SANGMARMAR VIKAS SAMITI Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter comes up for orders on the application dtd.1.7.2005 made on behalf of Sangmarmar Khan Vikas Samiti, petitioner in D.B. Civil Writ Petition No.530/1997.

(2.) This application has been separately registered under the directions dtd.16.1.2006 passed in the main petition. The application relates to demand raised by the Dy. Chief Engineer in North-western Railway, Jodhpur, successor of Northern Railway in relation to shifting of track in question between Makrana to Parbatsar via Bidiyad which is subject matter of proceedings.

(3.) By letter dtd.24.1.2005, the applicant Sangmarmar Khan Vikas Samiti has been asked to deposit a sum of Rs.4,39,69,712/- as balance of estimated cost of construction of re-alignment between Makrana to Bidiyad Section. The demand was raised after adjusting the amount of Rs.3,93,35,327/- deposited by Samiti and taking into account the maturity value of that deposit in terms of directions of the Court for keeping this amount in fixed deposit or to pay interest on such deposit. The total adjustment has been made in estimated cost to the tune of Rs.4,39,69,712/-.