Patna High Court - Orders
Rishi Kund Vikash Manch Barriyarpur ... vs The Union Of India on 18 October, 2019
Author: Shivaji Pandey
Bench: Shivaji Pandey, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21045 of 2019
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Rishi Kund Vikash Manch Barriyarpur Munger ... ... Petitioner/s
Versus
The Union of India & Ors. ... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Akhilesh Dutta Verma, Advocate
For the Respondent/s : Mr.Ajay Kumar Rastogi (AAG-10)
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHIVAJI PANDEY)
2 18-10-2019Heard learned counsel for the petitioner, learned counsel for the Union of India and learned counsel for the State.
In this case, the petitioner is submitting that at Rishi Kund Halt, railway crossing is required. As per the Railway Administrative decision, in such area, there should be either provision of under-pass or for over bridge. They must make some arrangement to avoid any loss to the human/animal.
It has been submitted that already the administrative decision has been taken to construct the railway crossing, but on account of dearth of fund, such arrangement has not been made.
Let the State as well as Railway Administration file their respective counter affidavits within a period of four weeks.
Let this case be listed after four weeks.
(Shivaji Pandey, J) ( Partha Sarthy, J) V.K.Pandey/-
U