MAN STRUCTURALS LTD Vs. U O I

JUDGEMENT

(1.) SINCE on same set of facts similar relief has been prayed for in both the writ petitions, on joint request of the counsel for the parties, both the writ petitions have been heard together and are being decided by this common order.

(2.) IN both the writ petitions exactly same prayers have been made, which are reproduced hereasunder:- " a) To restrain the respondents from puting any obstruction in their egress from and the access to the gateway to the factory and stock yard through the two roads one leading from the gate to the level crossing and another leading to city through the Railway colony. b) To declare that the two roads are public ways and that the petitioners, members of the staff and the public coming there for having business dealing with them have a right to use the same. c) The respondents may be directed to remove any obstruction if the same are placed on the road before or after filing of the writ petition and keep the level crossing in the same way in which the same was on or before the impugned notice dated 26th Feb. 1990 was issued by the respondents to M/s Man INdustrial Corporation Ltd. d) To declare that the action of the respondents in closing the roads for not making the payment is illegal, unauthorised and unconstitutional. e) Any other appropriate writ, order or direction which may be considered just and proper in the facts and circumstances of the case may also be passed in favour of the petitioner. "

(3.) AFTER having considered entire facts and circumstances, I find no ground for any interference of this court in the present writ petitions. The same are dismissed accordingly as having no merit. .