Why City Roads still so bad? High Court asks Municipal Body

On Monday, the High Court of Gujarat asked the Amdavad Municipal Corporation why the city’s roads continue to be in a bad shape even 3 years after the Court’s directions to keep them in good repair.

The bench of Justices Ashish Desai & Nirzar Desai asked the AMC to state the details about road repairs & the situation with regard to controlling the cattle nuisance on public streets.

The Court stated, “What types of steps are you taking to repair & resurface the roads & how much time will you take for the same?”

“And also make a statement about management of cattle (on the streets).” The Court sought a reply by Octo 22.

The High Court raised the query in response to a contempt of Court application for the improper implementation of an earlier order for the upkeep of roads, smooth traffic movement, adequate parking facilities, & the removal of stray cattle from public streets. The final & detailed directions were issued in 2018. The petitioner’s advocate, Amit Panchal, complained that the civic body did not even bother to submit its bimonthly reports in time & the roads continued to be in a very bad state. This led the judges to question the civic body.

“Three years have passed. Why are the roads in a similar situation in Ahmedabad?” the Court said.

“What do you propose about the road condition? What steps do you take every year before & after the monsoon?” The court also asked why the civic body requires the HC’s directions every year.

On potholes & uneven patchwork on the roads, the judges commented that even if one drives a vehicle slowly, one will feel the judders. “There is no repair at all. Within two kilometres of a journey, there are such junctions,” the HC said.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed) 

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