Rajesh Sonthalia vs Union Of India
2020 Latest Caselaw 2034 Del

$~4.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                        Date of Decision: 23rd June, 2020
+      W.P.(C) 3689/2020
       RAJESH SONTHALIA                                      ..... Petitioner
                     Through:            Petitioner in person.
                Versus
       UNION OF INDIA                          ..... Respondent
                     Through: Mr.Harish V. Shankar, CGSC
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE PRATEEK JALAN
                                   JUDGMENT

: D. N. PATEL, Chief Justice (Oral)

1. The proceedings in the matter have been conducted through video conferencing.

2. This public interest litigation has been preferred with the following prayers:-

"(i) For the issuance of a Writ in the nature of Mandamus directing the Respondents for:

a. Stoppage of all types of trains of passenger trains crosses / run through at Badli & Narela Railway Station, b. Reservation Counter at Badli Railway Station. c. Construction of Holambi Kalan Railway Station Terminal.

d. Making of criteria, Rule & Regulations for stoppage of all types of passenger trains considering issue of distance between two stations, surrounding population & area of a Railway Station and convenience of public.

(ii) To pass such other orders and further orders as may be deemed necessary on the facts and in the circumstances of the case."

3. Having heard the learned counsel for the parties and looking to the facts and circumstances of the case, it appears that the decision with regard to stoppage of the trains, construction of railway stations/terminals and drafting of rules/regulations as prayed for by the petitioner in this writ petition, are the policy decisions to be taken by the respondent.

4. Hence, we see no reason to entertain this writ petition for issuance of any writ/order or direction by this Court and much less for issuance of the writ of mandamus.

5. Nonetheless, we hereby direct the concerned respondent authorities to decide the representations which are at Annexure P-1 to the memo of this writ petition in accordance with law, rules, regulations and Government policies applicable to the facts of the case, as early as possible and practicable.

6. With these observations, this writ petition is disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J JUNE 23, 2020 'anb'