BASABI RAI CHOWDHURY Vs. METRO RAILWAYS KOLKATA

JUDGEMENT

(1.) Three writ petitions have been filed by the petitioners by way of public Interest Litigation. In W.P. 33381 (W) of 2013 prayer has been made to quash the order dated 17th July, 2013 passed by High Power Committee with respect to alignment of Metro Railways.

(2.) The petitioner has questioned the decision of the High Power Committee on various grounds.

(3.) It was submitted by the learned counsel for the petitioner Mr. Subrata Mukhopadhyay that quality of water existing at present has not been ascertained and no undertaking has been submitted as mentioned in the impugned order for restoration of water body within a period of six months. It has also been submitted by him that detailed restoration plan has not been submitted and there is no reason given to depart from the earlier order which was passed on 26th February, 2013. It was also submitted by him that the High Power Committee was not constituted by the expert persons, this Court should appoint Commissioner so as to adjudge the correctness of the decision taken by the High Power Committee.