NATIONAL COMPANY Vs. JOINT CHIEF CONTROLLER OF EXPLOSIVES

JUDGEMENT

(1.) W.P.(MD) No.31055 is filed in the nature of Writ of Certiorarified Mandamus to call for the records on the file of the first respondent, the Joint Chief Controller of Explosives, Ministry of Commerce and Industry Petroleum and Explosives Safety Organization (PESO), Chennai, with respect to the impugned license No.P/SC/TN/14/645 (P31758) renewed up to 31.12.2012 in favour of the second respondent, Bharath Petroleum Corporation Limited, Chennai and quash the same and consequently to direct the second respondent to forebear from storing petroleum at New No.320, Old No.469, Anna Salai, Nandanam, Chennai - 35.

(2.) It must be pointed out that the relief was amended by an order of this Court dated 11.02.2020 in W.M.P.(MD) No.24461 of 2019.

(3.) In the affidavit filed by the petitioner, National Company, represented by its Managing Partner, Chennai 600 004, it had been stated that the property to an extent of 6107 sq.ft., situated at Old No.320, New No.469, Anna Salai, Nandanam, Chennai 600 035, was originally leased out to the second respondent, Bharath Petroleum Corporation Limited, Chennai, initially for a period of 20 years from 1960 and later, for another period of 20 years till 1999 and finally, renewed for a period of 10 years from 1999 till 2009.