PIONEER POWER LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner is the appellant herein and aggrieved by the negativing of the interim prayer for adinterim order in W.M.P(MD).No.6169 of 2020 made in W.P. (MD).No.6780 of 2020, vide impugned order dated 17.06.2020, he came forward to file this Writ Appeal.

(2.) Mr.G.Jeremiah, learned counsel appearing for the appellant/writ petitioner has drawn the attention of this Court to the typed set of documents and would submit that the appellant/writ petitioner had purchased the land admeasuring an extent of 16.69 acres in Valantharavai village, Ramanathapuram Taluk and District, for establishing a private power generation plant of 52.8 M.W. by using Natural Gas fully supplied by the GAIL (India) Limited and the energy generated is being supplied to Tamil Nadu Generation and Distribution Corporation Limited (TANGEDCO) grid.

(3.) The learned counsel appearing for the petitioner would submit that the third respondent has served a notice dated 23.03.2020, stating among things that part of the lands belonging to the appellant/company in Survey Nos.203/4B1C, 203/4B1B, 203/B1A, 203/2B1, 203/3B and 203/2B2, Valantharavai village, admeasuring an extent of 8415 sq.meters out of 16.69 acres has been taken by the virtue of declaration under Section 6(1) of Petroleum and Minerals, Pipelines (Acquisition of Right of user in Land) Act , 1962 (in short P & MP Act).