SUO MOTO Vs. THE STATE OF RAJASTHAN & ORS.
LAWS(RAJ)-2016-1-86
HIGH COURT OF RAJASTHAN
Decided on January 07,2016

SUO MOTO Appellant
VERSUS
The State of Rajasthan and Ors.,The State Of Rajasthan And Ors Respondents

JUDGEMENT

- (1.) The District Administration including the Commissionerate of Police, Jodhpur shall ensure that all the vehicles carrying kids and other students from residence to educational institutions and vice versa should be registered for this purpose and further that no vehicle shall be allowed to carry number of students in excess to the prescribed. The respondents shall positively adhere the decisions taken by them in the meeting dated 18.12.2015, minutes of which are part of the compliance report submitted to us.
(2.) The respondents shall also ensure that no vehicle specially the city transport buses moves on the roads beyond the prescribed speed limit in the city of Jodhpur.
(3.) The respondents shall also ensure to provide adequate parking space on different public places and shall not permit parking of vehicles including the Government vehicles in no parking zone or on the main market roads.;


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