SUNDARI H NAVANI Vs. M C D

JUDGEMENT

(1.) The Petitioner claims directions to restrain Respondents No 6 to 9 including their staff, visitors, students, parents etc. from converting the road adjacent to Mayfair Garden into a parking place. A direction enjoining the police authorities to ensure that blue line buses, trucks and other heavy vehicles are not parked is also sought.

(2.) The Petitioner claims to be a resident of Mayfair Garden since 1985. He avers that after the establishment of the Lakshman Public School, traffic congestion in the locality started, as heavy traffic was permitted to ply on the 80 feet road, adjoining Mafair Garden. It is also claimed that in addition to heavy traffic, other problems have arisen on account of a large scale illegal parking by visitors, staff members and students of the various institutions which have been impleaded in these proceedings. Simultaneously, it is claimed that the police authorities, after seizing/impounding vehicles during enforcement drives, invariably park those heavy vehicles, trucks on one side of the road. To compound congestion, another problem by way of unauthorized three wheeler stand is also alleged to exist.

(3.) Counsel appearing on behalf of Respondents No. 6 to 9 institutions deny the averments. It is claimed by the Institute of Home Economics as well as the National Institute of Fashion Design that no parking by the visitors, staff or students can be found on the public road at any point of time since the plots allotted to them are used for the purpose of parking.