the Highway stretches dealt with above are in a poor

motorable condition putting lives of travelers thereon to risk and the NHIDCL

has failed to discharge the duty of care expected of it, and a large amount of

tax payer‟s money has been utilized to pay the EPC Contractors by the

NHIDCL, we direct that:

(a) The NHIDCL shall file bi-weekly progress reports starting from

the next date of hearing stating about the progress of the repair and

maintenance work by the respective EPC agencies for (i) Mohanpur-

Hezamara-Subalsingh of NH 108B (ii) Subalsingh – Khowai (Near

Mahadevtila) stretch of NH 108B (iii) Khowai (near Mahadevtila) –

Srirampur section of NH 208 (Kailashshahar to Khowai Package–V)

and (iv) Srirampur-Manikbhandar-Bamanchara Section of NH-208

(Kailashahar-Khowai Package-IV);

(b) The State Government shall explore the possibility of taking

civil/criminal proceedings against the NHIDCL and it‟s EPC contractors

Page 28 of 47

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for putting it‟s residents to huge risk without providing safe and

motorable passage on these Highways;

(c) On completion of the repairs , there shall be an audit of the

condition of these stretches of roads by the Engineering staff of Border

Roads Organisation and the said organization shall submit the audit

report to this Court in a sealed cover by 30 January 2027;

(d) The NHIDCL and it‟s contractors shall cooperate with the said

audit in all respects;

(e) In view of the facts and circumstances as evidenced by the

material record in this case, the Union of India (respondent no.1) shall

cause an inquiry to ascertain :

(i) whether there was any corruption in the selection of

contractors for laying of these Highways by NHIDCL?

(ii) whether there is collusion between the NHIDCL officials

and the EPC contractors because of which the EPC contractors

had used substandard materials causing the road condition to

deteriorate every year?

It shall file a report in this Court on these aspects in 3 months i.e.,

by 1.12.2026.

If it finds evidence of impropriety/corruption as mentioned

above, it shall initiate appropriate civil/criminal action against the respective

NHIDCL‟s officers and EPC Contractors found responsible.

List on 22.9.2026.

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Copy of this order be also supplied to the Director General of

Border Roads Organization under the Ministry of Defence, Union of India,

Seema Sadak Bhavan, Ring Road, Delhi Cantonment, New Delhi -110010.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

ANNEXURE

The observation of various stretches of the NH 2018 and NH

108B by the District Legal Services Authority, Khowai are:

Chainage-wise Details in respect of NH 208:

Mahadebtila to Manikbhandar in Kamalpur via Jambura, Cherma,

Bachhaibari, Behalabari and Srirampur [NH 208].

Day – 1 (17/07/2026)

Chainage Observation

Risk

level

Km 101 + 300

Road width 10.1m, midpoint 5.3, Pave shoulder:-

RHS- 1.5 & LHS 1.4, Silt, vegetation covered the

shoulder, cracks on pavement, no proper drainage

system, edge not visible

High

Km 101 + 275

Pave shoulder blocked by Silt, vegetation, cracks

on pavement, no proper drainage system, edge not

visible, Left side pave block by truck parked for

days not known

High

Km 101 + 150

Pave distress, pothole of approx Length 5.2m &

Breadth 3.2m, pave surface crack, median damage

and block by silt, vegetation, no longitudinal mark,

edge mark, pave shoulder block by silt, vegetation.

High

Km 101 + 135

Pave shoulder block by stock of bamboo, Heap of

hay, Median block by silt, vegetation, pave

distress, water logging in potholes, no proper

drainage, edge not visible, no safety rules .

High

Km 101 + 100

Pave shoulder blocked by Silt, vegetation, cracks

on pavement, no proper drainage system, edge not

visible, road distress.

High

Km 101+ 080

Median damage, mostly covered with vegetation,

shoulder edge not visible all blocked with heap of

hay not removed for many days.

High

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Km 101+050

Road damage, drain hole in the pave median is

blocked by silt, vegetation, debris due to which

water logging & causing damage to road. Both

side pave is block with heap of hay, sand, silt,

vegetation, no edge is visible.

High

Km 101+020

Road damage, water logging everywhere, no

proper drainage system, pave edge not visible, all

blocked with vegetation. Camber percentage not

maintained as a result water logging. Mile stone,

KM stone not visible, all block with vegetation,

multiple potholes.

