JEWEL HOMES PVT. LTD Vs. REGIONAL FIRE OFFICER

JUDGEMENT

(1.) The petitioner, a Company dealing with construction of multistoried buildings, has filed this writ petition seeking to quash Ext.P10 order of the 1 st respondent and to direct the 1st respondent to issue Fire and Rescue Certificate of Approval to the building of the petitioner.

(2.) Vendors of 42 cents of land comprised in Re-Survey Nos.5 and 34 of Muttambalam Village, Kottayam Taluk had obtained building permit for construction of a multistoried residential complex in their property from the 4 th respondent-Municipality on 20.11.2007. The petitioner- company purchased the said property as per Sale Deed No.3857/2007 of SRO, Kottayam. The building permit was changed into the name of the petitioner, as evidenced by Ext.P1 dated 06.11.2012.

(3.) The petitioner states that the Fire and Rescue Department issued Ext.P12 on 20.09.2007 recommending to issue No Objection Certificate in respect of the plan submitted by the petitioner, subject to the conditions that all fire fighting arrangements should be made as per the existing relevant Rules and fire escape and main stair cases should reach up to the rooftop. In order to obtain the said initial NOC, the petitioner had shown 5.5 metre wide access road to the building, which was called Illikkadavu road.