ASHOK TRIPATHI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner. Ashok Tripathi, has filed the present writ petition seeking a direction by a writ of mandamus that the respondents, particularly, the Regional Transport Officer, Allahabad, the District Magistrate. Allahabad, the Senior Superintendent of Police Allahabad, and the Trade Tax Officer, Allahabad, be directed to stop the entry of overloaded trucks, buses, and three wheelers, etc. in the city of Allahabad and they also restrain the movement of such traffic on the roads and sub-lanes of the Allahabad city.

(2.) The Court has heard counsel for the petitioner at length.

(3.) The concern which the petitioner expresses may not be misplaced. In the writ petition, it is mentioned and it is submitted before the Court that overloaded trucks and diesel polluting three wheelers are creating death causing health hazards. It is further explained that the roads of the Allahabad city are not safe. This reckless traffic of commercial vehicle is polluting the city with toxic and injurious fuels and is otherwise making the public roads of Allahabad unsafe for the citizens and both the factors are injurious to the people of Allahabad.