Calcutta High Court: A petition was filed as a Public Interest Litigation (PIL) seeking a direction upon the railway administration to introduce at least four additional metro services between 9:40 p.m. and 10:40 p.m. on the Blue Line of Kolkata Metro Railway, covering the route from Dakshineshwar to Kavi Subhas Stations. A division bench of T. Sivagnanam, CJ., and Chaitali Chatterjee, JJ., dismissed PIL and held it was not within its purview to interfere in administrative decisions.
The Court observed that the issue raised in the petition pertained to an administrative decision that lay within the discretion of the Metro Railway authorities. The Court emphasized that while public transport facilities must be designed for the convenience of travelers, it was not within the purview of the court to issue directions regarding the scheduling of metro services. The Metro Railway authorities might take note of the submissions made in the petition and consider the feasibility of additional services in accordance with the law and administrative discretion.
Thus, the Court declined to pass any specific orders directing the introduction of additional metro services and accordingly dismissed the writ petition.
[Akash Sharma v. Union of India, 2025 SCC OnLine Cal 1945, decided on 27-02-2025]
Advocates who appeared in this case :
Mr. Akhilesh Kumar Shrivastavo, Mr. Prince Verma for the Petitioner.
Mr. Ashok Kr. Chakraborty, ld. ASGI, Mr. Sukanta Chakraborty, Ms. Anamika Pandey for the Respondents.