Jayant Banerji, J. - (1.) By means of this writ petition the petitioners have challenged the order dated 16 January 2018 passed by the Competent Authority of GAIL India Limited, Varanasi by means of which the objections of the petitioners filed in pursuance of a notification dated 14 February 2017 have been rejected.
(2.) Heard learned counsel for the petitioners and Sri Prakash Padia, learned counsel appearing for respondent nos. 2 to 4.
(3.) It has been stated that a notification dated 14 February 2017 under Section 3(1) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (hereinafter referred to as the 'Act of 1962') was sent to the petitioners to acquire some portion of land from Khasra Nos.389 and 390 in Village & Post Manjhariya, Tappa-Gaura, Pargana Haveli, Tehsil Sadar, District Gorakhpur for its use. Objections dated 6 March,2017 to the aforesaid notification were filed by the petitioners. Thereafter the petitioners approached this Court by means of Writ-C No.33028 of 2017, which was disposed of by directing the Authority concerned to decide the objections of the petitioners by a reasoned and speaking order. By means of an order dated 16 January 2018, the Competent Authority has rejected the representation of the petitioners.;