- (1.) Heard learned counsel for the parties.
(2.) By this writ petition filed in public interest, the petitioner has prayed for the following reliefs: "It is, therefore, most respectfully prayed that by an appropriate writ, order or direction, the respondents may be directed to undertake the work of gauge conversion from meter gauge to broad gauge between Marwar Jn. and Mavli Jn. at the earliest and within such time as this Hon'ble Court deems fit to prescribe and further to start the rail traffic between Jodhpur to Udaipur."
(3.) On 26.11.2014, after considering the reply, this court passed the following order: "Mr. Kamal Dave, learned counsel appearing for the respondents, wants some time to satisfy the court as to why the ambitious project of "Unigauge in Railways" has not been implemented in relation to the meter gauge track connecting the stations of Marwar Junction and Nathdwara in North-Western Railways. Suffice to mention here that this track is connecting several important cities of Rajasthan including Udaipur, Pali, Jodhpur, Bikaner, Jaisalmer, Barmer and Shriganganagar etc. and the track is not in operation since 1997. It is also pertinent to notice that the Ministry of Defence has also repeatedly requested the Railways for gauge conversion of Marwar-Mawali-Chittorgarh meter gauge section into broad gauge looking to the strategic importance. Put up on 8.12.2014, as prayed.";