SUO MOTU Vs. THE STATE OF GOA

JUDGEMENT

(1.) Rule. Heard forthwith with the consent of the learned Counsel appearing for the parties. Learned Counsel for the respondents waives service. Heard Shri Shivan Desai, learned Amicus Curiae and Shri S.D. Lotlikar, learned Advocate General appearing for the respondents.

(2.) The above Suo Motu Writ Petition was registered in view of cumulative traffic congestion at the approach road to the two Mandovi bridges over the river Mandovi joining Panaji with the Northern part of the State of Goa. On the earlier dates of hearing, interim orders were passed to ensure smooth flow of traffic. The learned Advocate General thereafter called for a meeting of all the concerned parties and after minutely identifying the reasons for such congestion has drawn remedial measures to be implemented as mentioned in the report submitted alongwith the additional affidavit filed by the respondent No. 2. The remedial measures suggested are as follows: REMEDIAL MEASURES TO EASE TRAFFIC CONGESTION: To ensure smooth flow of vehicular traffic on both the Mandovi Bridges and the Zuari Bridge following remedial measures be undertaken from Santrant Junction, Cortalim to O'Coqueiro Circle, Porvorim.

(3.) Looking into the exhaustive manners in which such measures have been suggested, after considering the reasons for such traffic congestion, we find that the above petition can be disposed off at this stage by considering the remedial measures in the said report referred to herein above as directions of this Court. The petition stands accordingly disposed off based on the said remedial measures referred herein above Rule in the above terms. Liberty to the parties to apply.