D.N. Patel, J. - (1.) This writ petition has been preferred for the following prayers-: (a) For the direction upon the respondents for the completion of Rail projects living pending since 12 years in the State of Jharkhand as soon as possible. (b) For the direction upon the respondents before this Hon'ble Court as to which extent the Project has been implemented by the State Govt. and Railways. (c) For the direction upon the respondents to explain before this Hon'ble Court as to what estimated time is required by them for the completion of the project, to avoid any further cost overrun.
(2.) Having heard counsel appearing for both sides and looking to the facts and circumstances of the case, it appears that the petitioners are in hurry to get the railway lines for which, Central Government as well as State Government are working strenuously.
(3.) In paragraph no. 3 of the memo of this writ petition, following are the train routs mentioned, for which construction of railway line/track was to be done. JUDGEMENT_33_LAWS(JHAR)12_2016.html;