ABHISHEK Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) The petitioner Abhishek Gilke has filed the Public Interest Litigation (PIL) on the basis of the newspaper cutting dated 04.04.2015, whereby deceased Vishal Mandloi, aged 30 years old Engineer being caught in a Traffic jam had to lose his life.

(2.) It has been alleged that the respondent Administrative Officers of the State Government of M.P. did not take appropriate corrective measures and the appropriate directions be issued. Respondent Authorities be directed to ban processions which resulted in Traffic Jam and appropriate compensation be paid to the widow of Late Shri Mandloi. The petitioner has prayed for a compensation of sum of Rs. 25 lacs. Petitioner has also prayed for writ of mandamus to be issued; besides registering a criminal offence against the erring officials for causing death of Shri Mandloi.

(3.) The Petitioner (present in person) has vehemently urged the fact that on 29.03.2015 Shri Vishal Mandloi residing at Snehlata Ganj suffered serious heart pain and wanted to be taken to the Cloth Market Hospital and engaged an Auto Rickshaw. When the Auto Rickshaw reached on Jawahar Marg, there was a procession coming from near the Gangwal Bus-stand and the Auto Rickshaw got caught in the Traffic Jam and there were thousands of people in the procession and despite request, nobody aided the wife to tackle the problem and for almost one hour the victim was battling for his life and when they reached the Hospital, he was declared brought dead. Reading the news paper dated 4.4.2015, the petitioner who is 21 years old, student has raised an important public issue and hence has filed the present petition. There is also an application under Order 1, Rule 10 filed by the wife of the deceased Smt. Richa Mandloi to be added as a party respondent which has been allowed.