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Judgment
7 paragraphs · 232 wordsManoj Kumar Tiwari, J
Accordingly to the petitioner, he purchased a plot of land from respondent no. 5, after paying the sale consideration. A dispute arose between the parties and petitioner has approached Real Estate Regulatory Authority, Uttarakhand, Dehradun (for short 'R.E.R.A.').
In this writ petition, petitioner has contended that his complaint was heard by R.E.R.A. on 23.02.2021 and some order was passed and petitioner apprehends that the said order is prejudicial to his interest.
Grievance of the petitioner is that, after making an application on 25.02.2021, copy of the order dated 23.02.2021 is not being supplied to him. By means of this writ petition, petitioner has sought various reliefs.
This Court is not inclined to grant relief to the petitioner, as prayed for in the writ petition. However, having regard to the facts & circumstances of the case, the writ petition is disposed of with a direction to R.E.R.A. (respondent no. 7) to issue the certified copy of the order dated 23.02.2021, if any order was passed on the said date, as early as possible; but, not later than 06.04.2021. Petitioner may challenge the said order before the Appellate Authority, if it is prejudicial to his interest, on or before 15.04.202021.
R.E.R.A., Uttarakhand, Dehradun is directed not to proceed in the matter till 20.04.2021.
Let a certified copy of this order be issued today itself.