MOHIT NAYYAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) An application has been filed in Court today by Mr.Kirat Pal Dhaliwal, Advocate, of which he had made a mention in the morning, seeking the constitution of an empowered committee for regularly monitoring the traffic in the tri-city (Chandigarh, Mohali and Panchkula), to ensure that the directions of this Court are complied with in letter and spirit.

(2.) As regards the affidavit of Mr. Anand Mukesh, the Chief Engineer-cum-Special Secretary, Chandigarh Administration, Mr. Suvir Sehgal seeks further time to file the same as the affidavit submitted to him is stated to be not actually responding to the directions given by this Court.

(3.) (i). Taking up the affidavit of the Secretary, Transport, UT, Chandigarh, as regards the direction contained in paragraph 6(i) of the order dated October 15, 2018, it is stated by the Secretary that 567 buses are being operated by the Chandigarh Administration/ Chandigarh Transport Undertaking, of which 128 are being used for inter-city operations, 392 for city/tri-city operations and 47 for sub-urban operation.