RUKMANI V. AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel appearing for parties, the Petition is taken up for hearing and disposal.

(2.) Petitioner, an allottee of a Catering Stall on Platform at Dadar Railway Station, Mumbai is aggrieved by Orders/Notices dtd. 9/2/2024, 29/2/2024, 10/4/2024, 19/4/2024 and 9/5/2024 directing her to shift her catering stall at the suggested location on the same platform.

(3.) Petitioner has been operating s Catering Stall admeasuring area of 60 sq.ft, which is currently located at a distance of 38 ft from the footover bridge on platform nos. 9 and 10 (old platform nos.3 and 4) at Dadar Railway Station, Central Railway. According to Petitioner, the Stall has been allotted to her in the year 2007 after prolonged litigation up to the Apex Court.