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Judgment
7 paragraphs · 173 wordsSheel Nagu, CJ
The petitioner is a resident of Shivjot Enclave, Tehsil Kharar, District SAS Nagar.
The Shivjot Enclave Residents' Welfare Association had approached this Court on an earlier occasion in CWP-14500-2024, and the said petition had been disposed of on 14.06.2024 vide Annexure P-23, extending liberty to the said Association to approach Real Estate Regulatory Authority (RERA) Tribunal.
The grievance of the petitioner before this Court today is that the said Association had approached the RERA Tribunal, but the matter is being adjourned, thereby delaying the proceedings.
We are of the view that, instead of seeking the prayer that has been sought herein, and in view of the fact that the Association of the colony has already approached RERA Tribunal, it would be appropriate that the petitioner, if aggrieved, can always approach this Court by filing a petition seeking expeditious disposal of the case before the RERA Tribunal.
This Court declines to interefere in the matter.
With the aforesaid liberty, the present petition stands disposed of.