Madras High Court
M.Gouthaman vs The Assistant Engineer on 23 July, 2018
Author: P.T.Asha
Bench: Indira Banerjee, P.T.Asha
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 23.07.2018 CORAM : The Hon'ble Ms.INDIRA BANERJEE, CHIEF JUSTICE AND The Hon'ble Ms.JUSTICE P.T.ASHA W.P. No.18705 of 2018 M.Gouthaman .. Petitioner -vs- 1.The Assistant Engineer, Puzhal Electricity Board, Puzhal, Chennai 600 066. 2.The Project Director, National Highway Authority of India, No.DP 34, 3rd Floor, "SRI Towers", Near Olimpia Industrial Estate, Guindy, Chennai 600 032. 3.The Managing Director, L & T Pvt. Ltd., Chennai TATA Ltd., PB No.979, Mount Poonamallee Road, Manapakkam, Chennai 600 125. 4.The Assistant Commissioner, Traffic Police Department, Manjabakkam, Madhavaram, Chennai 600 060. 5.The Police Inspector, M-3, Puzhal Police Station, Puzhal, Chennai 600 066. .. Respondents Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct respondents 1 to 5 to take necessary steps to take proper action by maintaining the Puzhal area past one year NH-5 Chennai to Kolkata Highways Road, all the lights in the Highways had get shed down and has four junction, 1.Cycle Shop, 2.Camp, 3.Puzhal Central Prison, 4.Kavangarai, in all the four junctions, traffic police are not available, perhaps, there takes place a lot of injuries and fatal accidents in all four junctions, regarding this matter a lot of time approached to the traffic police, but they did not take any steps to till date. For Petitioner : Mr.M.Gouthaman For Respondents : Mr.T.N.Rajagopalan Govt. Pleader for RR 4 & 5 * * * * * O R D E R
(Made by Ms.Indira Banerjee, Chief Justice) After hearing the learned counsel appearing on behalf of the writ petitioner and the learned Government Pleader appearing on behalf the State, the writ petition is disposed of by directing the fourth respondent to ensure that adequate traffic policemen are posted in the four junctions of National Highway-5 from Chennai to Kolkata, passing through Kavangarai area. The National Highway Authority of India is directed to take immediate steps to install street lights in the four junctions referred to in the writ petition. The National Highway Authority of India and the fourth respondent are directed to take such other steps as might be necessary to prevent accidents in the area in consultation with each other. No costs.
(I.B., CJ.) (P.T.A., J.) Index : Yes/No Website : Yes/No sra To 1.The Assistant Engineer, Puzhal Electricity Board, Puzhal, Chennai 600 066. 2.The Project Director,
National Highway Authority of India, No.DP 34, 3rd Floor, "SRI Towers", Near Olimpia Industrial Estate, Guindy, Chennai 600 032.
3.The Managing Director, L & T Pvt. Ltd., Chennai TATA Ltd., PB No.979, Mount Poonamallee Road, Manapakkam, Chennai 600 125.
4.The Assistant Commissioner, Traffic Police Department, Manjabakkam, Madhavaram, Chennai 600 060.
5.The Police Inspector, M-3, Puzhal Police Station, Puzhal, Chennai 600 066.
The Hon'ble Chief Justice and P.T.Asha, J.
(sra) W.P.No.18705 of 2018 23.07.2018