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Raj Kumar Verma vs Windlass Developers Pvt. Ltd. & Another

Uttarakhand High Court · Decided on 20 September 2021 · Citation: (2021) 09 UK CK 0188

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 1927 Of 2021
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Judgment

4 paragraphs · 120 words

Manoj k. Tiwari, j

1.

According to the petitioner, he made a complaint to Uttarakhand Real Estate Regulatory Authority, Dehradun on 13.01.2020 regarding defects/deficiencies in the flat allotted to him.

2.

Grievance of the petitioner is that even after lapse of more than eighteen months, no decision has been taken on his complaint, whereas Statute provides for decision on such complaint within sixty days.

3.

Having regard to the facts of the case, the writ petition is disposed of with a direction to Uttarakhand Real Estate Regulatory Authority, Dehradun to take decision on petitioner's complaint as early as possible, in accordance with law, but not later than sixty days from the date of production of certified copy of this order.