High

Km 100+960

Edge not visible, no longitudinal mark, Camber

percentage not maintained as a result water logged

in the potholes at different places.

High

Km 100+950

Cast in place culvert under construction, no safety

measures, area surrounded by paddy land, no

protection, pave block by mud & vegetation.

High

Km 100+920

to 70m

Road damage upto approx 70 m, poor repairing

done, pave Shoveling /rutting, Hectometer stone of

200 m absent, Km stone is not visible due to

vegetation, silt.

High

Km 100+850

No proper drainage system, water logged in the

median, pave distress

High

Km 100+830

No proper drainage system, water logged in the

median, pave distress , numerous Potholes.

High

Km 100+750

No edge, no camber percentage visible, road fully

damage, no drainage system. Width 18.4 including

shoulder & lay over, no mark for truck lay over,

crash barrier is required as the area is surrounded

by agricultural land.

High

Km 100+730

No proper drainage system, pave distress,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible.

High

Km 100 + 620

No proper drainage system, pave distress,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible.

High

Km 100+400

No proper drainage system, pave distress,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible.

High

Km 100+250

to Km

100+150

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, heap of hay, edge not visible.

High

Km 99+980

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Km stone not

visible, road damage approx length 5.2 m and

breadth 8 m.

High

Km 99+940 to No proper drainage system, pave distress , High

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Km 99+900 numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Km stone not

visible, road damage approx length 40 m damage.

After every meter road damage of approx 700

sq.m.

Km 99+890

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible.

High

Km 99+700 to

Km 99+630

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Shovel/rutting ,

road depression.

High

Km 99+630

Culvert one side road (left side) is totally damage

& carriage way is through one side (under

maintenance culvert), cast culvert

High

Km 99+490 to

Km 99+450

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Shovel/rutting ,

road damage approx width 10 m and length 30m.

High

Km 99+420

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Shovel/rutting ,

road damage length 10 m & Width 5 m

High

Km 99+300 to

Km 99+250

Junction road damage (Width 10 m & Length 50

m, deep 1 to 2 ft. depth), No proper drainage

system, pave distress , numerous Potholes, Pave

shoulder blocked by Silt, vegetation, edge not

visible .

High

Km 99+230

Potholes size Length 3m, Breath 5m, No proper

drainage system, pave distress , numerous

Potholes size Length 3m, Breath 5m, Pave

shoulder blocked by Silt, vegetation, edge not

visible , Shovel/rutting , road damage

High

Km 99+050 to

Km 99+020

Bridge 40 m Length & 3.5 m slab, edge of the

bridge not visible, filled with mud & vegetation.

Potholes, drain hole in the bridge block with mud

& vegetation, both side of drain hole in the bridge

after every 2 m is blocked with mud & vegetation

resulting road weak & damage.

High

Km 99+00

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Shovel/rutting,

water logged in potholes.

High

Km 98+970

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible .

High

Km 98+960

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible .

High

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Km 98+950 to

Km 98+900

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , road damage of

approx W-7.5 m & L- 50m

High

Km 98+900 to

Km 98+850

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible.

High

Km 98+770

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , road damage of

approx W-10m, L-10 m & depth 2 ft.

High

Km 98+770 to

Km 98+720

No proper drainage system, pave distress ,

numerous Potholes of depth min 10mm, Pave

shoulder blocked by Silt, vegetation, edge not

visible.

High

Km 98+620 to

Km 98+430

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible & road damage

(Width – 10 m & L - 190 m)

High

Km 98+420 to

Km 98+250

Side Drain damage (W- 10.2 m & L- 170 m), no

edge, earthen shoulder damage, numerous small

potholes (100 to 150 mm), shovel/rutting/road

damage (depth 1 ft to 1.5 ft), road side drain

protection wall damage & broken ,all gravels

broken down, drain blocked, Drain damage L-

25.3 m

High

Km 98+150

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible,Holes in the

culvert block by silt, vegetation, debris, crash

barrier required.

High

Km 98+150 to

Km 97+920

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Road damage

(W-10 m & L 230 m), potholes approx depth 1 ft

to 1.5 ft.

High

Km 97+920

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , Road damage

approx (W-5m, L – 25 m & depth -1.5 ft to 2 ft.)

