MANJU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) WE have perused the proposals given in the report dated 11th November, 2011 as memo no. 820/traffic, which is a communication sent by the Superintendent of Police, Traffic, Ranchi to Sr. Superintendent of Police, Ranchi.

(2.) THE learned counsel for the State submitted that to redress the problem of the traffic congestion, several steps have been taken and are likely to be taken in short time.

(3.) BE that as it may, we want some positive result and the State Government may start redressing the grievances of the public of Ranchi, may it be phased wise, so as to clear the problem of certain area in first phase and if possible to do the work in all respects without any further delay. In this order we are not mentioning the admissions already made by the traffic police officer in the communication dated 11th November, 2011 nor we are mentioning the suggestions given by the State Authorities because it is a duty of the State Government to take help of all the departments and more responsibility of the Urban Area Development Department of the Government of Jharkhand, who may take the corrective measures immediately by involving the various departments including the Traffic Department and Municipal Corporation here, who also may have created many problems by putting obstruction on the road and in the side of the road in the form of cabin etc. and by granting licence to the persons, who have the business on the footpath. The State may also take immediate steps to see that in roads the traffic problem may not continue because of the electricity poles etc. for which appropriate decision can be taken with the help of the State Electricity Board, for which also the State itself should proceed to get the obstruction created by the Electricity Board removed in proper way.