Sudhir Agarwal, Shamsher Bahadur Singh, JJ. - (1.) Heard Sri M.A. Qadeer, learned Senior Advocate assisted by Sri Sudhanshu Singh, learned counsel for petitioners and learned Standing Counsel.
(2.) Order dated 17.5.1993 passed by IInd Additional District Judge, Allahabad on an application under Section 9 of The Petroleum and Minerals Pipelines (Acquisition etc.) Act,1962 (hereinafter referred to as 'Act, 1962') has been challenged in this writ petition filed under Article 226 of the Constitution of India.
(3.) Counsel appearing for petitioners submits that in notice issued to petitioners under Section 9, respondents stated that construction raised by petitioners is on their own land, hence question of encroachment does not arise.;