G HARAGOPAL Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) Leave granted.

(2.) The appellants filed a writ petition challenging the construction of a Railway station on Hussain Sagar lake by the respondent authorities. An interim order was passed by the High Court permitting the construction to go on. Against the interim order, the appellant preferred this appeal by way of special leave.

(3.) On the basis of the proceedings before this Court, a large amount of material has been submitted, including a report of the Commissioner Mr. Narender Luther who submitted a report on the construction made.