RAJESHWAR PRASAD Vs. UNION OF INDIA; CHAIRMAN, RAILWAY BOARD, GOVERNMENT OF INDIA; GENERAL MANAGER, EAST CENTRAL RAILWAY; DIVISIONAL RAILWAY MANAGER, EAST CENTRAL RAILWAY; DIVISIONAL ENGINEER (SPECIAL), EAST CENTRAL RAILWAY; DIVISIONAL RAILWAY MANAGER (ENGINEERING), EAST CENT

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent Railway.

(2.) This writ petition has been filed claiming compensation for the financial loss caused to him on account of the respondents having dispossessed him from the pond allotted in his favour by the respondents in the year 2005 inspite of payment of the first instalment of Rs. 1,01,667/- for the period with effect from 01.04.2005 to 31.03.2006 , as well as due to the wrong decision of the respondents in filling soil in the pond after giving possession of the pond with effect from 20.02.2007 which resulted in the fish dying.

(3.) It transpires from the order dated 25.04.2016 passed by this Court that the petitioner had confined his prayer only to the extent that he may either be allowed to operate the pond for two years upon deposit of the balance instalments, or alternatively, the instalments already deposited pursuant to the order of the Division Bench of this Court be refunded with suitable interest.