BIJAYA NANDA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition in the public interest has been preferred by Sri Bijaya Nanda Choudhury who appears in person.

(2.) The grievance which has been raised in the petition is about the unauthorised use of red light on the cars by many persons who are not entitled for the same under any of the notifications issued under the provisions of Motor Vehicles Act. Similar grievance, the petitioner, has also raised during the course of argument, about the use of siren. Yet another grievance which has been raised is that due to movement of VIPs other traffic is stopped causing inconvenience to the general public.

(3.) An affidavit-in-opposition has been filed by the State.