DILIP MANIKRAO DHANDE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally, with the consent of the learned Counsels appearing for the rival parties.

(3.) The Petition challenges the constitutional validity of Sec. 10(4) of the Petroleum & Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (hereinafter referred to as the "PMP Act 1962" for short) on the ground that it is arbitrary, oppressive, unjust, unfair and also amounts to violation of the rights of the citizens such as the Petitioners, to hold the property in terms of Article 300-A of the Constitution of India.