Allahabad High Court
Ram Krishna Bind vs Union Of India And Another on 25 November, 2020
Bench: Govind Mathur, Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1098 of 2019 Petitioner :- Ram Krishna Bind Respondent :- Union Of India And Another Counsel for Petitioner :- Rajesh Kumar Singh,Bharat Pratap Singh,Desh Raj Kushwaha,Muneshwar Singh Counsel for Respondent :- Vivek Kumar Rai,H N Singh,Hari Narayan Singh Hon'ble Govind Mathur,Chief Justice Hon'ble Siddhartha Varma,J.
This petition for writ is preferred to have a direction for respondents to construct an "over bridge" over Railway Crossing No.24 situated at Bisahijan khurd, Meja, District Prayagraj instead of an "under bridge", construction of that is in progress.
The issue as to whether over bridge is required to be constructed or under bridge is required, is to be considered by the experts of the Railways and in that process in normal course the Courts are not required to interfere in such matters. We do not find any such extraordinary eventuality that may warrant interference by this Court under Article 226 of the Constitution of India.
The writ petition is dismissed.
Order Date :- 25.11.2020 Bhaskar (Siddhartha Varma, J.) (Govind Mathur, C.J.)