K R RAMASWAMY ALIAS TRAFFIC RAMASWAMY FOUNDER CHAIRMAN TAMILNADU SOCIAL WORKS ORGANIZATION Vs. COLLECTOR CHENNAI DISTRICT RAJAJI SALAI

JUDGEMENT

(1.) WE had earlier heard the petitioner in person and the matter was posted for orders. Today, we have heard the learned Additional Advocate General and Mr. T. Mohan, Advocate, who had been appointed as Amicus Curiae to assist the Court.

(2.) THE present writ petition has been filed in public interest by the petitioner, who has been expousing such causes particularly relating to roads and traffic rules and regulations (That is how he has apparently acquired the pre-fix -Traffic-). THE petitioner has prayed for issuing a Writ of Mandamus directing the first and second respondents, namely, the State Government, represented by the Collector, Chennai District, and the Home Secretary of the Government of Tamil Nadu, to ban erection of any Digital Banners in the pavements and roadsides. THE petitioner has expressed the apprehension that because of unregulated erection of digital banners, the users of the road face serious inconvenience while using the roads and pavements.

(3.) THE respondents have filed a status report.