RAMDAS Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) The facts of the case are as follows:

(3.) The petition is opposed by the Railways and it is vehemently contended that there are alternative options available to the petitioner to draw a power supply elsewhere and it would not be possible for the Railways to provide this facility.