Allahabad High Court
Sukriti Structures Pvt. Ltd. Thru. ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 5 March, 2025
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:13308-DB Court No. - 2 Case :- WRIT - C No. - 1942 of 2025 Petitioner :- Sukriti Structures Pvt. Ltd. Thru. Director Sudhir Pandey Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Revenue Lko. And 4 Othersand 4 Others Counsel for Petitioner :- Ram Kumar Singh,Vishwas Shukla Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla Hon'ble Rajan Roy,J.
Hon'ble Om Prakash Shukla,J.
1. Heard.
2. The recovery certificate has been issued in pursuance to an order dated 25.06.2024 passed by a Member, UPRERA under Section 38/40(2)/63 of the Real Estate (Regulation and Development) Act, 2016, therefore, the contention of the petitioner's Counsel is that without there being any such order and during pendency of execution proceedings, the recovery certificate has been issued by the Secretary is apparently incorrect as it has been issued in pursuance to the aforesaid order.
3. In view of the above, no adjudication is required in this case. The aforesaid order passed in execution proceedings is taken on record.
4. With the aforesaid observations, the writ petition is disposed of.
(Om Prakash Shukla, J.) (Rajan Roy, J.) Order Date :- 5.3.2025
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