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Judgment
Pursuant to the order dated May 2, 2022 an affidavit has been filed by the State giving details in respect of the matters referred to in the relevant order.
However, the petitioner submits that though the laws may be in place, the problem is in the implementation thereof. The petitioner alleges that there is hardly any check conducted to ensure that there is no illegal movement of goods or that the goods vehicles adhere to the weight limits or specifications.
It is fairly submitted on behalf of the State that though there are several check-posts which have been set up or are in the process of being set up, because of lack of resources the ideal manning of such check-points or the continuous inspection of goods vehicles may not have been possible. The State submits that appropriate steps are being taken to ensure that the laws are adhered to and appropriate personnel are engaged to ensure the implementation.
It is necessary that the State be required to produce the records pertaining to any check point in the Garo Hills Districts for the month of November, 2021. Similar records from any check-point in the Jaintia Hills Districts for the month of January, 2022 should be produced and from any of the Khasi Hills Districts for the month of March, 2022. These records, preferably in digital form, should be produced when the matter is taken up a week hence.
In the meantime, appropriate measures should be taken to check overloaded trucks, particularly since they cause serious damage to the roads in the monsoon season.
List on June 17, 2022.