M K MANIKAM Vs. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF RAILWAYS, RAIL BHAVAN, RAFI MARG, NEW DELHI

JUDGEMENT

(1.) By consent, the writ petition itself, is taken up for final disposal.

(2.) Mr.S.Manohar, learned Standing Counsel appears for the respondents.

(3.) The writ petition is filed as a Public Interest Litigation by a resident of Mela Anupanadi, Madurai stating among other things that the metre gauge track of Madurai-Rameswaram has been converted into broad gauge and due to administrative reasons, the railway station which was functioning in Madurai East was closed.