LOONKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The only prayer for which this PIL has been filed is that instead of making operational bus-stand at the place donated by the petitioner, as per decision already taken, buses are operating from the main road seriously affecting the movement of the vehicles and also giving rise to apprehension of the accidents.

(2.) In the compliance report, which has been filed by the respondents, an order dtd. 25/1/2022 of the Chief Manager, Barmer State Road Transport Corporation has been annexed, which reveals that the bus-stand has now been made operational from the land given by way of donation by the petitioner, situated at village Shiv, District Barmer.

(3.) It appears that as the bus-stand at an ear-marked place was not made operational, the public in general was picking up transport facility from different places including the busy roads creating traffic problem and giving rise to apprehension of accidents.