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On Thursday the Supreme Court expressed concern over 14,926 people being killed in road accidents due to potholes in last five years and termed it “unacceptable”.
A bench headed by Justice Madan B Lokur stated the large number of deaths caused due to potholes across the country. The bench comprising of Justice Deepak Gupta and Hemant Gupta, stated the number of deaths from 2013 to 2017 in accidents due to potholes indicated that the authorities concerned were not maintaining the roads.
The apex court had on July 20 expressed its concern over the deaths and observed that the number fatalities due to such accidents was more than those in terror attacks. Stating the situation as frightening, the top court had asked the Supreme Court Committee on Road Safety to look into the matter.
The bench also stated that it was matter of common knowledge that a large number of people have died in such accidents and authorities, who were supposed to maintain the roads, were not doing their duty properly.
It had asked the Supreme Court Committee on Road Safety to look into this “very serious issue” and file a report within two weeks. It’s also said that the committee should give recommendations as the issue was a part of road safety.
The matter had cropped up before the bench when it was hearing an issue related to road safety across the country.
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