ABDHESH SINGH TOMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, by way of present Public Interest Litigation, seeks direction to the respondents to construct and secure highways (Agra - Jhansi bypass and Rairu bypass) with proper and secured measures as prescribed by law and to make proper arrangement of medical aid and ambulance on the highways and public roads to secure and save life of the people; and to initiate serious action against each and every responsible person for negligence and illegality in accordance with law.

(2.) Grievance raised by the petitioner is in the context of the fact that there exists a Road Over Bridge (ROB) built at Rairu bypass which connects the city of Gwalior to the Agra - Jhansi highway. It is the deterioration of the bypass road with which the petitioner being concerned of has led him to file the petition.

(3.) That during pendency of the petition certain directions were issued to respondents No. 3 and 6, namely, National Highways. In furtherance whereof, status report as regard to action taken by it in furtherance to communication No. NHAI/MP/Gwl. Bypass/NH-1/BOT/MP-I/128628 dated 07/01/2019 has been filed, which is in the following terms:-