SANJAY SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) THOUGH certain steps have been taken during the pendency of the writ petition, it is pointed out that the steps taken are not effective and at any rate such steps are not being effectively implemented. Learned Additional Advocate General points out that during the pendency of the writ petition three Mobile Traffic Magistrate Courts have been set up. Learned counsel for the petitioner points out that some of the drivers do not possess valid driving licence and in many cases the cause of accident is either due to over speeding or driving mixed with drugs or drinks. The use of Mobile phones while driving is another reason for the accident.

(3.) WITH the above observations, the writ petition are disposed of, so also the pending application(s), if any.