Supreme Court - Daily Orders
Air Force Naval Housing Board Air Force ... vs U.P. Real Estate Regulatory Authority on 30 May, 2022
Bench: Ajay Rastogi, B.V. Nagarathna
1
ITEM NO.7 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10023-
10056/2022
(Arising out of impugned final judgment and order dated 12-04-2022
in RERAA No. 1/2022 12-04-2022 in RERAA No. 2/2022 12-04-2022 in
RERAA No. 3/2022 12-04-2022 in RERAA No. 4/2022 12-04-2022 in RERAA
No. 5/2022 12-04-2022 in RERAA No. 6/2022 12-04-2022 in RERAA No.
7/2022 12-04-2022 in RERAA No. 8/2022 12-04-2022 in RERAA No.
9/2022 12-04-2022 in RERAA No. 10/2022 12-04-2022 in RERAA No.
11/2022 12-04-2022 in RERAA No. 12/2022 12-04-2022 in RERAA No.
13/2022 12-04-2022 in RERAA No. 14/2022 12-04-2022 in RERAA No.
15/2022 12-04-2022 in RERAA No. 16/2022 12-04-2022 in RERAA No.
17/2022 12-04-2022 in RERAA No. 18/2022 12-04-2022 in RERAA No.
19/2022 12-04-2022 in RERAA No. 20/2022 12-04-2022 in RERAA No.
21/2022 12-04-2022 in RERAA No. 22/2022 12-04-2022 in RERAA No.
23/2022 12-04-2022 in RERAA No. 24/2022 12-04-2022 in RERAA No.
25/2022 12-04-2022 in RERAA No. 26/2022 12-04-2022 in RERAAD No.
1/2022 12-04-2022 in RERAAD No. 2/2022 12-04-2022 in RERAAD No.
3/2022 12-04-2022 in RERAAD No. 4/2022 12-04-2022 in RERAAD No.
5/2022 12-04-2022 in RERAAD No. 6/2022 12-04-2022 in RERAAD No.
7/2022 12-04-2022 in RERAAD No. 8/2022 passed by the High Court Of
Judicature At Allahabad)
AIR FORCE NAVAL HOUSING BOARD AIR FORCE STATION Petitioner(s)
VERSUS
U.P. REAL ESTATE REGULATORY AUTHORITY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.80390/2022-EXEMPTION FROM FILING
O.T. )
Date : 30-05-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. R. Balasubramanian, Sr. Adv.
Mr. Santosh Kumar Pandey, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
Rachna
Date: 2022.05.31
16:46:23 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
These petitions have been preferred against the common 2 judgment passed by the High Court dated 12.04.2022. The substantial question raised for consideration before the High Court at the instance of the petitioner was regarding the condition of pre-deposit envisaged under Section 43(5) of RERA, 2016 for entertaining the appeal against the order passed by the Prescribed Authority under the Act 2016.
After we have heard the learned Counsel for the petitioner for quite some time, we are not inclined to interfere in the order(s) impugned. The Special Leave Petitions are dismissed.
However, we consider it appropriate to observe that if the petitioner comply with the condition of pre-deposit in terms of Section 43(5) within a further period of eight weeks from today, the appeal filed at the instance of the petitioner shall be restored to its original number and be heard on merits.
In the meantime, no coercive action shall be taken against the petitioner for a limited period of eight weeks from today.
Pending application(s), if any, stands disposed of.
(BEENA JOLLY) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS