AMIT MANILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Amit Manilal Panchal party in person, learned Advocate General Mr. Kamal Trivedi appearing with learned Government Pleader Ms. Manisha Luvkumar Shah assisted by learned Assistant Government Pleader Mr. Sahil B. Trivedi for the respondent State, learned Senior Advocate Mr. Mihir Joshi assisted by learned advocate Mr. Satyam Chhaya for the Ahmedabad Municipal Corporation, learned advocate Mr. H.S. Munshaw appearing for Jamnagar Municipal Corporation, Vadodara Municipal Corporation, Junagadh Municipal Corporation and Gandhinagar Municipal Corporation, learned advocate Mr. Dhaval Nanavati appearing for Surat Municipal Corporation and Bhavnagar Municipal Corporation, learned advocate Mr. Mehul Sharad Shah appearing for Bharuch Nagar Palika, learned Senior Advocate Mr. Percy Kavina assisted by learned advocate Mr. Jinesh Kapadia appearing for respondent nos. 13 and 14 in Civil Application No. 5 of 2021 through video conference.

(2.) Pursuant to the directions issued vide order dated 25.05.2021, charts/tables giving details about the compliance, non compliance and partial compliance of the directions issued by the Court on 15.12.2020 and 26.02.2021 are submitted on behalf of respondent no.1 State of Gujarat and respondent no.3 Ahmedabad Municipal Corporation along with additional affidavits filed by the respective Regional Commissioner of Municipalities i.e. Ahmedabad, Vadodara, Bhavnagar, Surat, Rajkot and Gandhinagar by placing on record the details of hospitals, schools, factories, industrial units and other buildings which are not having Fire NOC and which are not possessing Building Use Permission. Additional affidavits are also filed on behalf of Jamnagar Municipal Corporation respondent no.5, Vadodara Municipal Corporation respondent no.6, Surat Municipal Corporation respondent no.7, Junagadh Municipal Corporation respondent no.9, Gandhinagar Municipal Corporation respondent no.10 and Bhavnagar Municipal Corporation respondent no.11 providing the details of list of hospitals, buildings and summary of other buildings having no Fire NOC.

(3.) Mr. Amit Manilal Panchal, party in person submitted that pursuant to the directions issued by the Court on 15.12.2020 and 26.02.2021, though details with regard to hospitals, schools and other industrial units which do not have Fire NOC are provided, but, details with regard to high rise buildings having no Fire NOC are not provided by the respondents. Mr. Panchal submitted that respondent State and six other Municipal Corporations have not complied with the directions issued by the Court from time to time since last more than two decades.