YADLAPALLI VIJAYALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging the action of the Respondents in issuing Notification S.O. 341(E), dtd. 9/1/2019, and Notification S.O.1800(E), dtd. 20/5/2019, under Sec. 3 (1) of Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962, the above four Writ Petitions are filed.

(2.) Writ Petition No. 11533 of 2019 is filed challenging the Notification, dtd. 9/1/2019, in S.O. 341(E); while Writ Petition Nos. 7022, 8209 and 9032 of 2019 are filed challenging the Notification S.O. 1800(E), dtd. 20/5/2019; issued by 1st Respondent, under Sec. 3 (1) of Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 [here-in-after referred to as "PMP Act']. By its Order, dtd. 5/12/2019, the learned Single Judge dismissed all the Writ Petitions with some observations, which led to filing of the present Writ Appeals against the said Common Order.

(3.) In order to appreciate the issue involved, it would be just and proper to narrate the facts in issue: