OWAIS ANWAR PECHKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the petitioner-in-person and Shri Nitesh Bhutekar, learned counsel representing the Maharashtra State Road Transport Corporation (hereinafter referred to as "the Corporation").

(2.) Having regard to the facts presented before us in this Public Interest Litigation petition, we noticed, in our earlier order dtd. 18/8/2023, that they were concerned in respect of delay being caused in constructing the Bus Stands at Ratnagiri, Lanja and Chiplun in Ratnagiri District. The work relating to construction of Bus Stands at these places ought to have been completed much earlier, however, it appears that on account of several factors, some of which can be attributed to lack of interest on the part of the authorities of the Corporation, the construction could not be completed.

(3.) We, thus, required by our order dtd. 18/8/2023 that an affidavit be filed by the Managing Director of the Corporation giving timeline for completion of construction work of all the three Bus Stands. We had also required that the Managing Director of the Corporation while chalking out the timeline for completion of construction of the Bus Stands, shall also take into account the fact that adequate facilities of Bus Stand are not available at the said places since long and accordingly the facilities are required to be provided at the earliest possible.