DON BOSCO COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. P. Bhattacharya, learned counsel for the petitioners and Mr. S. Chakraborty, learned counsel for the Railways.

(2.) At the outset, Mr. S. Chakraborty, learned counsel for the Railways submits upon instructions that the respondents will not be filing any affidavit.

(3.) The grievance of the petitioners is related to the demand of the maintenance charge of the Railways for the Level Crossing Gate No.FM/8 at Km.8/3-4 between Golaghat and Numilagarh area of Golaghat district.