R. CHINNATHURAI Vs. UNION OF INDIA

JUDGEMENT

(1.) In these writ petitions challenge is made to the Notification in S.O. 2625(E) dtd. 24/11/2011 issued by the first respondent, namely the Government of India, represented by its Secretary, Ministry of Petroleum and Natural Gas, New Delhi-110 001, under Sec. 6(1) of the Petroleum and Minerals Pipelines [Acquisition of Right of User in Land] Act, 1962 [in short "Right of User Act"]. The grounds urged and the issues to be decided in all these writ petitions are one and the same and therefore, all the writ petitions are disposed of by this common order.

(2.) Facts leading to the present round of litigation have been narrated in detail and in extenso in the judgment dtd. 4/10/2012 made in W.A. No. 1666 of 2012 [Gail India Limited v. The State of Tamil Nadu, Rep. By its Secretary to Government, Home Department and 19 others] and in the common order dtd. 25/11/2013 made in W.P. Nos. 12897 and 15102 of 2013 and W.P. (MD). No. 9542 of 2013 [Gail India Limited v. The State of Tamil Nadu, Rep. By its Chief Secretary to Government and 34 others] and therefore, it is unnecessary to restate the facts once again except to cull out certain relevant facts for the purpose of disposing of these writ petitions.

(3.) Mr. V. Lakshmi Narayanan, learned counsel representing Mr. M. Easan, learned counsel appearing for some of the writ petitioners made the following submissions: