SAMEER SHANKER Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Sri T.P. Singh, learned senior counsel assisted by Sri Siddhartha Nandan, learned counsel for the petitioners, Sri V.C. Srivastava, learned counsel for the petitioners in the connected writ petition, Sri S.K. Pal, learned counsel for the respondent No. 1, the Union of India, Ministry of Law and Justice, Sri Neeraj Tripathi, Additional Advocate General for the State of U.P., Respondent No. 2, Sri Sameer Sharma, learned counsel for the High Court of Judicature at Allahabad, respondents no. 3 and 4, Sri Anil Tiwari, President and Sri V.K. Upadhyay, Vice President of the High Court Bar Association, Sri Anoop Trivedi, learned counsel for the Allahabad Development Authority, Sri Nishith Yadav, learned counsel for respondent No. 10, Nagar Nigam and Sri S.K.Rai the learned counsel for the Minsitry of Defence, Union of India.

(2.) The Municipal Commissioner, Sri Harikesh Chaurasia was also called in person. The Regional Transport Officer, Allahabad was also called and the Superintendent of Police (Traffic) is also present in person and they were all also heard at length.

(3.) The present petition raises issues regarding the flow of traffic in and around the High Court premises from 09:00 A.M. to 05:00 P.M. A prayer has been made that the parking problem which is being faced by the High Court employees, Advocates, litigants and the general public should be resolved and a permanent solution should be found so that there is no impediment in the free flow of traffic in and around the High Court premises. A prayer was also made for construction of a multi level parking building for parking of vehicles for the Advocates.