In reference to the Writ petition no 59863 of 2015, (Petitioner: Sun Tower Residents Welfare Association and Respondent: Ghaziabad Development Authority, Uttar Pradesh, Saya Gold Avenue and Ors) the petitioner had alleged the respondents for not legally conducting the construction of the Indirapuram’s landmark residential project SAYA Gold Avenue. After the arguments made by the parties and relevant bodies, the Hon’ble Allahabad High Court has finally tabled its order with findings stating,
“Ruled in favour of the Respondents, namely,Ghaziabad Development Authority, Uttar Pradesh, Saya Gold Avenue and Ors., while disposing off a Writ Petition – C, No. 59863 of 2015 (Please refer page no 78 of the order issued on 13.12.2021).
The said matter had been pending for 6 long years and had been reserved for judgement on several occasions, but due to some extremes, the matter was reheard, where it was argued with utmost patience and care the Counsel, representing one of the Respondents, namely, Saya Gold Avenue, and as a result, the tussle finally resulted in a reported judgement by a division bench of the Honourable High Court of Judiciary at Allahabad
In the said ruling, the Honourable High Court made an important point about the "Concealment" of material facts and orders, and reaffirmed the principle of "Suppressio Veri and Sugestio Falsi," which means "Suppression of Truth," and thus declined to entertain the Writ Petition, stating that the Petitioner had not come before the Honourable Court with clean hands.
Taking this into account, Honourable Allahabad High Court issued an order declaring that all claims levelled against 'Saya Gold Avenue' were untrue.
Read Order Here:
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