Rajasthan High Court: A Division Bench of Manindra Mohan Srivastava, CJ and Madan Gopal Vyas, J., dismissed the petition and directed the authorities that buses will only stand at the places earmarked.
The instant PIL was filed praying 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.
A compliance report was submitted stating 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
The Court observed and held that as the bus-stand at the located place has become operational, “we are inclined to dispose off this PIL at this stage. The respondent authorities are, however, directed to ensure that no place other than the place earmarked for the bus-stand is allowed for standing buses and picking up or dropping the passengers.”
[Loonkaran v. State of Rajasthan, D.B. Civil Writ Petition No. 13700/2020, decided on 07-03-2022]
For Petitioner(s): Mr. Amit Vyas
For Respondent(s): Mr. Sunil Beniwal with Mr. Saransh Vij, Mr. G.R. Kalla, Mr. Harshit Bhurani
