- (1.) Respondent No.2 is the Assistant Divisional Fire Officer of the first respondent. Respondent No.3 is the Estate Officer-1 of the Haryana Urban Development Authority (HUDA) and respondent No.4 is the Imaging Solutions Pvt. Ltd. Respondent No.4 has granted a lease in respect of the premises in favour of the petitioner in terms of a lease deed dated 23.03.2001. There are disputes between the petitioner and respondent No.4 which for the purpose of this order are not relevant.
(2.) The petitioner has challenged an order dated 14.03.2013 and an order dated 01.10.2014 and sought a writ of mandamus directing respondent Nos.1 and 2 to grant and issue a Fire Clearance Certificate/Inspection Report in respect of the premises in question. By the impugned order dated 14.03.2013 respondent No.2-Assistant Divisional Fire Officer recorded that the petitioner had put up construction beyond the sanctioned area and that due to the same orders had been passed for the removal of the illegal construction and that the occupation certificate had been cancelled. The order further stated that according to the inspection report dated 03.10.2012, if any objection is registered by any department in connection with the validity of the building, the inspection report would be considered as cancelled. Respondent No.2, therefore, cancelled the inspection report. By the impugned order dated 01.10.2014, the Appellate Authority set aside an order of the Estate Officer and remanded the matter for a fresh decision with certain directions. The matter is at present pending with the Estate Officer.
(3.) Xx xx xx;