SUO MOTU Vs. SECRETARY HOME DEPARTMENT

JUDGEMENT

(1.) These orders shall govern the disposal of the two petitions and the Civil Application captioned as above.

(2.) Both the petitions have been treated as Public Interest Litigations and have been heard and are being decided in the arena of Public Interest Litigation.

(3.) Special Civil Application No. 8061 of 1992 came to be filed by the petitioner - Lok Adhikar Sangh. The petitioner has taken the leave for filing the petition as the Public Interest Litigation raising the questions of the safety of the passengers and the public against the increasing number of road accidents, and complaining against "the total failure of the Government to control and reduce the number of these accidents."