AMIT MANILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In corse of today's hearing, party-in-person re-emphasised order of the Apex Court dtd. 27th August, 2021 passed in Suo Motu Writ Petition (C) No.7 of 2020 and other allied appeals, to submit that while directing to keep in abayence Notification dated 08th July, 2021 the Supreme Court has requried the State of Gujarat to have proactive steps to ensure that rule of law is observed with regard to fire safety measured in the State of Gujarat, submited that though the steps are taken, by the State in that direction, they are not adequate. He further produced on record the report of Justice D.A. Mehta Inquiry Commission which conducted inquiry in relation to incident of fire in the hospitals at Rajkot and Ahmedabad. Parties are at liberty to assist the Court on the basis of said reports.

(2.) He further relies on orders of the Supreme Court dtd. 08th September, 2000 and 04th October, 2002 in Associated Intermediates and Chemicals v. Lok Adhikar Sangh being Special Leave to Appeal (Civil) Nos.5421-5422 of 2000 and Arjun Madanpal Singh v. Lok Adhikar Sangh being SLP (C) Nos.15929-15930/2001 respectively.

(3.) On the other hand, learned Advocte General with learned Government Pleader drew attention of the Court to the further affidavit dtd. 06th October, 2021 filed by them. It was submitted on the basis of the contention of the said affiavit that the State of Gujarat is alive to the issue and has been taking required steps in the entire State of Gujarat to see to it that the fire safety norms are complied with by the hospitals, schools, commercial complexes and other buildings wherever such requirement is prescribed to be complied with in law.