High

Km 97+750

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , road damage

approx (W-5m & L- 10 m)

High

Km 97+720

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible, road damage

approx (W-5m & L-5.5 m)

High

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Km 97+680 to

Km 97+640

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible, damage W- 16

m including footpath L-40 m, edge covered with

mud & vegetation, drain block by mud &

vegetation.

High

Km 97+620

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible, road damage

approx (W-5m & L-7m)

High

Km 97+550

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible, road damage

approx (W-5m & L-3m)

High

Km 97+500

RCC culvert crash barrier is recommended both

side as the height of both side from ground is

approx 4 to 5 m.

High

Km 97+520 to

Km 97+350

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible, road damage

approx (W-10m & L-170 m) Depth 1-2 ft.

potholes depth approx 6 inch to 1 ft.

High

Km 97+200 to

Km 97+130

earthen drain block with sand, vegetation,pave

cracks, No proper drainage system, pave distress ,

numerous Potholes approx L 70m, Pave shoulder

blocked by Silt, vegetation, edge not visible.

High

Km 97+120 to

Km 96+980

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible , road damage

(W-6/7 m), pave cracks, earthen drain blocked.

High

Km 96+960 to

Km 96 + 420

No proper drainage system, pave distress ,

numerous Potholes, Pave shoulder blocked by

Silt, vegetation, edge not visible, road damage

approx (W-10m & L-540 m, Shoveling/ rutting,

Earthen drain block (LHS side), requirement of

embankment protection on hill cut slope in both

side, RCC drain damage approx 61 m.

High

Km 96+415 to

Km 96+350

Potholes, drain of both side damage & blocked,

edge not visible, no longitudinal mark, km &

hectometer stone absent & not visible due to

block by vegetation, silt, debris, no safety

measures, pave crack, pave distress & damage

approx (W-10m & L-65m) .

High

Km 96 + 330

to Km 96+150

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, pave distress approx

W- 10 m & L- 180 m.

High

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TRHC010012332026

Km 96+150 to

Km 96 + 100

Median fully damage, pave crack, Km stone not

visible, hectometer stone not visible, No proper

drainage system, edge not visible, pave shoulder

block by silt , vegetation, debris.

High

Km 96+100 Major junction island badly damage. High

Km 96+00 to

Km 95+850

Pave cracks, road damage approx (W-10 m & L-

150m), edge not visible block by vegetation, no

drainage system, camber not maintained.

High

Km 95+800 to

Km 95+440

Earthen drain damage & blocked, Median damage,

Pave cracks, numerous potholes , road damage

approx L- 360 m.

High

Km 95+360 to

Km 95 + 270

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, road damage approx

(L- 90 m & W-10 m)

High

Km 95+240 to

Km 95+130

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, road damage approx

(L- 110 m & W-10 m)

High

Km 95+100 to

Km 94+800

Pave cracks, RCC drain hole blocked with mud

vegetation, edge not visible as block with mud

High

Km 94+790 Road damage approx (W-10 m & L-35 m) High

Km 94+750 to

Km 94 + 500

Numerous potholes, RCC drain hole blocked with

mud, vegetation, Road damage approx (W-10 m &

L-250 m), pave cracks.

High

Km 94+500 to

Km 94+300

Numerous potholes, RCC drain hole blocked with

mud, vegetation, Road damage approx (W-10 m &

L-200 m), pave cracks.

High

Km 94+270 Road damageapprox (W-10 m & L-30m),. High

Km 94+200 Test pit done

Km 94+160

Road damage approx (W-10 m & L-20 m), road

edge broken, drain blocked, pave cracks, barriers

recommended by the side of culvert, crash barrier

recommended on the RHS of the road as height

from ground level is more than 3 m,

High

Km 94+050 to

Km 93+850

Pave cracks, road damage approx (L-200 m x W-

10 m)

High

Km 93+830 to

Km 93 + 050

Drain damage (LHS), earthen drain damage,

numerous potholes, road damage approx (W-10 m

& L 220 m) Right side embankment protection

recommended (RHS), drain block by silt,

vegetation, debris, mud, Crash barrier

recommended in the culvert , drain hole block.

High

Day 2 (18/07/2026)

Km 101+ 050 Test pit done

Km 93+050 to

Km 92+760

Poor maintenance & repairing work done resulting

to damage, RCC drain hole block both side with

High

Page 35 of 47

TRHC010012332026

mud/vegetation, Road damage/distress .

