- (1.) Petitioner Ashok Swami has preferred D.B. Public Interest Litigation Petition No 5383/2011 with a prayer that respondents may be directed to turn the traffic of heavy vehicles through B-2 Bye Pass and further not to allow heavy vehicles through Sanganer Town. It is averred in the writ petition that this Court vide judgment dated 11.10.1996, in S.B. Civil Writ Petition Nos. 5532/1992 and 4603/1996, directed the respondents that entry of heavy vehicles through existing Gopalpura Bye Pass will not be utilised by heavy vehicles and to turn them to New Sanganer Road. The Sanganer Road shall be utilised from New Sanganer Road to Ajmer Road and Ajmer Road to New Sanganer Road vice versa by heavy vehicles. In compliance of above judgment, traffic was started according to direction, but looking to the problem to general public of Sanganer Town, the Hon'ble Single Bench kept the said order in abeyance for a period of six months on 13.10.1996.
(2.) It was further averred that an alternative road was constructed from Tonk Road and E.P. Road and Shipra Path and Dwarka Das Path and New Sanganer Road Junction (known as 'B-2 Bye Pass'). An information was sought under the provisions of 'Right to Information Act' from the respondents by one Mr. Madan Mohan Sharma, resident of Sanganer Town, regarding purpose of construction of B-2 Bye Pass and for not diverting heavy traffic through it and it was informed that due to heavy traffic problems B-2 Bye Pass was constructed, but heavy vehicles are not allowed through B-2 Bye Pass due to order of the State Government dated 30.06.2009, which is placed on record.
(3.) It was also averred that due to entry of heavy vehicles through Sanganer Town, several accidents have occurred and day to day it is increasing. Some news papers cuttings were also enclosed. It was also averred that at present heavy traffic of heavy vehicles is continuing in the populated area despite the fact that after spending huge amount B-2 Bye Pass road was constructed by the State Government. The residents of Sanganer Town have submitted various representations to the Hon'ble Chief Minister, Hon'ble Minister of Local Self Government and District Collector, Jaipur, but no action has been taken. Copies of representations, submitted by the residents of Sanganer Town through an organisation Manav Mitra Mandal, have been enclosed with the writ petition. A news item dated 13.03.2010 has also been placed on record to show that Member of Legislative Assembly also demanded to turn the traffic of heavy vehicles through B-2 Bye Pass.;