RAJU KATRAVATH Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) The menace of road accidents is increasing day by day taking away the lives of thousands. One facet of cause of road accidents is plying of motor vehicles with excess load than permissible.

(2.) Before proverbial travelling into the litigation in these batch of writ petitions, it is apt to extract the observations of Justice V.R.Krishna Iyer in Rattan Singh v. State of Punjab (1979) 4 SCC 719 It reads as under:

(3.) These observations are symbolic of the malady that has crept into use of public roads and thirty years later the situation is more grave.