AHMAD SAYEED QURESI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The petitioner who claims himself to be a public spirited person has filed this petition under Article 226 of the Constitution of India raising the alleged public cause that the name of 'Habibganj' Railway Station has been wrongly changed to 'Rani Kamlapati' Railway Station and, therefore a prayer is made for quashment of the order dtd. 12/11/2021 (Annexure P/l) and renaming the Station as 'Habibganj' Railway Station.

(3.) It is submitted by learned counsel for petitioner that in 1973 one Guru Habeeb Miyan donated his land to the Railway Department on which the said Railway Station was constructed and thus was rightly named after the donor as 'Habibganj' Railway Station. It is submitted that with mala fide intention and to hurt the sentiments of the Muslim community, the name of the Railway Station has been changed as aforesaid. Learned counsel has placed reliance on various provisions of the Constitution to raise the bogey of equal protection of all communities under the Constitution to further his cause against the change of name of the Railway Station and lastly a prayer has been made that the representation made to the respondents against the change of name be directed to be decided.