P PALANI KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed in pro bono publica to direct the National Highways Authority of India and the concessionaire to maintain the toll road in accordance with the terms and conditions of the Concession Agreement and not to allow the vehicles to park unauthorisedly on the Toll Road endangering the life of the motorists.

(2.) Since the petitioner raised larger questions during the course of hearing, the Chief General Manager, National Highways Authority of India, Tamil Nadu Road Development Company, Chennai, the other concerned authorities and the Concessionaires were impleaded as parties.

(3.) Before this Court, the petitioner and the other intervening parties submitted that the Toll Plazas are not maintained properly. There is no dedicated way for Ambulance and other exempted vehicles. Since Ambulance carrying patients require emergent treatment are detained at the Toll Plazas, valuable lives are lost. The petitioner and the other intervening parties therefore wanted this Court to issue appropriate directions in larger public interest to the National Highways of India, Tamil Nadu Road Development Company and other concessionaires, who are managing the Toll Plazas.