Allow Cookies!
By using our website, you agree to the use of cookies
The bench of Justice M.B. Lokur and Justice Deepak Gupta on July 20, 2018, had summoned the Delhi Police Commissioner Amulya Patnaik. The bench issued the notice after hearing the reply of the government that it will take another 2 years for removing the 77 bottlenecks in the Capital.
The bench directed the commissioner to resolve the matter and issue the timeline regarding the removal of obstacles from the main road and disposing off the junk vehicles which are the result of congestion, in four weeks by holding a meeting with all concerned authorities. The commissioner was also directed to dispose the junk vehicles from the police stations, as these vehicles are a becoming a ground of breeding for mosquitoes.
The bench stated that “we are asking you for the third time regarding the timeline. You have held 54 meetings but still there is no timeline. Just like a Hindi movie dialogue ‘Tarik pe Tarik’, in this case its ‘meeting pe meeting’ but no outcome. Do you want Delhi to collapse? Buses are drowning on the roads of Delhi as we saw on Minto Road recently”
In the affidavit filed by the AAP led government it was stated that the measures regarding the removal of bottlenecks be categorized under long term and short term. In short term measure, improvement in road geometry will be done in 6-8 months. In long term measure, six months will be needed for the approval of the schemes and sanctions of estimates for construction of footover bridges, underpasses and U-turn. Therefore for the execution 12 more months will be required after the approval.
86540
103860
630
114
59824