KAMALA DEVI GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) These writ petitions have been preferred claiming, in sum and substance, the following reliefs:

(3.) Learned counsel for the petitioner submits that the Union of India had taken the decision for the installation of a pipeline for the transportation of petroleum natural gas from Mehsana to Bhatinda, and that a notification to that effect was published under Sec. 3 sub-sec. (1) of the Petroleum and Minerals Pipelines (Acquisition of Rights of Users) Act, 1962. And that, the proposed pipeline passed from certain lands in Jodhpur, which belonged to the Jodhpur Development Authority (hereinafter referred to as the 'J.D.A.') and therefore, the J.D.A. addressed a communication vide letter dtd. 25/6/2013 to the competent authority in the Gujarat State Petronet Ltd. requesting that the particular Khasra through which the pipeline was proposed to pass through be substituted with other khasras, as the proposed khasra was to be used for the construction of a transport nagar, and an undertaking to that effect was made before the Hon'ble Rajasthan High Court and a scheme to the same effect has been created.