Allahabad High Court
Hridesh Srivastava vs U.P. Real Estate Regulatory Authority ... on 16 May, 2023
Bench: Vivek Chaudhary, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:33780-DB Court No. - 3 Case :- WRIT - C No. - 3812 of 2023 Petitioner :- Hridesh Srivastava Respondent :- U.P. Real Estate Regulatory Authority Thru. Chairman Lko. And Others Counsel for Petitioner :- Trivendra Kumar Sharma,Sanjay Kumar Bajpai Counsel for Respondent :- Shobhit Mohan Shukla,C.S.C. Hon'ble Vivek Chaudhary,J.
Hon'ble Manish Kumar,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Shri Shobhit Mohan Shukla, learned counsel for U.P. Real Estate Regulatory Authority.
By means of this petition, a prayer has been made to direct the District Magistrate, Lucknow to execute the remaining part of the recovery certificate dated 03.12.2018 issued by the Secretary, U.P. Real Estate Regulatory Authority for recovery of the amount of Rs. 68,24,159.38/- from respondent no.4.
In para 23 of the writ petition, it has categorically been stated by the petitioner that no appeal has been filed against the order dated 13.06.2018 passed by the U.P. Real Estate Regulatory Authority, pursuant to which recovery certificate dated 03.12.2018 was issued.
In view of the aforesaid, this petition is disposed of finally with direction to the District Magistrate, Lucknow to execute the recovery certificate dated 03.12.2018 within a period of three months from the date a certified copy of this order is furnished before him, unless there is any legal impediment in this regard, in which case he shall inform the petitioner in writing within the said period.
Order Date :- 16.5.2023 Nitesh