VAISHNAVI JAYAKUMAR Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petition is filed seeking directions against the first respondent to take necessary measures so as to ensure that the Kilambakkam Bus Terminus is fully compliant with design and standards prescribed in the Harmonized Guidelines and Standards for Universal Accessibility in India, 2021.

(2.) We have heard Ms.B.Poongkhulali, learned counsel for the petitioner; Mr.R.Sivakumar, learned counsel for the first respondent; and Mr.P.Muthukumar, learned State Government Pleader for the second respondent.

(3.) It is submitted that, in the audit report, 17 deficiencies were pointed out. The first respondent has issued work orders with regard to seven deficiencies and with regard to the remaining ten deficiencies, the work orders would be issued.