Strict Compliance with Fire Safety Setbacks Overrides Building Sanction Plans and General Planning Legislations in Public Interest

The appellant (a partnership firm) sought to modify a previously sanctioned residential building plan (Wing A and B) into a mixed development including a commercial block (Block-B)

The Respondent No. 4 (Apartment Owners Association) challenged the revised No Objection Certificate (NOC) issued by the Fire Department and the modified sanction plan issued by the BBMP, alleging that the new construction reduced setbacks below safety requirements, hindering access for fire engines and ambulances

A local inspection by the Director General of Police (Fire Emergency Services) revealed that while a minimum 8.00-meter setback was required for Aerial Ladder Platforms, the actual setbacks were as low as 6.30 meters in some areas

The Writ Court (Single Judge) ordered the modified plan to be kept in abeyance and directed the demolition of constructions in the setback area

The appellant challenged this before the Division Bench

The court primarily applied Section 13 of the Karnataka Fire Force Act regarding fire prevention measures

It relied on the National Building Code (NBC) for high-rise safety standards

It followed the Supreme Court precedents in Supertech Limited v. Emerald Court Owner Resident Welfare Association, which held that distance must be measured from individual building edges rather than cluster boundaries

It followed M.I. Builders (P) Ltd. v. Radhey Shyam Sahu and Rajendra Kumar Barjatya v. U.P. Avas Evam Vikas Parishad, establishing that illegal constructions violating safety norms must be demolished regardless of expenditure or passage of time

The Court reasoned that fire safety regulations operate in a specialized field and must take precedence over general planning legislations because they concern public health and safety

Applying the Supertech doctrine, the Court rejected the appellant's "cluster" measurement approach, affirming that the 12-meter (or relaxed 8-meter) setback must be strictly maintained around the specific residential block

Based on the Fire Department's technical report, the Court found that the construction's failure to provide an 8.00-meter driveway with a 9.00-meter turning radius rendered rescue operations via Aerial Ladder Platforms impossible

The Court emphasized that professional builders have a higher duty to comply with safety norms, and private interests must be subordinated to public safety

It dismissed the procedural objection regarding the withdrawn civil suit, noting the Fire Department was not a party to that suit and constitutional courts cannot be barred from enforcing statutory safety rights

It upheld the Single Judge's order, ruling that any deviation detrimental to public safety cannot be condoned and must be rectified via demolition where necessary

The Writ Appeal was dismissed, confirming the suspension of the modified sanction plans and the mandate to bring the structure into conformity with the Fire NOC dated 19.04.2014