The Division Bench of the Meghalaya High Court, comprising Chief Justice Sanjib Banerjee and Justice B Bhattacharya in the case of Tennydard M. Marak vs State of Meghalaya & ors has ordered the State Government to implement stringent measures to curb the overloading of goods vehicles on national and state highways.
The Court was informed that there are at present 28 weighbridges at checkpoints notified by the State government and such weighbridges are operational. The report further reveals out of the 28 weighbridges, 24 are under the control of the Transport Department and four weighbridges have been set up by the Mining and Geology Department.
On the perusal of report submitted by the State, the Court observed that there appears to be some action taken by the State to control the overloading of goods vehicles plying on the National and State highways in Meghalaya, including vehicles carrying minerals.
The Court further hoped that the remaining four weigh-pads are installed within the next six weeks and the mere fact that there may be 28 weighbridges and six weigh-pads may not count for anything unless regular and honest checking is undertaken.
Therefore, the Court in view of the report and in the hope that adequate steps will now be taken to check the menace that the petitioner complain of, the present petition is closed with liberty to the petitioner to apply afresh in the event the State is found lacking in such regard.
Case Details
Case:- PIL No. 1 of 2022
Petitioner:- Tennydard M. Marak
Respondent:- State of Meghalaya & Ors
Counsel for the Petitioner - : Mr J.C. Gaur
Counsel for the Respondent – Mr S. Sahay, GA
Judge: Chief Justice Sanjib Banerjee, Justice B Bhattacharya
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