BHARAT BHUSHAN Vs. JASPAL SINGH

JUDGEMENT

(1.) The instant appeal is an illustration of what is being currently reported in the press. The menace on the public roads in Delhi by private buses.

(2.) Not a day passes when a person or two and sometimes up to five are not run over each day by private buses.

(3.) When a public interest litigation was filed in this court and was listed before the Division Bench IV on 9.7.2007, the very next day action was taken by the police and the State Transport Authorities. A public scandal was revealed. 9 out of 10 buses on the roads of Delhi were not only without a valid licence or a permit, even 60% were being plied by parties who were not the registered owners of the buses. 60% of the buses were found without the mandatory third party risk insurance cover.