Km 92+750

Road damage approx (W-10 m & L- 11 m), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 92+680

Poor maintenance & repairing work done resulting

topave damage approx (W-7 m & L- 4 m), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 92+630 to

Km 92+580

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris .

High

Km 92+400

Road damage approx (W- 6m & L-20 m), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 92+300

Road damage approx (W-8m & L-15m), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 92+250 to

Km 91+950

Road damage , No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

High

Km 91+930

Culvert repair, earthen drain damage, settlement

damage (W-6 m & L-10 m).

High

Km 91+850 to

Km 91+750

Culvert protection recommended, Crash barrier

recommended, No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris,

Road damage.

High

Km 91+600

Road damage approx (W-10 m & L-8 to 10 m &

depth 1 to 1.5 ft.), No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

High

Km 91+530 to

Km 91+500

Road damage approx (depth approx 1 ft.), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 91+370 to

Km 91+230

Road damage approx (W-10 m & depth 230 mm),

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris.

High

Km 91+140 to

Km 90+930

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, Road damage ( W-

10m).

High

Page 36 of 47

TRHC010012332026

Km 90+800 to

Km 90+450

Road damage (W-10 m) continues……. High

Km 90+470

Road damage (W-10 m, L-11m & depth 300 mm),

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris.

High

Km 90+450 to

Km 90+350

Road damage (W-10 m) continue……. High

Km 90+270 to

Km 90+00

Road damage (W-10 m) continue…….

High

Km 90+030

Drain damage (L-70 m), road damage 70 cm, No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 89+550

Land slide (LHS), Edge broken, Drain block,

Road damage ,Edge broken & damage (L- 200m),

Drain – blocked (200 m ),

hill cut slope height approx 20 to 25 m resulting

landslide and road damage, protection

recommended.

High

Km 89+550 to

Km 89+450

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, road damage.

High

Km 89+230 to

Km 89+020

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, pave damage.

High

Km 88+800 to

Km 88+700

Crash Barrier recommended (LHS), poor

maintenance & repairing, No proper drainage

system, numerous potholes, pave cracks, edge not

visible, pave shoulder block by silt , vegetation,

debris, pave damage.

High

Km 88+470

Road damage approx (L-3 m / B-3 m), No proper

drainage system, numerous potholes, pave cracks,

edge not visible, pave shoulder block by silt ,

vegetation, debris.

High

Km 88+400 to

Km 88+200

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris.

High

Km 88+150

Road damage approx (W-5 m & L- 5 m), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 87+970

Road damage, No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

High

Km 87+950

Road damage approx (W-10 m & L-8m), No

proper drainage system, numerous potholes, pave

High

Page 37 of 47

TRHC010012332026

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

Km 87+850

Crash Barrier recommended RHS approx (L-150

m) , road damage approx (L-3 m & B-3m), No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 87+720 to

Km 87+680

Bridge inspection path block with

mud/silt/vegetation,

Potholes block with mud/silt/vegetation,

Poor maintenance,

Drain block.

High

Km 87+630 to

Km 87+580

Road damage,

Median damage, No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

High

Km 86+700 to

Km 86+550

Crash barrier recommended approx (L-100 m),

road damage, No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

High

Km 86+540

Road damage approx ( W-10 m, L-20 m & depth

300 mm to 450 mm), No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

High

Km 86+350

Road edge broken & damage, Drain blocked,

Drain damage (L- 80 m LHS& L-80 m RHS),No

proper drainage system, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt , vegetation, debris.

High

Km 86+330

Drain broken & damage approx (L-15m),

Inspection path of bridge block by silt, mud,

vegetation, Poor maintenance, No proper drainage

system, numerous potholes, pave cracks, edge not

visible, pave shoulder block by silt , vegetation,

debris.

High

Km 86+250 to

Km 85+900

Crash Barrier required both side, Both side

surrounded by paddy filed, Bridge, No proper

drainage system, numerous potholes, pave cracks,

edge not visible, pave shoulder block by silt ,

vegetation, debris.

High

Km 85+880

Both side land slide, Both side protection

recommended as per MoRTH, IRC, Both side

drain blocked, Edge broken & damage, Pave

cracks, distress, damage, pave shoulder block by

silt/vegetation/debris.

