BHARATH RATHNA DR. B.R. AMBEDKAR EDUCATIONAL TRUST REPRESENTED BY ITS DIRECTOR S. MANIVANNAN Vs. UNION OF INDIA REPRESENTED BY ITS GENERAL MANAGER, SOUTHERN RAILWAY, CHENNAI,

JUDGEMENT

(1.) AT the request of the parties prior to the summer vacation the above Writ Appeal has been directed to be posted before the Vacation Court and the Writ Appeal has been heard on merits.

(2.) THE Writ Appeal is directed against the orders of P.Sathasivam,J. dated 21.2.2002 in W.P.No.461 of 2002. Considering that the learned Judge has stated in detail the facts leading to the filing of the writ petition, it is not necessary to restate the pleadings. It is sufficient to mention that the appellants claiming to be representing the interest of occupants of about 122 huts at Slaterpuram eastern bank of Buckingham canal, Chennai, contend that they are enjoying the benefits of water supply, power supply, and also issued with Ration cards and entered in the Voters' list. They are objecting to the eviction proceedings which were launched against them for implementing Mass Rapid Transit System (MRTS) by the Railways and to put up a new Station in between Light House and Thirumailai. This was objected to by the appellants on the following grounds: -

(3.) ON all points, the learned single Judge found against the petitioners and dismissed the writ petition. Hence, the above writ appeal.