COIMBATORE CONSUMER CAUSE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This public interest litigation is with respect to the advertisements that are being made on the roads both State and National. The grievance of the petitioner is that the permission given for advertisements in traffic signals and in the right of the way in general is causing numerous accidents.

(2.) Though an objection has been raised on the maintainability of the writ petition, being filed at the instance of the petitioner, considering the overall public interest involved and taking note of the objections raised by the petitioner in the meetings, we accordingly reject it.

(3.) A comprehensive policy has been formulated by the Indian Road Congress through the guidelines on the roadside advertisements. These guidelines are being followed by the 16th respondent - national highways.