High

Km 85+800 to Road damage, Drain blocked both side, Land slide High

Page 38 of 47

TRHC010012332026

Km 85+650 both side, Both side protection recommended as

per MoRTH, IRC, No proper drainage system,

numerous potholes, pave cracks, edge not visible,

pave shoulder block by silt , vegetation, debris.

Km 85+580 to

Km 85+400

Road damage approx (W-10m & L-30 m), Pave

Cracks, Drain block, Drain damage approx (L-40

m), Edge broken, Culvert protection required,

crash barrier is recommended due to water

bodysituated beside the road in the RHS.

High

Km 85+300 to

Km 85+050

Road damage , Pave Cracks, Drain block, Drain

damage , Edge broken, crash barrier/protection is

recommended as per MoRTH, IRC.

High

Km 84+750 to

Km 84+450

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, protection is

recommended as per MoRTH, IRC.

High

Km 83+450 to

Km 83+150

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt , vegetation, debris, Culvert block by

vegetation, protection is recommended as per

MoRTH, IRC.

High

Km 82+500 to

Km 81+300

No proper drainage system & damage, numerous

potholes, pave cracks, edge not visible, pave

shoulder block by silt, vegetation, debris, Poor

maintenance, protection is recommended as per

MoRTH, IRC.

High

Km 81+300

Pave distress & damage , No proper drainage

system & damage, numerous potholes, pave

cracks, edge not visible, pave shoulder block by

silt, vegetation, debris, Crash barrier damage, Pave

Depression, Crash barrier is recommended both

side (Valley) as per MoRTH, IRC.

High

Km 81+250 to

Km 80+900

Cracks, Poor maintenance, Edge not visible, Crash

barrier/protection is recommended both side as per

MoRTH, IRC, numerous potholes, pave

depression.

High

Km 80+600 to

Km 80+200

No proper drainage system & block with silt,

vegetation, numerous potholes, pave cracks, edge

not visible, pave shoulder block by silt, vegetation,

debris , pave damage, Crash barrier/protection is

recommended.

High

Day 3 (20/07/2026)

Km 80+200 to

Km 78+350

Pave Cracks, Pave Edge block, Road damage,

Crash barrier/protection/retaining wall is

recommended (Valley) as per MoRTH/ IRC, Poor

maintenance work done resulting damage.

High

Page 39 of 47

TRHC010012332026

Km 79+250

Pave Cracks, Pave Edge block, Road damage,

Crash barrier/protection/ Retaining wall is

recommended (Valley) as per MoRTH/ IRC, Poor

maintenance work done resulting damage.

High

Km 78+650

Crash barrier/protection is recommended (Valley)

as per MoRTH/ IRC.

High

Km 78+325 Test pit done

Km 78+325 to

Km 77+100

Pave Cracks,Pave Edge block, Road damage,

Crash barrier/protection/retaining wall is

recommended (Valley) as per MoRTH/ IRC, Poor

maintenance work done resulting damage

High

Km 77+100

Road damage & broken, Embankment broken,

Base moving out.

High

Km 77+090 to

Km 75+700

Pave Cracks, Pave Edge block, Road damage,

Crash barrier/protection/ Retaining wall is

recommended as per MoRTH/ IRC.

High

Km 75+700 to

Km 74+900

Edge block, Bridge inspection path block, No

marks, pave cracks, road damage , no stone.

High

Km 74+900

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt,vegetation, debris, pave

distress/depression/damage.

High

Km 74+890

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, pave

distress/depression/damage.

High

Km 74+890 to

Km 74+620

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, pave

distress/depression/damage, marks not visible.

High

Km 74+550

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, pave

distress/depression/damage approx (W-12.4m, L-

24 m, depth 9/18.4 inch).

High

Km 74+500 to

Km 74+470

Road damage approx (W-12 m & depth 1 ft. 1

inch, L-30m), RCC drain not visible, No proper

drainage system, numerous potholes, pave cracks,

edge not visible, pave shoulder block by silt,

vegetation, debris.

High

Km 74+280 to

Km 74+150

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, Crash barrier/protection/

Retaining wall is recommended as per MoRTH/

IRC.

