Monday, 20, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

Petition in HC seeks mandatory screening of all vehicles entering State


Madras-high-court
24 Apr 2020
Categories: Latest News

On Wednesday, the Madras High Court ordered notice to the TN Government on a PIL seeking the screening of all vehicles that enter the state carrying essential commodities.

Hearing the plea moved by United Labor Federation via video conferencing, a division bench of Justices M Sathyanarayanan and M Nirmal Kumar passed the order directing the state to file its response by May 07.

Additional Advocate-General Narmada Sampath submitted that Standing Operating Procedures (SOP) and guidelines for transportation of essential commodities issued by the Centre are already in force and screening of vehicles and drivers and others is done regularly not only in case of interstate borders but also in every district boarders.

The petitioner said no safety guidelines were in place to screen goods carriers entering the state. In the absence of such protocol, there are high chances for sudden increase of cases across the state through unscreened goods carriers, the association said.

Source Link

 

 


Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter