RELIANCE GAS TRANSPORTATION INFRASTRUCTURE LTD. Vs. DIDDI RAMULU

JUDGEMENT

(1.) The company which had the licence to lay pipelines in private lands, has come up with the above revisions, challenging the dismissal of their applications under Order 7, Rule 11 CPC.

(2.) Heard Mr. S.Ravi, learned Senior Counsel appearing for the petitioners.

(3.) It appears that through the lands owned by the 1st respondent in these revision petitions, the petitioner laid pipelines for carrying petroleum and other items, in terms of the provisions of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962. The competent authority appointed under Section 2(a) of the Act determined the compensation payable.