BINDHU KUNIPARAMBATH Vs. JOINT CHIEF CONTROLLER OF EXPLOSIVES

JUDGEMENT

(1.) The 3rd respondent company invited applications for starting retail outlets of petroleum products at various places including Mananthavady Town. Petitioner applied, offering 30 cents of property in Re.Sy.No.683/2 of Mananthavady Village and the application was approved by the 3rd respondent.

(2.) Third respondent approached the 1st respondent for initial approval and on 28/3/2024 approval was granted. On 19/4/2024, No Objection Certificate under Rule 144 of the Petroleum Rules,2002, was issued by the District Collector. An application was filed before the 2nd respondent on 27/1/2025 for approval. It was rejected by the 2nd respondent on 24/2/2025 by Ext.P5. Aggrieved by the same, the petitioner approached this Court. A statement was filed by the learned Deputy Solicitor General on behalf of the respondents 1 and 2. The Central Pollution Control Board also filed a statement.

(3.) Heard the learned counsel for the petitioner,the learned Deputy Solicitor General for respondents 1 and 2, the learned Standing Counsel for the Indian Oil Corporation and the learned Government Pleader for respondents 6 and 7.