PATEL BHARATBHAI CHIMANLAL Vs. UNION OF INDIA

JUDGEMENT

(1.) On a request made by learned Advocate Mr. M. C. Bhatt appearing with learned Advocate Mr. Vikram J. Thakor for the petitioners, the matter is taken up for final hearing today, to which learned Senior Advocate Mr. Prashant G. Desai appearing with learned Advocate Mr. Ravi Karnavat for respondent Nos. 2 and 4 and learned Advocate Ms. Roopal R. Patel for respondent No.6 have no objection.

(2.) The present petition is filed by as many as 42 petitioners praying that : -

(3.) Learned Advocate for the petitioners invited attention of the Court to the various provisions of the Railways Act, 1989 ("the Act" for short). To start with, Page 2of 28 C/SCA/6710/2013 JUDGMENT Clause -(7A) of Section 2, which reads as under : -