UMESH KUMAR PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners in both these cases are aggrieved by the communications dated 9-3-2009 and 12-3-2009 of the Divisional Rail Manager (Commercial), Samastipur by which the private-respondent, Ram Babu Choudhry has been selected for settlement of Cycle-cum-Scooter stand and Taxi stand respectively at Darbhanga Railway Station, for the purposes of collection of a parking fee for a period of 3 years, which was to commence from 1st April, 2009.

(2.) The private-respondent, Ram Babu Choudhary has since appeared and filed counter- affidavits in both these cases. Railway have filed their comprehensive-counter affidavit in the first case that is C. W. J. C. No. 3647 of 2009 and agreed that it may also be treated as a counter-affidavit in the second case as well. Pending final disposal of the writ proceedings under orders of this Court Railway itself is doing the work of managing the parking lots.

(3.) Pleadings being complete, with consent of parties the writ applications have been heard at length for disposal at this stage itself.