High CourtsDivision Bench

Rajinder Sood vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · Decided on 29 April 2010 · Citation: (2010) 04 SHI CK 0150

HON’BLE JUDGES
Kurian Joseph, C.J · R.B. Misra, J
CASE NUMBER
CWP No. 1323 of 2005

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Judgment

5 paragraphs · 343 words

Kurian Joseph, C.J.—This Writ Petition is filed with the following prayers:

a) Commence and complete the construction of a four-lane National Highway between Amabala Cantonment, District Ambala, Haryana and village Datiyar near Parwanoo, District Solan, Himachal Pradesh.

b) Complete and construct and provide bye-passes in respect of and in relation to the crowded townships of Pinjore, Kalka and Parwanoo, situate in the States of Haryana and Himachal Pradesh respectively.

2.

Learned Senior counsel appearing for the Petitioner submits thanks to the various interim directions issued by this Court, things have improved and which requires to be also improved particularly in view of the fact that Parwanoo is the gateway of Himachal Pradesh. What survives hence in this Writ Petition are only certain minor aspects regarding the installation of display boards showing the rates of toll etc. There will be direction to the S.D.M, Solan, to conduct a site inspection immediately. There will also be a direction to the S.D.M, Solan to visit the toll gate at least once in two weeks and see that the Contractor complies with the instructions issued by the Departments in the matter of installation of display boards showing the rates, uniform of the personnel engaged for the collection of toll, parking etc. In view of the public interest involved, there will also be a direction to the District Legal Services Authority, Solan, to visit the place occasionally, issue appropriate instructions to the authorities concerned and see that the above directions are strictly complied with and in case any assistance is required in that regard, it will be open to the District Legal Services Authority to seek appropriate orders from this Court. While recording our appreciation for the efforts taken by the Petitioner in public interest, we also make it clear that it will be open to the said Petitioner also to assist the SDM, District Legal Services Authority at Solan, if required to approach and this Court, if required, in future.

3.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.