High

Km 74+050 to

Km 73+600

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, RCC drain hole block,

High

Page 40 of 47

TRHC010012332026

Chainage-wise Details in respect of NH 108B:

Mahadevtila to Mohanbari, Khowai Via Dhalabil, Padmabil, Baijalbari &

Belfang (NH 108 B, Package 3)

Day -1 (18/07/2026)

Chainage Observation

Risk

Level

Km 45+300 No proper drainage system, numerous potholes, High

Pave damage/distress/depression,

Marks not visible.

Km 73+550 to

Km 73+300

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, Pave

damage/distress/depression,

Marks not visible.

High

Km 73+250 to

Km 73+00

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, Crash barrier/protection/

Retaining wall is recommended as per MoRTH/

IRC, pave damage/distress/depression.

High

Km 72+950 to

Km 72+600

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, Crash barrier/protection/

Retaining wall is recommended as per MoRTH/

IRC, pave damage/distress/depression, poor

maintenance resulting damage.

High

Km 72+600

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, Crash barrier/protection/

Retaining wall is recommended as per MoRTH/

IRC, pave damage/distress/depression approx (W-

11.4m, L- 50m).

High

Km 72+550 to

Km 71+120

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage, multiple

cracks, RCC drain hole block with silt, vegetation,

debris, bridge inspection path block with debris

etc.

High

Km 71+120

Median damage approx L- 1.4 m, junction median

block by fruit seller, mud, vegetation, no proper

drainage system, numerous potholes, pave cracks,

edge not visible, pave shoulder block by silt,

vegetation, debris.

High

Km 71+068

(end point)

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, median damage.

High

Page 41 of 47

TRHC010012332026

Mahadevtila to Mohanbari, Khowai Via Dhalabil, Padmabil, Baijalbari &

Belfang (NH 108 B, Package 3)

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris,

crackslongitudinal/tranverse, Road damage/distress.

Km 45+100

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, no marking/marking

faded, water logged in the potholes, no hectometre

stone, no safety measures, poor repair &

maintenance work done.

High

Km 44+990

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, edge disrupted, earthen

shoulder damage,

Road damage approx (L-5.7, B- 6m) cracks

High

Km 44+910

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage approx (L-2

m & W-6 m) cracks

High

Km 44+800

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage approx (L-

25m & W-12m)

High

Km 44+750

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage approx (L-

20m & W-6m),Poor maintenance.

High

Km 44+720

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage.

High

Km 44+550

Bridge inspection path of both side encroach by silt

vegetation & mud, crash barrier/protection required

to extended in both side of the bridge as the Height

is 4.5 m depth from ground level.

High

Km 44+500 to

Km 44+400

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage.

High

Km 44+400

Cast in place culvert, Crash barrier required for

approx 35 to 40 m as height is approx 3 to 3.5 m

from ground level both side of the culvert. No

proper drainage system, pave cracks, edge not

visible, pave shoulder block by silt, vegetation,

debris.

High

Page 42 of 47

TRHC010012332026

Mahadevtila to Mohanbari, Khowai Via Dhalabil, Padmabil, Baijalbari &

Belfang (NH 108 B, Package 3)

Km 44+230

No proper drainage system, pave cracks, edge not

visible, pave shoulder block by silt, vegetation,

debris, road damage approx (L-6m & B- 5m), Edge

block with heap of hay.

High

Km 44+120

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris,long grasses,

Heap of hay both side

High

Km 44+030

Edge encroach both side with long bushes, Stone not

visible, Shoulder edge broken, numerous potholes

approx depth 100 mm, pave cracks, road damage

approx (L- 30m, W-12m).

High

Km 43+990

Road damage approx (W-5m & L 6m), No proper

drainage system, numerous potholes, pave cracks,

edge not visible, pave shoulder block by silt,

vegetation, debris.

High

Km 43+900

Road damage approx (W-6m & L-5m), No proper

drainage system, numerous potholes, pave cracks,

edge not visible, pave shoulder block by silt,

vegetation, debris.

High

Km 43+900

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage/distress.

High

Km 43+880

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage/distress.

High

Km 43+840 to

Km 43+750

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage/distress.

High

Km 43+700 to

Km 43+530

Khowai bridge, both edge encroach with mud and

vegetation, hole block.

High

Km 43+330

Both edge encroach& block with heap of firewood,

vegetation, drying cowdung on the bridge pave.

