Rights of Persons with Disabilities Act, 2016 - Visual~vdisabled person - Proper and adequate access to public places -Writ petition by a visually disabled person, seeking safe accessibilityto roads and transport facilities - Enumeration of ten action pointsby the petitioner for providing proper access to public facilities tosuch persons - Held: Right of the disabled persons flows from theConstitution as also are statutorily recognised - Having regardthereto, no denial of the fact that visually impaired persons need tobe provided proper and safe access to roads and transport as well Das to outbuildings, public places etc. - Without these facilities, movementof such persons gets impaired and can be treated as infringementof their fundamental rights 11/Art. 19(l)(c), guaranteed to each andevery citizen of this country - Therefore, the prayers niade notadversarial in nature - Ten action points enumerated by thepetitioner, are now statutorily recognised under the Disabilities Act,2016 - It becomes a statutory obligation on the part of the CentralGovernment as well as the State Governments to do the needful bythe target dates - Union of India has been filing status reports fromtime to time in the form of affidavits by bringing on record the variousmeasures taken by the Government to make the lives of such disabled Fpersons as comfortable as possible - Though, Central Governmenthas taken va/'ious measures, many State Governments have notresponded at all - In view thereof, issuance of important directionsand deadlines set to make public places accessible to visuallydisabled- Persons with Disabilities (Equal Opportunities, Protectionof Rights and Full Participation) Act, 1995 - Constitution of India- Arts. 32, 19(1)(c).Rights of visually impaired persons - At international leveland national level - Discussed.