KUNAL RAWAT Vs. STATE OF RAJ

JUDGEMENT

(1.) [D.B. Civil Writ Petition (PIL) No. 1481/2018] This writ petition (PIL) is filed by the petitioner, an advocate by profession, seeking directions to the respondent No.4, the Chief Executive Officer, Jaipur Nagar Nigam, Jaipur to fully equip the fire brigade office and give the training to all the concerned staff for protecting fire incidents. On 03.07.2019, a Coordinate Bench of this Court issued inter-alia following directions:

(2.) The applicant- Udaipur Builder's Association has filed an application for impleadment as party respondent in the writ petition, inasmuch as in pursuance to the directions issued by this Court, the State Government has issued notification dated 26.11.2020 restraining the construction of building beyond the height of 32 meters without approval of the State Government.

(3.) Learned counsel appearing for the applicant submits that merely because the State has failed to procure requisite equipment for protection of the high-rise building from fire incident, the applicant and their alikes engaged in construction of building, cannot be penalized.