VILLAGE PANCHAYAT OF VELSAO Vs. MINISTRY OF RAILWAYS

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petitioner is a Village Panchayat. The Petitioner has objections to respondent nos.1,2 and 3 undertaking works concerning the railway track doubling project within areas of the Panchayat jurisdiction. The Petitioner contends that permissions from the Panchayat are necessary before the railways can undertake any such works, particularly now that the Panchayats have been conferred a constitutional status by the 73rd amendment to the Constitution of India.

(3.) Based on the above, the Petitioner, by instituting the present petition, has sought the following reliefs: