Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi High Court Directs AAP Govt to Take Action Against Buildings Lacking Fire Safety - (03 Oct 2019)

CIVIL

Delhi High Court has directed the AAP Government, its fire department and municipal authorities to take action against buildings, including sealing them, for lacking fire safety measures. The Court issued the direction while disposing of a Public Interest Litigation seeking sealing of two buildings in the Azadpur commercial complex for alleged non-compliance of fire safety norms.

Tags : DELHI HIGH COURT   FIRE SAFETY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved