M/S.KARAIKAL PORT PRIVATE LIMITED Vs. DEPUTY COLLECTOR (REVENUE) CUM SUB-DIVISIONAL MAGISTRATE, GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) This writ petition has been filed challenging the order dtd. 13/5/2014, granting No Objection Certificate to the Fourth Respondent for setting up of a Petrol/Diesel retail outlet at R.S.No.132/1 and 132/2 of No.37 Vanjore Revenue Village, T.R.Pattinam Coommune Panchayat in Karaikal District by installing 4 underground storage tanks and 6 dispensing pumps to store Petroleum Products and to forbear the third respondent herein from granting licence to the fourth/fifth respondents under the Petroleum Rules 2002 for setting up of a Petrol/Diesel retail outlet in the above said land.

(2.) The brief facts leading to the filing of this writ petition is as follows:

(3.) The 1st respondent filed a counter affidavit, inter alia, contending as follows: