D.N.PATEL,J. - (1.) As requested by Counsel for the petitioner, the prayers made in this petition at paragraph 1(d) is replaced by the amended prayer as mentioned in Paragraph 3.d of I.A. No. 4238 of 2015.
(2.) Thus, main prayers for which this writ petition has been argued out now reads as under: "1.(a) For the direction upon the respondents to sane the people residents of Jamshedpur from traffic death traps as, there is no sufficient traffic arrangement in the area of Jamshedpur in the area of Jamshedpur or, no sufficient over the bridges built by the state govt. although, the ciry given maximum revenue to the state due to its industrial activities. (b) For the direction upon the respondents especially respondent no.6 to clarify its own stand about its contribution through C.S.R. In the traffic improvement as due dilapidated condition of the traffic has caused loss of hundreds of persons. (c) For the direction upon the respondents to explain before this Hon'ble Court as to whether the respondents have ever created any constructive plan in the form of construction of fly over for smooth movement of traffic to check the death of citizens in the accident in Jamshedpur area. (d) For the direction to implement National Road Safety Policy, which was approved by the Cabinet in its meeting held on 15.03.10 and talked about major initiatives such as, to promote awareness about road safety issues, to ensures safer road infrastructure by way of designing safer road, encouraging application of Intelligent Transport System etc., to ensure fitment of safety features at the stage of designing manufacture, usage, operation and maintenance, to strengthen the system of driving licensing and training to improve the competence of drivers, to take measures to ensure safety of vulnerable road users, to take appropriate measures for enforcement of safety laws, to ensure medical attention for road accident victims, to encourage human resource development and R and D for road safety and to strengthen the enabling legal, institutional and financial environment for promoting road safety culture in state of Jharkhand, especially upon the National Highways running in this State."
(3.) Having heard counsel appearing for both sides and looking to the facts and circumstances of the case, it appears that this petition has been preferred seeking direction to be given to the respondent State authorities to implement in true spirit and letter the National Road Safety policy which has been drafted by the Central Government;