High

Km 43+300 to

Km 43+100

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, crash Barrier

(LHS)recommended as the approx height from

ground level is 3 to 3.5 m.

High

Km 43+050 to

Km 42+600

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage/

Distress/Depression, poor maintenance & repair.

High

Km 42+600 Crash barriers recommended both side. High

Km 42+480

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

High

Page 43 of 47

TRHC010012332026

Mahadevtila to Mohanbari, Khowai Via Dhalabil, Padmabil, Baijalbari &

Belfang (NH 108 B, Package 3)

by silt, vegetation, debris, road

damage/distress/depression/Shoveling/rutting.

Km 42+100

No proper drainage system, pave cracks, edge not

visible, pave shoulder block by silt, vegetation,

debris, Crash barriers recommended.

High

Km 41+900

Crash barriers recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 41+060

Crash barriers recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 39+950

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage,

Edge broken.

High

Km 39+780

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 39+550

Both embankment hill cut slope protection

recommended. No proper drainage system, pave

cracks, edge not visible, pave shoulder block by silt,

vegetation, debris.

High

Km 39+050

Crash barriers recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 38+600

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 38+530

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 38+370

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris.

High

Km 38+230

Crash barrier recommended. No proper drainage

system, numerous potholes, pave cracks, edge not

visible, pave shoulder block by silt, vegetation,

debris, road damage approx (L- 8m, W-12m).

High

Km 38+100

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris, no marking.

High

Km 38+050 to

Km 38+00

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage approx (L-

90m & W- 6 to 7 m)

High

Page 44 of 47

TRHC010012332026

Mahadevtila to Mohanbari, Khowai Via Dhalabil, Padmabil, Baijalbari &

Belfang (NH 108 B, Package 3)

Km 37+830

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris, no safety measures.

High

Km 37+530

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage approx (L-

10m & W- 5 to 6m).

High

Km 37+300

Crash barrier recommended. No proper drainage

system, pave cracks, edge not visible, pave shoulder

block by silt, vegetation, debris, no safety measures

High

Km 37+150

Drain fully blocked, no proper drainage system,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, no safety measures.

High

Km 36+600

RCC drain hole block with debris/gravels/ dry

leaves , no proper drainage system, pave cracks,

edge not visible, pave shoulder block by silt,

vegetation, debris, no safety measures.

High

Km 36+400

Bridge inspection path block with silt/mud/

vegetation, edge not visible block by silt, vegetation,

debris, no safety measures.

High

Km 36+400 to

Km 36+300

No proper drainage system, numerous potholes,

pave cracks, edge not visible, pave shoulder block

by silt, vegetation, debris, road damage approx (W-

12 m cracks)/Depression.

High

Km 36+300 Crash barrier recommended High

Km 36+300 to

Km 34+830

Maintenance & repair work poor (all damage), pave

surface rough, no proper drainage system, edge not

visible and block by vegetation.

High

Km 34+100

Pave shoulder block by pole of bamboo, firewood &

raw material (sand), no proper drainage system,

pave cracks, edge not visible.

High

Km 31+300 End of package 3

2. Chainage-wise Details in respect of NH 108B:

Mohanbari, Khowai to Mohanpur Via Subalsing & Hezamara

(NH – 108 B, Package – 2)

Day – 2 (18/07/2026)

Chainage Observation

Risk

Level

Km 31+300 Package 2 starts

Page 45 of 47

TRHC010012332026

Mohanbari, Khowai to Mohanpur Via Subalsing & Hezamara

(NH – 108 B, Package – 2)

Km 31+300

Retaining wall in hill cut slope recommended, Edge

broken, no shoulder, newly constructed drain

damage, muddy road, deep tyre rutted pave, no

safety measures.

High

Km 31+250

Road damage (full road), shoulder not visible, no

proper drainage system, retaining wall/crash barrier

recommended, muddy road, deep tyre rutted pave,

no safety measures.

High

Km 31+200

Newly constructed drain damage, no proper

drainage system, incomplete protection wall in hill

cut slope, muddy road, no safety measures.

High

Km 31+050

No proper drainage system, incomplete protection

wall in hill cut slope, muddy road deep rutted pave,

no safety measures.

High

Km 31+00

Crash barrier/Retaining wall/Protection required, no

drainage system, no safety measures.

