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Judgment
The State submits that upon an international body of experts in traffic management being engaged and its initial report being received, the State is looking at ways and means to implement the short-term goals and obtain resources for long-term action.
Learned Advocate-General submits that a tender has been floated to acquire mini-buses so that a large number of school children can be ferried to and from school in such buses without individual cars being used for such purpose.
It has been noticed that several of the buses that were once used as part of the public transport system in the city have been dumped in various areas and are in an advanced state of disrepair. Learned Advocate-General assures the Court that appropriate steps would be taken to dispose of the condemned buses in accordance with law so that additional funds may be obtained for augmenting the public transport system in and around the city.
The State has also submitted a proposal to the World Bank to finance 21 electric buses to ply within the city limits. Suggestions have been made from the other appearing parties that the authorities should create adequate parking space at key areas to dissuade parking in the already congested and narrow streets.
The State may also consider construction of ropeways and other forms of transportation to the extent feasible and subject to availability of resources.
Let the matter appear six weeks hence.
List on August 17, 2022.