BANDI UMA SEKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who claims ownership over a house bearing Door No.C-41 of Bandivanlavooru, Madhavaram Post, Yadamari Mandal, Chittoor District had approached this Court earlier, by way of W.P.No.23001 of 2020, challenging the action of the Respondents in seeking to lay a 2nd gas pipeline allegedly through the dwelling house of the petitioner. After hearing both sides, this Court, by an order dtd. 21/1/2021 had directed the Respondents-Corporation, to lay the gas pipeline, without affecting the house of the petitioner. Thereafter, the writ petition was disposed of on 29/1/2021, granting liberty to the petitioner to approach this Court, in the event of any deviation from the alignment of the pipeline shown in the plan, produced before the Court.

(2.) The petitioner has approached this Court, by way of the present writ petition contending that the Respondents are seeking to lay the pipeline, through the house of the petitioner again. This Court had directed the Principal District Judge, Chittoor to submit a report as to the alignment of the pipeline and whether there was any danger to the house of the petitioner on account of the laying of the pipeline.

(3.) The Principal District Judge, Chittoor had filed a report dtd. 20/9/2021 in which it was stated that the pipeline is being laid strictly in accordance with the alignment shown in the plan and that the said pipeline is not going through or under the house of the petitioner.