Rajendra Singh Rathore & Ors vs The Union Of India & Ors on 13 January, 2017

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Patna High Court

Rajendra Singh Rathore & Ors vs The Union Of India & Ors on 13 January, 2017

Bench: Dinesh Kumar Singh

      IN THE HIGH COURT OF JUDICATURE AT PATNA

                   Civil Writ Jurisdiction Case No.16374 of 2015
===========================================================
1. Rajendra Singh Rathore, S/o Ram Sakal Singh, Resident of Jogiyar, P.S.- Jale,
   District- Darbhanga.
2. Jay Shankar Mishra, S/o Dwarika Mishra, Resident of Village- Laddugama,
   P.S.- Benipatti, District- Madhubani.
3. Ratnesh Mishra, S/o Late Indra Deo Mishra, Resident of Village- Laddugama,
   District- Madhubani.
4. Ramchandra Ram (Das), S/o Late Jay Govind Ram, Resident of Village-
   Laddugama, P.S.- Benipatti, District- Madhubani.
5. Rajendra Singh, S/o Shravindra Singh, Resident of Village- Rampur, P.S.-
   Rampur, Distt- Sitamarhi.
6. Anil Kumar Singh, S/o Late Bindeshwar Prasad Singh, Resident of Rampur,
   P.S.- Rampur, Distt- Sitamarhi.
7. Sanjay Kumar Singh, S/o Ram Sakal Singh, Resident of Village- Jogiyar, P.S.-
   Jale, District- Darbhanga.
                                                              .... .... Petitioner/s
                                       Versus
1. The Union of India through the Principal Secretary, Ministry of Railway, Rail
   Bhawan, New Delhi.
2. The Railway Board, through Chairman New Delhi.
3. The General Manager, Gorakhpur Division, Gorakhpur.
4. The Divisional Railway Manager East Railway, Samastipur.
                                                             .... .... Respondent/s
===========================================================
Appearance :
For the Petitioner/s      : None
For the Respondent/s : Mr. D. K. Sinha, Senior Advocate
                              Mr. Ramadhar Shekhar, Advocate
===========================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
          And
          HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

                     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE) Date: 13-01-2017 None was present for the petitioners on 10.01.2017 when, the case was adjourned for today. Even today, none is present for the petitioners.

The petitioners have invoked the writ jurisdiction of Patna High Court CWJC No.16374 of 2015 dt.13-01-2017 2/2 this Court for directing the respondents to cause stoppages of Express Train at Jogiyara Railway Station.

We find that the decision as to on which station the train should stop is a decision taken by the experts keeping in view the time limit to complete the journey and the nature of the train. There cannot be any intervention on the part of the Court to direct stoppage of the trains at a particular station.

Dismissed.

(Hemant Gupta, ACJ) (Dinesh Kumar Singh, J) Sunil/-

AFR/NAFR       A. F. R.
CAV DATE       N. A.
Uploading Date 17.01.2017
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