PAARDARSHITA PUBLIC WELFARE FOUNDATION (NGO) Vs. COMMISSIONER SOUTH DELHI MUNICIPAL CORPORATION & ORS

JUDGEMENT

(1.) The petitioners in these writ petitions are primarily concerned with the traffic conditions in Karol Bagh area. It is highlighted by Mr.Satyajit Sarna, learned counsel for the petitioner [in W.P.(C) No. 10372/2017] while relying on the photographs placed at pages 201 to 216 that vehicles are indiscriminately parked on the road, resultantly, there are traffic jams. Free movement of pedestrians is hindered and in case of any unforeseen incident, there would be loss of life and property. In the photographs, three major issues have been highlighted. Firstly, the photographs at pages 207, 215 and 216 depict goods stored on the road for the purpose of loading/unloading. A major portion of the road is covered for this reason. We deem it appropriate to scan photograph filed at page 207 below as sample photograph to show the position at site: <IMG border=1 align=center src="http://www.indialawlibrary.com\images\23112018-424.jpg">

(2.) Second issue which emerges is that cars are parked beyond the first lane meant for parking and two additional lanes out of three are blocked leaving a single lane for movement of traffic. This position is captured in photograph at page 204 which we also scan below: <IMG border=1 align=center src="http://www.indialawlibrary.com\images\23112018-425.jpg">

(3.) Another issue flagged by Mr.Sarna, learned counsel is that the shopkeepers use the road as a makeshift showroom to park vehicles meant for sale. This menace is seen in the photograph at page 210. In addition to this, there are other encroachments as well. The scanned photograph of page 210 is below: <IMG border=1 align=center src="http://www.indialawlibrary.com\images\23112018-426.jpg">