Patna High Court - Orders
Vikas Kumar (Nh-30- Ara- Mohania Pkg- I ... vs The Union Of India on 5 July, 2024
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2921 of 2022
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Vikas Kumar (NH-30- Ara- Mohania pkg- I and II)
... ... Petitioner/s
Versus
The Union of India
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Vikas Kumar (In Person)
For the Railways : Mr. Amish Kumar, CGC
For the Respondent/s : Dr. K.N. Singh (ASG)
Mr. Sanat Kumar Mishra, CGC
Mr. Devansh Shankar Singh, Advocate
Mr. Shivaditya Dhari Sinha, JC to ASG
Mr. Abhijeet Gautam, JC to ASG
For DFCCIL : Mr. Tiwari Shwetketu, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
12 05-07-2024An affidavit filed on behalf of the Divisional Manager, Deen Dayal Upadhayay Division has produced Annexure-R/9A, wherein, it is stated that the approval and repairs are now to be done by the Dedicated Freight Corridor Corporation of India Ltd. (DFCCIL).
2. The Dedicated Freight Corridor Corporation of India Ltd., Manas Nagar Railway Colony, RPF Post, Pt. Deen Patna High Court CWJC No.2921 of 2022(12) dt.05-07-2024 2/2 Dayal Upadhyay Nagar, Mughalsarai, Chandauli, 232101, Uttar Pradesh, India, represented by Chief General Manager is impleaded as additional respondent.
3. Mr. Tiwari Shwetketu, learned Counsel takes notice on behalf of additional respondent i.e. Dedicated Freight Corridor Corporation of India Ltd. (DFCCIL). An affidavit in reply shall be filed by the next posting date.
4. Post this case on 23.08.2024.
(K. Vinod Chandran, CJ) (Partha Sarthy, J) ranjan/-
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