MUKESH YADAV Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This petition in the nature of Public Interest Litigation under Article 226 of the Constitution of India has been filed seeking following relief :

(2.) It is submitted through the petition that there is no level crossing or Road Over Bridge (ROB) / Road Under Bridge (RUB) where the railway tracks cross the Chituwa-Rawatpur-Datia road compelling the villagers, school children and cattle, in large number to use the unmanned railway crossing thereby puttin their lives to jeopardy. It is also submitted that schools are located at the other side of the railway track where the school going children frequently cross the unmanned railway track. The villagers of the nearby villages, for the redressal of grievance, had earlier made representation before the Collector, District Datia (Annexure P/1) and before the D.R.M. (Annexure P/2). The petitioner has also filed copies of the news cuttings, wherein the demand of level crossing has been highlighted. Yet, nothing has been done by the railways as well as the State Government. Hence, this probono publico petition has been filed.

(3.) Heard the learned counsel appearing for the respective parties.