J.MOHAMED ALI Vs. GENERAL MANAGER

JUDGEMENT

(1.) The President of Puthupallivasal, Executive Committee, has filed the instant writ petition for an appropriate writ, restraining the Railways from re- classifying the Muthupet Railway Station from Block Station to Flag / Halt Station.

(2.) The petitioner states that Muthupet Railway Station, is in existence from 1906 and the Station is on Karikudi Thiruthuraipoondi Line. The petitioner states that Muthupet is a very old and renowned town having historical significance. It was a small seaport during the British period. It has a population of more than 80000 people and consists of 59 village panchayats.

(3.) Mr.P.T.Ramkumar, learned counsel for the respondents would state that Muthupet Railway Station was earlier on a Meter Guage lane and it is now being converted to Broad Guage. He would state that train services is yet to begin in this line. A diesel engine with about 8 to 9 coaches only would first be run on this line. He also states that Railways would take all steps to ensure that passengers are not put to any inconvenience.