VIDARBHA TAXPAYERS ASSOCIATION (VTA) AND ORS. Vs. STATE OF MAHARASHTRA, URBAN DEVELOPMENT DEPARTMENT AND ORS.

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by the consent of learned Counsel for the respective parties.

(2.) Petitioner no.1 is Vidarbha Taxpayers Association and petitioner no.2 is a citizen of India and is a businessman by profession. The petitioners, by way of present Public Interest Litigation, have approached this Court challenging the vires of the Maharashtra Fire Prevention and Life Safety Measures Act, 2006 (hereinafter referred to as "the said Act").

(3.) At The Very Inception, Mr.Shyam Dewani, Learned Counsel For the petitioners submits that the petitioners are praying for three alternate prayers :