Karnataka High Court
Mohamed Ikbal vs The Principal Secretary To on 13 June, 2018
Bench: Chief Justice, Krishna S Dixit
W.P.No.10973/2018
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JUNE, 2018
PRESENT
HON'BLE MR.JUSTICE DINESH MAHESHWARI, CHIEF JUSTICE
AND
HON'BLE MR.JUSTICE KRISHNA S DIXIT
WRIT PETITION NO.10973 OF 2018 (GM-RES)(PIL)
BETWEEN:
MOHAMED IKBAL, ADVOCATE
AGED ABOUT 62 YEARS
NO.305, 6/1 MAIN, V.V.NAGAR
R.T.NAGAR POST
BENGALURU-560 032
(PARTY-IN-PERSON)
... PETITIONER
(BY SRI. MOHAMED IKBAL, PARTY-IN-PERSON)
AND:
1. THE PRINCIPAL SECRETARY TO
GOVERNMENT
HOME DEPARTMENT, II FLOOR
VIDHANA SOUDHA
BENGALURU - 560 001
2. THE PRINCIPAL SECRETARY
TO GOVERNMENT
TRANSPORT DEPARTMENT
VIDHANA SOUDHA
BENGALURU - 560 001
3. THE DIRECTOR AND INSPECTOR
GENERAL OF POLICE
NO.2, POLICE HEAD QUARTERS
W.P.No.10973/2018
-2-
NRUPATUNGA ROAD
BENGALURU - 560 001
4. THE COMMISSIONER
TRANSPORT DEPARTMENT
M.S.BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU - 560 001
... RESPONDENTS
(BY SRI. D.NAGARAJ, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF MANDAMUS TO THE RESPONDENT NO.1 TO
4 FOR STRICT ENFORCEMENT OF ROAD SAFETY LAWS AS
PER THE DIRECTIONS OF THE HON'BLE SUPREME COURT
COMMITTEE ON ROAD SAFETY AND OTHER ROAD SAFETY
LAWS AGAINST MOBILE PHONE USERS WHILE
DRIVING/RIDING VEHICLES, DRUNK AND DRIVE, RASH AND
NEGLIGENT DRIVING ETC IN THE STATE IN PROTECTING THE
LIVES OF PEOPLE IN THE STATED AND TO PASS ANY SUCH
ORDERS IN THE MATTER.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE CHIEF JUSTICE, MADE THE
FOLLOWING:
ORDER
Learned Additional Government Advocate has pointed out further orders as passed by the Hon'ble Supreme Court in Writ Petition (Civil) No.295/2012 in Dr. S. Rajashekaran (II) W.P.No.10973/2018 -3- Vs. Union of India and Othe" on 30.11.2017 and has also pointed out that the Committee constituted by the Supreme Court is holding its meetings.
In view of the submissions so made, we find no reason to entertain this public interest litigation on essentially the same issues in this court.
The petition stands disposed of.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Bsv