S.J Vazifdar, A.C.J (Oral):— Respondent No. 10 - Dwarkadhis Projects colonizer who is developing an area of over 20 acres by cons tructing thereon several towers. The petitioners are purchasers of apart ments in one tower. The petitioners' grievance is that the occupation certificates in respect of the towers have been granted contrary to the provisions of law. They contend that major works of vital importance remain ed to be completed even when the a pplication for the occupation certificates was made and remain to be completed even today. It is not necessary for us to set out the several shortcomings and infirmities pointed out in the petition. It is sufficient to note only some of the shortcomings. All the elevators are not operational. Safety certificates have been obtained only in respect of 10 out of 36 elevators. Infrastructure such as water supply, sewerage, storm water drain are neither constructed nor functional. The Fire Station Officer has issued NOCs contrary to the provisions of law. For instance, an NOC issued by the Fire Station Officer to an under-construction fire fighting system was endorsed by the Deputy Commissioner, Rewari. This would compromise the safety of the residents. Permission to operate transformers, diesel generators and high voltage cabling in accordance with the relevant regulations has not been obtained.
2. About 200 apartments have been occupied official respondents are ordered and the allegations grievances raised in the petitions including the annexures purpose, the petitioners have agreed all the respondents specifying the which acco rding to them the occupation sought not to have been given. Upon receipt of the same, the official respondents consider the grievances. If any of issue instructions to respondent No. o remedy the same The petitioners, respondent No. 10 heard Needless to add that in the official respondents finding at any stage person(s) are endangered in any manner building, they are bound to take all protective measures.
3. It is obvious that in the event ficate was issued in a malafide manner, the official respondents take suitable action against the erring official(s).
4. The writ petition sare disposed of in the terms aforesaid.