The Division Bench of the Rajasthan High Court, comprising Chief Justice Manindra Mohan Srivastava and Justice Madan Gopal Vyas in the case of Loonkaran v. State Of Rajasthan & Ors has ordered that the buses which will be found in picking passengers in violation of MV Act, will be seized and complaint shall be registered against the Drivers for doing the act.
Background of the Case
The Petitioner has filed PIL against the State Government for regulating the buses which are operating from the main road seriously affecting the movement of the vehicles and also giving rise to apprehension of the accidents by stopping the bus at any point for picking the passengers.
Reasoning and Decision of the Court
The Court considered the material facts presented before him and expounded that It appears that as the bus-stand at an ear-marked place was not made operational, the public in general was picking up transport facility from different places including the busy roads creating traffic problem and giving rise to apprehension of accidents.
Further, the Court directed the Respondent authorities to ensure that no place other than the place earmarked for the bus-stand is allowed for standing buses and picking up or dropping the passengers. If any such complaint is made by the petitioner or any other citizen to the respondent authorities, the same shall be duly attended to.
Therefore the Court disposed of the PIL and ordered the Respondent that those bus-operators, who are found picking and dropping passengers in violation of relevant rules and regulations framed under the Motor Vehicles Act as also under the local laws, shall be proceeded against them and the buses shall be seized.
Case Details
Case: - D.B. Civil Writ Petition No. 13700/2020
Petitioner: - Loonkaran
Respondent: - State Of Rajasthan & Ors
Judge: Chief Justice Manindra Mohan Srivastava and Justice Madan Gopal Vyas
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