- (1.) LEARNED counsel for the applicant in an interlocutory application filed in W.P.(PIL) No. 1872 of 2010 prays that there are two other matters, namely, W.P.(C) No. 848 of 2011 and W.P.(C) No. 1524 of 2011 pending before the learned Single Judge, which are going to be affected by the order concerned and therefore, they may also be taken up with this case on 1st April, 2011.
(2.) , The parties have been noticed and the cases will be taken upon on 1st April, 2011 alongwith the aforesaid writ petitions. Today it has been indicated at the bar that this Court indicated the State Government about presence of a Town Planner who is not possessed with requisite qualification in the civic authorities and no efforts have been made to appoint a Competent officer. There is no response from the State Government as to why they have ignored in providing a Town Planner to either of the two civic authorities so far. What they have done is they have retained a Town Planner who is not a qualified for both the civic authorities. Today it has been -indicated that if fire breaks out in any of the colonies, it would not be possible that the fire tenders can go through and one of such buildings, which has been observed by this Court, is Oswal Bhawan, and it is directed that the Govt. Pleader should himself supervise and disclose as to how fire tenders can go to that place. If at all any misfortune occurs how would that be attended.
(3.) BUILDINGS , which were indicated in the earlier order are still not the agenda. The only response of the R.R.D.A. is that they have served notice upon them. This is also pointed out that majority of the State Government buildings have been constructed without getting the sanction of the R.R.D.A. The State Government should come out with a statement regarding this allegation.;