Surya Kiran Maintenance Society vs Chief Fire Officer
2003 Latest Caselaw 764 Del

ORDER

1. Against the notice issued by Chief Fire Officer dated 23rd July, 2003 the applicant has approached this Court.

2. By that notice the petitioners are called upon to provide here safety measures in due compliance with the provisions of law contained in the various provisions and also the decision rendered by this Court. It is prayed that on or before 30th September, 2003 fire safety measures shall be provided and the Chief Fire Officer shall be informed about completion of fire safety measures so as to enable him to carry out the inspection for granting certificate, if it is in accordance with law.

3. It is also stated by the learned Counsel that all the persons occupying the building shall file an undertaking individually before this Court to the effect that if fire safety measures are not provided in accordance with the notice issued by the Chief Fire Officer by 30th September, 2003, then they shall vacate the premises and seal the premises. In view of this undertaking and the exercise which is undertaken by the applicant, we think it just and proper to grant time up to 30th September, 2003. In view of this direction, we suspend the operation of the notice dated 23rd July, 2003 till 30th September, 2003. Copy of the undertaking shall be furnished to Mr. Shali, who is appearing for the respondent, within two weeks.

Writ petition stands disposed of along with the application. Direct service permitted.