PATHANAMTHITTA DISTRICT RAILWAY, Vs. UNION OF INDIA (UOI),

JUDGEMENT

(1.) THIS Writ Petition, as pro bono publico, has been filed by Pathanamthitta District Railway Passengers Action Council and two other local residents seeking the following reliefs:

(2.) THE grievance of the petitioners, as projected in the writ petition, is that an attempt is now being made by the Railway Authorities for acquiring nearby lands adjoining the Thiruvalla railway station for formation of a separate cement yard for loading and unloading of several thousand bags of cement by extension of the existing railway track causing extensive damage to the life and health of not only the travelling public but also to the residents in the nearby locality. Petitioners allege that the action of the Railways is against "public protest without undertaking any environment impact study and the possible harm that would be caused to the local residents and the travelling/waiting passengers."

(3.) LEARNED Standing Counsel for the respondents submits that adequate precautionary measures, if any, as directed by the Pollution Control Board from time to time, will be taken to the extent possible. It will also be ensured that there is no threat of pollution or discomfort to the passengers or the nearby residents. The above submission is recorded.