MOHD. ABDUL WADOOD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks a direction for reweighment of the consignment under Sec. 79 of the Railways Act, 1989 (hereinafter referred to as the said Act) before taking delivery citing discrepancies in the weighment recorded at the originating station.

(2.) Apropo the facts of the case, the petitioner in the instant case is the proprietor of a Proprietorship Firm carrying on business under the name and style of S.S. Railway Cargo Service and is extensively engaged with the transportation of goods of various commodities including the perishable and non- perishable commodities.

(3.) The petitioner availed one parcel van indent at Hyderabad on 17/2/2026 for onward transportation to Shalimar.