NAMDEO GOMA PATIL Vs. COMPETENT AUTHORITY, CHEMBUR PATALGANGA PIPE LINE PROJECT, RELIANCE INDUSTRIAL INFRASTRUCTURE LTD

JUDGEMENT

(1.) The Applicant has challenged the order passed by the learned Principal District Judge, Raigad, below exh.29 in Land Acquisition Reference No. 2 of 1996, dismissing the reference as barred by limitation.

(2.) The short issue that arises for consideration in this Civil Revision Application is whether the reference made by the Applicant to the Court in respect of the acquisition proceedings under the Petroleum and Minerals Pipeline Act, 1962 was within the period of limitation.

(3.) The Applicant is the owner of the Gat No.68, Hissa No.8 situated at Mouje Ajivali, Taluka Panvel, District Raigad. Out of this land, an area admeasuring 600 sq. mt. was acquired for the purpose of Chembur Patalganga Pipeline under the provisions of the Petroleum and Minerals Pipeline Act, 1962 ("the Act"). A notification under Section 3 of the Act was issued on 17 November 1990 and a notification under Section 6 was issued on 23 February 1991. The award was declared on 18 July 1995. Possession of the land was taken on 23 February 1991.