JITENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is aggrieved by the action of the Senior Divisional Commercial Manager, East Central Railway, Pandit Dindayal Upadhyay Nagar, Uttar Pradesh, whereby enhanced advance annual license fee has been demanded from the petitioner.

(2.) Learned counsel for the petitioner submits that that this Court would have the territorial jurisdiction as the Railway Board is situated in Delhi. He submits that the demand raised by the Senior Divisional Commercial Manager, East Central Railway, Pandit Dindayal Upadhyay Nagar, Uttar Pradesh is contrary to the directions issued by the Railway Board at Delhi.

(3.) Learned counsel relies on a decision of a coordinate Bench of this Court dated 02.07.2007 in W.P. (C) 2103/2007 titled Jayswal Neco Ltd. Vs. Union of India and Ors., to contend that as the Railway Board is situated in Delhi, a Writ Petition would lie before this Court.