NINGOMBAMRAMESHWAR SINGH Vs. BHARAT PETROLEUM CORPORATION LIMITED

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned Amicus Curiae. Heard also Mr. T. Rajendra, learned counsel for the Respondents No. 1 & 2; Mr. N. Kumarjit, learned AG assisted by Mr. P. Tamphamani for the Respondents No. 3 & 6; Mr. N. Ibotombi, learned Sr. Counsel assisted by Mr. A. Rommel for the Respondents No. 4 & 5 and Mr. P. Tomcha, learned counsel for the Respondents No. 7 and 8. Heard also Ms. G. Pushpa, learned counsel for the Respondent No. 9.

(2.) In this PIL, the petitioner has raised a very important public issue relating to the public safety on the opening of any retail outlets of fuel which are highly inflammable which may prove to be hazardous to the immediate neighbouring area.

(3.) It has been alleged by Mr. M. Rakesh, learned Amicus Curiae that when the authorities granted permission to the Respondent No. 1 for opening of retail outlet/petrol pump/diesel pump through their agents, there was no stipulation for keeping safe distances between such outlets and any public institutions like schools, hospitals, theatres, stadiums, etc. where a large number of public would assemble.