MASTOPHA AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Alim, learned counsel appearing on behalf of the petitioner. None appears on behalf of the respondent no.1 on call. Mr. S. Mitra, learned counsel appears on behalf of the respondent nos.2, 3 and 4.

(2.) Taking into account the matter involved, the instant writ petition is taken up for disposal at the Motion stage itself.

(3.) As the dispute involved herein relates inaction on the part of the respondent authorities more particularly, the competent authority in not exercising the powers under Sec. 11(5) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (hereinafter referred to as "Act of 1962", notice upon the respondent no.5 is dispensed with.