CHANDIGARH ADMINISTRATION Vs. NAMIT KUMAR

JUDGEMENT

(1.) Leave granted in SLP (C) Nos. 14342/98, 14639/98, 76-77/99, 13994/99 and 13720/99.

(2.) In all these appeals challenge is to some of the directions given by the Punjab and Haryana High Court while dealing with a public interest litigation filed by an advocate and two doctors. Their main grievance was that there was immense air and noise pollution, traffic congestion and unsystematic functioning of the various authorities. It was specifically highlighted that there was increase in the number of vehicular accident which resulted from absence of proper traffic control.

(3.) Civil Appeal No. 3700/1999 has been filed by the Chandigarh Administration. The appeals corresponding to SLP (C) No. 13994/99 and SLP (C) No. 14639/98 relate to a direction for use of helmets by ladies. Appeals corresponding to SLP (C) Nos. 76-77/99 have been filed by the Government of Haryana taking the stand that some of the directions cannot be implemented due to financial stringency.