NAGRIK SANGARSH SAMITI Vs. UNION OF INDIA

JUDGEMENT

(1.) ON 14th September, 2004 at about 7 p.m. fire engulfed property No. A-27, Gali No. 7, Brij Puri, Delhi. Thirteen persons died in the said incident and six persons sustained injuries. Nagrik Sangharsh Samiti, an association of the victims of the fire tragedy, has filed the present writ petition for payment of compensation and damages to the dependants and legal heirs of the victims who had lost their lives in the said fire and for compensation/damages to six persons who had sustained injuries. They have prayed for proper investigation to ensure that the culprits responsible for the said fire are punished and to direct the respondent authorities to ensure that no illicit business of petrol/diesel or highly inflammable chemicals is carried out contrary to the law.

(2.) UNION of India, Government of NCT of Delhi, Commissioner of Police and Municipal Corporation of Delhi, through Commissioner are respondent Nos. 1 to 4 respectively. Respondent Nos. 5 to 7 are Kaushlya Devi, Mr. Harish Arora and Mr. Satish Arora being the wife and two sons of late Mohan Lal, who died as a result of the said fire.

(3.) IN view of the aforesaid position, it is established beyond pale of doubt that on 14th September, 2004 at about 7 p.m. inflammable chemicals and petrol/diesel caught fire in premises No. A-27, Gali No. 7, Brij Puri, Delhi in which the following persons had died or had sustained injuries:-