ST. MARYS MATRICULATION HIGHER SECONDARY SCHOOL Vs. SECRETARY

JUDGEMENT

(1.) W.P.No.4321 of 2020 has been filed by the petitioner school to challenge the No-objection Certificate dtd. 12/9/2019 granted by respondents 4 and 6 in favour of the third respondent, alleging it to be in violation of the relevant Rules and instructions.

(2.) The second public interest litigation, being W.P.No.2951 of 2022, has been filed by the petitioner school to challenge the final explosive licence dtd. 3/3/2020 and consequential amended site layout drawing dtd. 2/9/2020, and to consequently restrain the third respondent from commissioning and operating the proposed Road-side Petroleum Retail Outlet on NH-48 at Survey No.786/2A1, Sriperumbudur Taluk, Sriperumbudur Village, Kancheepuram District.

(3.) Learned Senior Counsel for the petitioner submits that the petitioner school is established and administered by Roman Catholic Missionaries and these writ petitions have been filed in public interest to challenge the no-objection certificate, the final explosive licence so as the amended site layout drawing which have been issued in ignorance of the various provisions of law and the instructions. It is submitted that the establishment of petroleum retail outlet would otherwise affect the operation of the school and the lives of the children would be put in danger, for the reason that the licence as well as the site plan have been approved in ignorance of the fact that adjoining the wall of the school, the retail outlet would be established.