C LAKSHMI NARAIN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) IN this writ petition, which has been filed as Public Interest Litigation, the petitioner, who appeared as party-in-person, seeks a direction to the respondents to provide Bus Shelters with sitting accommodation for waiting passengers at all Bus Stops in the City of Chennai.

(2.) WE have heard the petitioner in person. In our opinion the direction sought for by the petitioner should really be addressed to the concerned authorities. This Court should not take over the functions of the legislative or the executive authorities as held by the Division Bench of this Court, to which one of us (Markandey Katju, Chief Justice) was a party, in RAMA MUTHURAMALINGAM v. STATE OF MADRAS (AIR 2005 Mad. 1 ). Hence, the petitioner could approach the concerned authorities who will look into the matter and do the needful. With these observations, the petition is disposed of. Connected W. P. M. P. No. 20382 of 2005 is closed.