Patna High Court
Durgesh Nandan Singh Alias Durgesh ... vs The Union Of India And Ors on 6 January, 2020
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17852 of 2018
======================================================
Durgesh Nandan Singh Alias Durgesh Nandan Yadav, Son of Sri Awadhesh
Nandan Singh, R/o Manorama Sadan Indrapuri Sipara, Patna, P.O.- Dhalwan,
P.S.- Beur, District- Patna.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Railway (Rail Board),
New Delhi-110011.
2. The G.M., Hajipur, Rail Division.
3. The D.R.M., Danapur Rail Division.
4. The State of Bihar through the Collector, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Arun Kumar Singh, Advocate
For the Respondent/s : Mr. -Ga4
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 06-01-2020 The petition filed on 04.09.2018 is listed for hearing for the first time today before the Court.
Heard learned counsel for the petitioner and learned counsel for the respondents.
Petitioner has prayed inter alia for the following relief/s:
" For issuance of an appropriate writ in the nature of mandamus or any other appropriate writ/writs, order/ orders, direction/directions, command/commands for directing the respondents to make Sipara Halt in between Patna Junction and Parsa Station."
Patna High Court CWJC No.17852 of 2018 dt.06-01-2020 2/2 After the matter was heard for some time, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the concerned respondents to consider and decide the representation, which the petitioner shall be making afresh within a period of four weeks from today.
Learned counsel for the State states that upon receipt of such request, if any, the same shall be dealt with in accordance with law, expeditiously and positively within a period of three months from the date of receipt thereof.
Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.
We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same shall be dealt with, in accordance with law and with reasonable dispatch.
The petition stands disposed of in the aforesaid terms.
(Sanjay Karol, CJ) (Anil Kumar Upadhyay, J) uday/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 09.01.2020 Transmission Date NA