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Supreme Court in recent case of M.C Mehta v. Union of India on 02/09/2019 [Writ Petition (Civil) No. 13029 of 1985] gives direction to Delhi government on parking of cars in capital city. Court observe that increase in number of cars on the road bring congestion on road also dwindling availability of car parking is also an issue for the community.
Court observes that proper town planning has to be done before granting permission of construction because it has environmental concern & social impact on the society. This includes parking spaces, road, sewage, water, electricity etc.
Justice Arun Mishra & Deepak Gupta said in paragraph 4 of the order that “The Golden Rule is “Love thy neighbor”. Today the social fabric of neighbor hoods is being torn asunder because of fights over this most petty issue of parking of vehicles. We feel there is a need to pass a detail orders on a mundane issue like parking because this may impact town planning. Proper parking policies will also lead to less pollution, less crime and a better and more dignified life, which every citizen is entitled to under Article 21 of the Constitution of India.”
Court also issue direction to the Cantonment Board, Municipal authority & Environment Pollution (Prevention & Control) Authority that:
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