Madras High Court: As reported by media, the bench comprising of Huluvadi G Ramesh and M.V. Muralidharan, JJ., directed NHAI to establish separate lane for the VIPs at the toll plazas across the country.

In order to implement the direction of the Court, the High Court bench passed interim orders to NHAI to issue circulars at all the toll plazas to provide a separate lane for all the VIPs and sitting judges. The VIP lane would only permit access to judges, top-ministers and emergency vehicles like ambulances.

Concluding the order, the bench stated that, “It is disheartening to note that the vehicles of VIPs and sitting judges are stopped at toll plazas and they are compelled to wait in the toll plazas for 10 to 15 minutes.” The Court also stated that if the present order won’t be complied with, then the consequence would be of a show cause notice to the authorities concerned.

[Source: Financial Express]

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