SATBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. None of the parties has raised any complaint regarding audio and visual quality.

(2.) The instant appeal is directed against the order/judgment dtd. 15/5/2018 passed by the learned Single Judge of this Court in W.P.(C) No. 5773 of 2017, whereby and whereunder the writ petition has been dismissed, declining to interfere with the notice dtd. 8/3/2017 issued to the petitioners, intimating them that the shops allotted by the railway are urgently required to be submitted to Head Quarters/GRC for onward transmission to the Railway Board, as the consent regarding demolition of the shops is urgently required to be given within three days from the date of receipt of the letters issued to the petitioners. Alternatively, the petitioners prayed for their rehabilitation and to allot them vacant railway land before their eviction.

(3.) The factual background of the case, as stated in the writ petition, which requires to be enumerated, reads hereunder as: