AMOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The contempt application, now, stands dismissed.

(3.) The respondent-authorities have considered the claim of these petitioners in accordance with the direction of the Court and the prevalent rules and same yardstick, as those candidates, whose land was acquired in the northern portion of the bridge, as is the stand of the Railways.