TOKALA MANIKANTHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners pray for a writ of mandamus declaring the land acquisition proceedings initiated under the Notification S.O.No.2098 dated 06.09.2017 issued under Section 3(1) and the Declaration S.O.No.637 dated 11.04.2018 issued under Section 6(1) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (for short, 'the PMP Act') in so far as the lands of the petitioners in Sy.No.126/7 of Loya and Sy.No.153/3 of Munagapadu villages of G.Konduru Mandal, Krishna District, as illegal, arbitrary and violative of the provisions of Article 300-A of the Constitution of India and consequently set aside the same and pass such other orders as deemed fit in the circumstances of the case.

(2.) The petitioners' case succinctly is thus:

(3.) Respondent No.2 filed counter inter alia contending thus: