ABOOBACKER K.A. Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) In continuation of the order dtd. 17/6/2022 of this Court, an action taken report has been filed on behalf of Assistant Commissioner of Police intimating that inadvertent parking of the vehicles on the roads, referred in Paragraph No.3, creates congestion which is only on account of insufficient parking space for the vehicles of the staffs, Advocates and general public who visit the High Court for urgent Court matters. Stringent action have been taken in compliance to the directions of this Court by issuing notices to traffic violations by booking the violators for not following the left side rule, overtaking, over-speeding, violating norms and awareness classes have also been conducted. Special zones for no horns have already been identified but the sign-boards have not yet been installed. There are about eighty80 schools, twenty-one21 Colleges, thirty- one31 hospitals and eleven11 sensitive areas.

(2.) Noticing the aforementioned facts, I am of the view that the awareness programme requires to have wide circulation by causing an advertisement on radio channels operating in and around the area of Kochi or by installing a speaker on the Junctions with traffic lights a pre-recorded voice, so that the transporters, drivers of the stage carriage and auto rickshaws drivers, even the other people driving private vehicles will be sensitized in preventing the noise pollution and violation of the traffic.

(3.) It has been noticed by this Court that despite the order, many stage carriages, transport bus operators are still using the pressure horns which have been installed at extreme right side of the vehicle with a joy stick. They are impelled to use the same instead of normal horn in case of any necessity which would be arduous for the local police to overcome such problems.