Punjab-Haryana High Court
Sunder Krishnan vs Adjudicating Officer, Rera Punjab And ... on 13 December, 2022
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
121
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.1082 of 2022 (O&M)
Date of decision: 13th December, 2022
Sunder Krishnan
... Petitioner
Versus
Adjudicating Officer, RERA Punjab & another
... Respondents
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Himanshu Raj, Advocate for the petitioner.
MANJARI NEHRU KAUL, J. (ORAL)
The instant revision petition has been filed under Article 227 of the Constitution of India seeking direction to respondent No.1- Adjudicating Officer, RERA Punjab for deciding the execution application titled 'Sunder Krishnan vs. ATS Estates Pvt. Ltd.' within a stipulated time period.
Learned counsel inter alia contends that despite the execution application having been filed way back in the year 2021, the respondent No.1 (executing authority) has still not decided the petitioner's execution application.
In view of the directions issued by Hon'ble the Apex Court in Civil Appeal Nos.1659-1660 of 2021 (Special Leave to Appeal Nos.7965-7966/2020), the present revision petition is disposed of with a direction to the respondent No.1 to decide the execution application 1 of 2 ::: Downloaded on - 15-12-2022 07:20:42 ::: CR No.1082 of 2022 (O&M) 2 filed by the petitioner expeditiously, preferably within a period of two months from today in accordance with law.
All the pending applications, if any, stand disposed of accordingly.
(MANJARI NEHRU KAUL) JUDGE December 13, 2022 rps Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 15-12-2022 07:20:42 :::