Gaurav Dey vs The State Of Assam And 7 Ors
2026 Latest Caselaw 3294 Gua

Gauhati High Court

Gaurav Dey vs The State Of Assam And 7 Ors on 8 April, 2026

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GAHC010071642026




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                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : PIL/31/2026

         GAURAV DEY
         S/O SHRI KAMAKHYA DEY, R/O GUWAHATI, ASSAM A PUBLIC-SPIRITED
         CITIZEN, PRESENTLY PUSUING LL.B HONORS, AND ACTIVELY ENGAGED
         IN PROMOTING ROAD SAFETY AND HUMAN RIGHTS.



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY THE CHIEF SECY. GOVT. OF ASSAM, ASSAM
         SACHIVALAYA DISPUR, GUWAHATI, PIN 781006

         2:THE COMMISSIONER VAND SECRETARY
         TRANSPORT DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-781006

         3:THE DIRECTOR GENERAL OF POLICE
         ASSAM POLICE HEADQUARTERS
          ULUBARI
          GUWAHATI-7

         4:THE COMMISSIONER OF POLICE
          GUWAHATI POLICE COMMISSIONERATE
          PANBAZAR
          GUWAHATI-01

         5:THE REGIONAL TRANSPORT OFFICER (RTO)
          KAMRUP METRO
          DIST. KAMRUP (M) BETKUCHI
          GUWAHATI-35.
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            6:THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
             GOVT. OF INDIA
            TRANSPORT BHAWAN
             NEW DELHI-110001

            7:TATA MOTORS LTD.
             3RD FLOOR
             GODREJ BUILDING
             ULUBARI
             G.S. ROAD
             GUWAHATI-07
             DIST. KAMRUP (M)
            ASSAM.

            8:ASHOK LEYLAND LTD.
             KAMAKHYA TOWER
             501
             G.S ROAD
             CHRISTIAN BASTI
             GUWAHATI-781005

For the appellant/petitioner(s) :   Mr. G. Baishya, Advocate


For the Respondent(s)           :   Mr. D. K. Sarma, Advocate

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

08.04.2026 (Ashutosh Kumar, CJ)

The petitioner in this case is a young law student, who has alleged that most of the accidents occurring on the roads is due to the unregulated plying of Dumper trucks, which are also called Tipping Trucks.

The contention of the petitioner is that these vehicles have huge blind spots because of their size and shape and also the position at which Page No.# 3/3

the seats of the drivers of such vehicles are located, making it almost impossible for them to see other vehicles around. The lament of the petitioner is that there are no strict rules regarding as to when and where such vehicles (Dumper trucks) could be permitted to ply on public roads.

He has also questioned the permission to use such vehicles, when

such vehicles have no modern safety gadgets, viz. 360 degree cameras, blind spot sensors, modern braking system, speed limiters etc. There is equally no enforcement by police or transport authorities for regulating the plying of such vehicles on public roads.

However, on being questioned about the number of deaths having occurred due to such plying of Dumper trucks and also the source of information for making such statement, Mr. Baishya, learned counsel for the petitioner seeks some time to file additional affidavit in this regard.

Re-notify on 29.07.2026.

                      JUDGE                    CHIEF JUSTICE




Comparing Assistant