SUNIL KUMAR VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This so-called Public Interest Litigation has been preferred with the following prayers:

(2.) We have heard the counsel for petitioner. It is submitted by the counsel for petitioner that the petitioner is a social worker and he has done lot of work and research on skyway and his dream is to get Skyway constructed over railway lines between Steel Authority of India Ltd., Okhla Industrial area, New Delhi which leads to Village Tekhand, Okhla Industrial area, New Delhi-110020 to Sarita Vihar Metro Station, New Delhi.

(3.) Having heard the counsel for petitioner and looking to the facts and circumstances of the case, we see no reason to entertain this writ petition mainly for the following reasons: