Court On Its Own Motion v. State Of Jharkhand .

Aniruddha Bose, C.J.:— The present public interest litigation was initiated by this Court on its own motion on the basis of a reporting in the local newspaper Prabhat Khabar on 10 July, 2015. The report related to mob violence, inter-alia on vehicular traffic originating from murder of a lady. Learned counsel for the State submits that so far as death of the lady is concerned, appropriate criminal action has been initiated.

2. Corollary to the main writ petition, the issue of mob violence on vehicular traffic also came up for consideration before this Court and this Court passed several orders from time to time in relation to traffic blockage in the arterial roads of Ranchi.

3. In course of hearing before us today, Mr. Rajeev Kumar, who had brought notice of the Court to the said news item, submitted that on the aspect of traffic congestion, there have been subsequent developments and a non-governmental organization has done study on that subject. He wants to bring an independent action on the basis of such study.

4. In the present proceeding, the Senior Superintendent of Police, Ranchi has filed a report dated 22 August, 2016 in which steps taken for control of mob frenzy have been disclosed.

5. In view of such steps taken, we do not find any reason to continue with the present writ petition. We shall examine the question of traffic congestion if and when an appropriate action is brought on that issue.

6. This writ petition is accordingly disposed of. The connected interlocutory application (I.A. No. 9920 of 2017) also stands disposed of.