SANDEEP MEHTA,J. - (1.) Heard learned counsel for the parties. Perused the material available on record.
(2.) Facts in brief are that the respondent Manna Ram Dangi filed an application before the Permanent Lok Adalat, Udaipur under Section 22(C) of the Rajasthan Legal Services Authority Act impleading the District Collector, Udaipur and the District Superintendent of Police, Udaipur as party respondents praying that the respondents be directed to stop the transit of heavy vehicles form the Kanpur Road to the Pesticides factory road passing through Sectors 3, 4, 5 and 6 on to the Jamarkotda-Savina Road. The prayer was based on an allegation that heavy vehicles were unauthorisedly accessing the said road which was constructed to serve a residential area and thereby, apart from causing severe noise and air pollution in the colony and were also posing a threat to the life and health of the public at large. The Superintendent of Police, Udapur filed categoric reply to the application wherein, it was affirmatively stated that the questioned road was not designated to be used by heavy vehicles and in case, any heavy vehicle was found in the area by infringing the traffic rules then, appropriate action was being taken by the traffic police against such violators.
(3.) The Permanent Lok Adalat issued suo motu notice to the petitioners Municipal Council and the UIT, Udaipur vide order dated 01.12.2016. They were required to appear in the Permanent Lok Adalat and show cause on 14.12.2016. The Permanent Lok Adalat, accepted the application filed by the petitioner by order dated 14.12.2016 with the following direction: ...[VERNACULAR TEXT OMITTED]...;