High

Km 30+950 to

Km 30+900

Both side no embankment protection, no drainage

system, muddy road, no safety measures.

High

Km 30+830

Drain damage, no proper drainage, deep rutted pave,

muddy pave, no safety measures.

High

Km 30+800

No proper drainage, deep rutted muddy pave, no

safety measures.

High

Km 30+580

No proper drainage, deep rutted muddy pave, no

safety measures.

High

Km 30+400

No drainage system, crash barrier/ protection

recommended, no safety measures.

High

Km 30+300

Edge damage, Culvert side

Edge damage, Culvert protection wall required, no

proper drainage, no safety measures.

High

Km 29+830

Culvert protection wall required, Crash

barrier/protection recommended, no proper

drainage, no safety measures.

High

Km 29+650

Protection/Retaining wall in cut hill slope, crash

barrier recommended, no proper drainage, no safety

measures .

High

Km 29+400

No culvert protection, no proper drainage, deep

rutted muddy pave, no safety measures.

High

Km 29+300

Crash barrier recommended, no proper drainage

system, no safety measures.

High

Km 29+170

Crash barrier recommended, no proper drainage

system, no safety measures.

High

Km 28+350

No proper drainage system, no safety measures,

deep rutted muddy road of depth approx. 2-2.5ft.

High

Km 27+950 to No proper drainage system, no safety measures, High

Page 46 of 47

TRHC010012332026

Mohanbari, Khowai to Mohanpur Via Subalsing & Hezamara

(NH – 108 B, Package – 2)

Km 26+00 numerous deep rutted muddy road of depth approx.

2-2.5ft., culvert protection recommended in

chainage Km 27+160.

Day - 3 (20/07/2026)

Km 19+300

(Mohanpur) to

Km 19+400

RCC drain hole block, WMM base, Rectification on

the damage portion, no safety measures.

High

Km 19+400 to

Km 19+900

DBM started one side (Poor), earthen drain not yet

constructed, no safety measures.

High

Km 19+900 to

Km 20+150

DBM both side, Earthen drain not yet constructed,

no safety measures.

High

Km 20+150 to

Km 20+300

Block road (we went through existing old road,

culvert complete but water cannot pass through due

to block by mud, no proper drainage system.

High

Km 20+380 culvert covered with silt/vegetation High

Km 20+380 to

Km 20+650

No proper drainage, work under process (road

block)

High

Km 20+650 Bridge under construction not even 10% done High

Km 20+720 to

Km 21+050

DBM both side, no proper drainage High

Km 21+050 to

Km 21+100

Culvert block by vegetation, deep rutted muddy

road, no proper drainage.

High

Km 21+100 to

Km 22+200

DBM damage, RCC drain hole all blocked by

silt/vegetation.

High

Km 22+200 to

Km 22+280

CTSB done & damage, Earthen drain not yet

constructed.

High

Km 22+280 to

Km 22+530

DBM complete & damage,

Both side drain not yet constructed

High

Km 22+530 to

Km 22+780

Crash barrier required both side, deep rutted muddy

pave of various depth

High

Km 22+780 to

Km 22+940

DBM both side, Crash barrier recommended, no

safety measures.

High

Km 22+940 to

Km 23+080

DBM one side RHS, no drainage system, WMM

damage one side LHS

High

Km 23+080 to

Km 23+900

WMM damage, numerous potholes, crash barrier

required , Muddy road of multiple damage approx

Depth 300 mm.

High

Km 23+980 to

Km 24+550

WMM fully damage, Crash barrier/Protection

required

High

Km 24+450 to

Km 24+800

No drainage, deep rutted muddy road with multiple

depth of 1 feet and more.

High

Km 25+00 to

Km 25+450

DBM damage High

Page 47 of 47

TRHC010012332026

Mohanbari, Khowai to Mohanpur Via Subalsing & Hezamara

(NH – 108 B, Package – 2)

Km 25+450 WMM damage High

Km 25+500 DBM damage, RCC drain hole block. High

Km 25+700 to

Km 25+900

DBM one side RHS under construction High

Km 25+900 to

Km 26+00

Due to newly bridge under construction, the

adjacent existing old road is used and it has no

proper drainage system, numerous potholes, pave

damage, no temporary arrangement, no safety

measures, edge not visible, shoulder block by

silt/debris/vegetation.

High

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pulak