KHANDEKAR MOAZZEM HOSSAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Pursuant to the earlier order, today Mr. Roy, the learned Advocate General appearing on behalf of the State-respondent, has given a further report pointing out different cases initiating by the State Government against owners of the vehicles who had unauthorizedly used red light for their vehicle. Let the said report be kept with the record.

(2.) As regards the allegation of the writ petitioner made in the supplementary affidavit pursuant to our order dated 2nd February, 2007, Mr. Roy submits that his client will file further affidavit disclosing what actions have been taken against those persons or whether those allegations are at all true or not. Let such affidavit be given within fortnight.

(3.) One thing, however, is clear from the provisions contained in Rule 226 of the West Bengal Motor Vehicles Rules, 1989 that even if a person is entitled to use red light on the car, such red light should not be fitted at the top of the front side of the vehicle except in cases of Ambulance, Police Pilot Van and Fire Brigade Vehicles and such red light should be fitted in the motor vehicles near the front bumper of the vehicle.