DEVINDER SEHRAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) For the reasons stated in the application, delay is condoned.

(2.) The application is allowed and disposed of.

(3.) It further appears from the counter affidavit filed by the Respondents No. 1 and 3 that adequate care has been taken as stated in paragraph 7 at page 68 of the affidavit about the traffic congestion, water logging etc. So far as the access to the cremation ground is concerned, it is submitted by Counsel for the Respondents No. 1 and 3 that there is a footpath for accessing the cremation ground. It is true that sometimes when the over-bridge is being constructed, somebody has to take a U-turn and has to come back but it does not mean that there is no access to the cremation ground at all. Whenever any facility is being provided like flyover/under-bridge, there is bound to be some difficulty with few of the persons but against the public interest, private interest cannot be looked into.