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Ker. HC: Railway Stops Can’t be Provided on Personal Demands - (02 May 2023)

CIVIL

Kerala High Court while dismissing plea seeking direction for permitting a stop for 'Vande Bharat Train Service' at Tirur Railway Station, has held that stops for a train is a matter that has to be determined by Railways, and no person has vested right to demand a stop at a particular station.

Tags : KERALA HIGH COURT   RAILWAYS   VANDE BHARAT TRAIN SERVICE  

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