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The Hon'ble Panjab & Haryana High Court has passed certain directions that are necessary to be taken up to curb the misuse of cycle tracks and pedestrian paths in the union territory of Chandigarh. The bench comprised of Hon'ble Acting Chief Justice Rajeev Sharma and Hon'ble Justice Anmol Rattan Singh and they directed the Chandigarh Administration to-
Further directions were issed to the Suprintendent of Police(Traffic & Security) to-
Compliance affidavits in this regard will be filed by the Secretary Transport, Chandigarh Administration (Nodal Officer) and the Senior Superintendent of Police (Traffic & Security) by the next date of hearing, i.e., January 17, 2020. The directions were issued in the presence of Amicus Curiae, Balwinder Sangwan; Assistant Advocate General of Punjab, Lavanya Paul; Deputy Advocate General of Haryana, Vivek Saini; Assistant Solicitor General of India, Chetan Mittal, Advocate for Centre, Varun Issar;Advocate for Municipal Corporation of Chandigarh, Deepali Puri; Public Prosecutor R. S. Rai with Additional Public Prosecutor Gautam Dutt and Senior Standing Counsel, Pankaj Jain with Additional Standing Counsel, Parminder Singh Kanwar.
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