SOCIAL JURIST Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Aggarwal, learned counsel for the petitioner points out that MCD and PWD are not taking steps for repairing and widening the approach roads to Bhalaswa with the result DTC is not able to increase the frequency of bus services on this route. He points out that due to laxity of PWD and MCD, education of the children in suffering as they cannot take buses for their schools. Learned counsel for the MCD and PWD state that they will ask their clients to start the work on the approach roads to Bhalaswa forthwith. The counsel should produce the photographs to show that the work on the approach roads have commenced. The photographs be produced on the next date.

(2.) It is also pointed out that approach roads to Hastsal and Madanpur Khadar where juggi dwellers have been relocated are in a very bad shape. It is stated that the approach roads to the aforesaid colonies are under the jurisdiction of the DDA. Learned counsel appearing for the DDA says that she will ask the DDA to start repairing and widening the aforesaid approach roads immediately provided the roads fall within the jurisdiction of the DDA. DDA should produce the photographs to show that the work on the approach roads have commenced. Photographs be produced on the next date.

(3.) DTC should ensure that the sufficient number of bus services in the relocated colonies of Madanpur Khadar and Hastsal are available so that education of children does not suffer. Chairman DTC should be present on the next date.