(1)In the case of a public nuisance or other wrongful act affecting, or likely to affect, the public, a suit for a declaration and injunction or for such other relief as may be appropriate in the circumstances of the case, may be instituted,-(a)by the Advocate-General, or(b)with the leave of the Court, by two or more persons, even though no special damage has been caused to such persons by reason of such public nuisance or other wrongful act.](2)Nothing in this section shall be deemed to limit or otherwise affect any right of suit which may exist independently of its provisions.
