KUSH KALRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant/petitioner is aggrieved by the judgment dated 21.08.2017, passed by the learned Single Judge whereby, the relief of issuing a writ of mandamus to the respondent No.3/DMRC for providing clean drinking water and toilet facilities, at all Metro Stations, has been turned down.

(2.) We may note that on the aspect of providing clean drinking water, the learned Single Judge had observed as follows:-

(3.) As for making available toilet facilities, this is what the learned Single Judge had to say:-