RITA DAS MOZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition in public interest was filed in the year 2016 and has been pending adjudication. The issue raised by virtue of this petition is in regard to traffic congestion in Guwahati.

(2.) The issue of traffic congestion does not only relate to haphazard traffic or inconvenience to the commuters, it is directly related to air and sound pollution also. With the passage of time, it has been seen that the distance of travel has become immaterial; rather time of travel has attained importance and relevance.

(3.) For the purpose of regulating traffic and other related issues, smart and safe city project through intelligent surveillance system is required to be set up. CCTV coverage of the city, including on access points and vital installations be introduced. This will not only help traffic management, but will also secure the women who are alone; help crime prevention and control; help investigations and also assist in checking the policemen--as to whether they are performing their duties or not.