Karnataka High Court
Mr Srinivasan vs Chief Controller Of Expolsives on 9 September, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR.JUSTICE ALOK ARADHE
W.P.Nos.21876 - 21880/2019 (GM - RES)
BETWEEN :
1. Mr. SRINIVASAN
S/O LATE N.K.SUNDARESH IYER,
AGED ABOUT 84 YEARS, NO.20,
515 COLONY, HAL 3RD STAGE,
NEW TIPPASANDRA, BANGALORE-560075
2. Mr. KRISHNA REDDY
S/O LATE P.N.APPANNA REDDY,
AGED ABOUT 68 YEARS, G-01,
CENTRE COURT APARTMENT,
515 COLONY, HAL 3RD STAGE,
NEW TIPPASANDRA, BANGALORE-560075
3. Mr. RAVI KRISHNAN
S/O Mr. RAMALINGAM,
AGED ABOUT 53 YEARS,
NO.302, CENTRE COURT APARTMENT,
515 COLONY, HAL 3RD STAGE,
NEW TIPPASANDRA, BANGALORE-560075
4. Mr. B.VIJENDRA REDDY
S/O VIJAYA NARAYANA REDDY,
AGED ABOUT 36 YEARS, NO. 15,
CENTRE COURT APARTMENT,
515 COLONY, HAL 3RD STAGE,
NEW TIPPASANDRA, BANGALORE-560075
5. Mr. ANUP KUMAR
S/O Mr. KRISHNA,
AGED ABOUT 30 YEARS, NO. 816,
2
HAL 2ND STAGE, INDIRANAGAR,
BANGALORE-560038 ...PETITIONERS
(BY SRI BALARAM M.L., ADV.)
AND :
1. CHIEF CONTROLLER OF EXPOLSIVES
A BLOCK, CGO COMPLEX,
5TH FLOOR, SEMINARY HILLS,
NAGPUR (MAHARASHTRA)-440006
2. JOINT CHIEF CONTROLLER OF EXPLOSIVES
A AND D WING, BLOCK 1-8,
2ND FLOOR, HADDOUS ROAD,
NUNGAMBAKKAM,
CHENNAI (TN)-600006
3. COMMISSIONER OF POLICE
BANGALORE CITY,
NO.1, INFANTRY ROAD,
BANGALORE-560001
4. ASSISTANT DIRECTOR
TOWN PLANNING (EAST)
BRUHAT BANGALORE
MAHANAGARA PALIKE,
DIRECTORATE OF TOWN AND
COUNTRY PLANNING,
GPO PB # 5257,
MULTI STOREYED BUILDING
PHASE IV, Dr. B.R.AMBEDKAR VEEDHI,
BANGALORE-560001
5. UNION OF INDIA
MINISTRY OF PETROLEUM
AND NATURAL GAS, A-WING,
SHASTRI BHAWAN,
RAJENDR PRASAD ROAD,
NEW DELHI-110001.
REP BY ITS SECRETARY
3
6. SHELL INDIA MARKETS PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE INDIAN COMPANIS ACT,
A SUBSIDIARY OF ROYAL
DUTCH SHELL PLC:
HAVING ITS REGISTERED OFFICE
AT GURGAON AND THE BRANCH OFFICE
IN CONCERN TO THE CAUSE
IS AT PLOT NO.7,
BANGALORE HARDWARE PARK,
KIADB INDUSTRIAL PARK,
MAHADEVA KODIGEHALLI,
NEAR DEVANAHALLI,
BANGALORE-562149, REP. BY ITS
AUTHORIZED REPRESENTITIVE ...RESPONDENTS
(BY SMT.ANUPAMA HEGDE, ADV. FOR R-1, R-2 & R-5;
SRI VIJAYKUMAR A. PATIL, AGA FOR R-3;
SRI K.N.PUTTEGOWDA, ADV. FOR R-4;
SMT.NIMISHA KUMAR, ADV. FOR R-6.)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF MANDAMUS TO THE R-3 TO NOTIFY THE
CANCELLATION OF 'NO OBJECTION CERTIFICATE' TO THE R-1
UNDER THE MANDATES OF RULE 144[4] AND RULE 150 OF THE
PETROLEUM RULES, 2002, NOTIFYING CANCELLATION/NON-
RENEWAL OF THE NO-OBJECTION, BASED ON CONCLUSIONS
ARRIVED AT BY THE R-3 PROCEEDINGS DATED 30.01.2019 AT
ANNEXURE-M.
THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Sri.Balaram M.V., learned counsel for the petitioners. 4
2. Sri.Vijaykumar A. Patil, learned Additional Government Advocate submits that since 'No Objection Certificate' issued in favour of respondent No.6 to set up the petrol bunk has been cancelled by order dated 25.05.2019, nothing survives for adjudication in these writ petitions.
3. The aforesaid submission is placed on record. Needless to state that the respondent No.6 is granted liberty to challenge the same in accordance with law.
Accordingly, the writ petitions are dismissed as infructuous.
Sd/-
JUDGE Dvr: