JAYASWALS NECO LIMITED Vs. RAILWAY BOARD

JUDGEMENT

(1.) THIS petition was on Board yesterday also i. e. 15. 6. 2009. Same was called out more than once but the Counsel for the Railway was absent on each occasion. Today also when the matter was called out, no one was present for the Railway. I had no choice but to proceed with the matter.

(2.) I have heard learned advocate Shri Rao for the petitioners.

(3.) THE petitioners have challenged various communications issued by the respondents produced at Annexures-A,b,c,d,g,i,j,k and L to the petition. Through the said communications, essentially the Railway Authority seeks to recover an additional amount of Rs. 10,18,421/- from the petitioners by way of freight for carrying goods belonging to the petitioners through railway wagons.