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Meghalaya High Court

Dr. Tilok Dasgupta vs . State Of Meghalaya & Ors on 24 May, 2018

Bench: Mohammad Yaqoob Mir, S.R. Sen

 Serial No. 02
 Regular List
                      HIGH COURT OF MEGHALAYA
                          AT SHILLONG
PIL No.6/2017
                                                Date of Order: 24.05.2018
Dr. Tilok Dasgupta          Vs.               State of Meghalaya & ors
Coram:
       Hon'ble Mr. Justice Mohammad Yaqoob Mir, Chief Justice
       Hon'ble Mr. Justice S.R. Sen, Judge
Appearance:
For the Petitioner/Appellant(s)   : Ms. R Kharshiing, Adv
For the Respondent(s)             : Mr. S Sen Gupta, Addl.GA

i) Whether approved for reporting in Yes/No Law journals etc.:

ii)    Whether approved for publication
       in press:                                           Yes/No

In terms of the order dated 26.02.2018, six weeks time was granted to the Public Works Department to paint 43 zebra crossing points. According to the learned counsel the work is in progress, within two weeks' time needful will be done and requisite affidavit/ compliance report along with photographs will be filed.

In terms of the same order, the Superintendent of Police was to hold awareness camps so as to educate the general public and drivers of two-wheelers and four-wheelers about the importance of zebra crossings and the manner in which the pedestrians should be allowed to walk on the zebra crossings. The said drive was to be made effective in various areas of Shillong. In compliance whereof, the Superintendent of Police has filed a detailed affidavit which is suggestive of the fact that numerous measures have been taken. We are satisfied with the work so far done but it is a continuing process. On the next date, fresh affidavit be filed so as to indicate how the drive is made further effective to create awareness amongst the general masses about the importance of zebra crossing and the manner the pedestrians should walk on the zebra crossings.

By the same order, the Public Works Department was directed to put appropriate marks on speed breakers installed on the roads which is essential to avoid any mishap, learned counsel seeks two weeks' time to file affidavit. In case requisite affidavit indicating details of progress is not filed, the Chief Engineer, Public Works Department as well as the Superintendent of Police concerned shall remain personally present.

List again after two weeks.

      (S.R. Sen)                     (Mohammad Yaqoob Mir)
        Judge                             Chief Justice

Meghalaya
24.05.2018
"Lam AR-PS"




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