PRAKASH NAMBIAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard learned counsel for the respective parties.

(2.) Writ petition No. 5263 of 2009 has been filed for providing fire safety measures in the high rise buildings in pursuance of earlier directions issued by this Court, as referred to in paragraph 10A of the petition to prevent fire and ensure proper fire safety and protection and for installation of adequate rescue equipments in the high -rise buildings. The learned Advocate General has informed us that the State of Gujarat has now enacted The Gujarat Fire Prevention and Life Safety Measures Act, 2013, and The Gujarat Fire Prevention and Life Safety Measures Rules, 2014, under which proper care has been taken for ensuring fire safety and its prevention in high -rise buildings in the State of Gujarat.

(3.) Both the Act and the Rules have come into force on 19.8.2014. Writ petition No. 5263 of 2009 is, therefore, disposed of with a direction to the concerned authorities under the Act as well as to the Government to carry out provisions, intention and the purpose of the Act and the Rules expeditiously.