PRAKASH CHANDRA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner is the user of foot -path existing on both sides of the road which goes from Nandlalpura Chowraha to Ada Bazar, Indore. He further finds the foot -path obstructed and blocked by unauthorised parking of two wheelers. This forces him and other pedestrians to use the road and this results in exposure to hazards like accidents. His complaints (Annexure -A, Annexure -B and Annexure -C) have remained unresponded. He has, therefore, filed this writ for appropriate directions.

(2.) IN a crowded place, traffic control, safety measures and proper use are the factors which can only be ignored on peril. I would, however, like to assume that responsible officers like respondents are quite aware of the enormity of the problem and to take proper action. Indeed they have statutory obligations to discharge and public duty to perform even without complaints or directions. There is no room for nonchalnce or narcosis. To -day, I part with the problem by observing that the respondents shall look into the aforesaid complaints seriously and take appropriate measures as may be permissible under the Law/Rules and necessary in the public interest. It is hoped that they shall thus make all concerned active to ensure that foot paths are free from all types of illegal obstruction and pedestrians are assured of more safer course. Needless to say that pedestrians too have their responsibilities in this regard.