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The Orissa High Court has refused to interfere with a Dhenkanal Collector’s order endorsing leasing out of land at Khuntabati under Kamakhyanagar tehsil for construction of GAIL (Gas Authority of India Ltd.) Ltd.’s Valve Station (SV-7) as part of a gas pipeline project.
The division of bench of Odisha High Court comprise of Chief Justice Mohammad Rafiq and Justice Savitri Ratho.
Jagdishpur to Haldia and Bokaro to Dhamra Natural Gas Pipeline (JHBDPL) are present in two phases. Those two phases are of 1,836-km pipeline system being developed in Odisha, Jharkhand and West Bengal. This will give benefits to all three states. It will be extended to West Bengal and Odisha and connect via en-route spur lines with Barauni, Bokaro, Ranchi, Sindri, Rourkela, Sambalpur, Jharsuguda, Angul, Cuttack, Bhubaneshwar, Paradip, Jamshedpur, Durgapur, Kolkata and Haldia.
Five residents of Khuntabati had sought the Court’s intervention against the Collector’s order alleging that construction of the station may adversely affect the people as the site is located near the village. The division bench of Chief Justice Mohammad Rafiq and Justice Savitri Ratho said, “The impugned order reveals that the Collector was satisfied about the distance from the report of the Revenue Supervisor as well as the written statement of the DGM (Construction), Gas Authority of India Ltd."
Later the bench added in their statement on Tuesday “We see no reason to interfere with the factual finding recorded in the impugned order”.
In their order, they also indicated the guidelines of Oil industry safety directorate ad added that the Collector as per guidelines of Oil Industry Safety Directorate Standard-226, the distance of pipeline should be more than 15 meter from any private dwelling or any building. The revenue officer in his report had submitted that the station is constructed at a distance of more than 100 meter from buildings and Khuntabati School.
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