Anuj Kumar Garg & Anr. vs M/S Three C Homes Pvt. Ltd. Thru ...
2019 Latest Caselaw 4310 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 13066 of 2019
 

 
Petitioner :- Anuj Kumar Garg & Anr.
 
Respondent :- M/S Three C Homes Pvt. Ltd. Thru Prom. & Manging Dir.'S &Ors
 
Counsel for Petitioner :- Amit Kumar Singh,Kailash Prashad Pandey,Rohit Raj
 
Counsel for Respondent :- C.S.C.,Shailendra Singh Chauhan
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Saurabh Lavania,J.

Sri Shailendra Singh Chauhan appeared on behalf of opposite party no.2.

This writ petition has been filed to seek recovery of the amount for which order was passed under the provisions of RERA Act. A recovery certificate has been issued by the competent authority and sent it to the District Magistrate for its implementation. It is treating to be recovery under the Land Revenues. No action has been taken by the District Magistrate on the recovery certificate dated 12.12.2018.

The learned Additional C.S.C. is directed to explain the aforesaid on the next date of listing.

Let this petition be listed on 20.05.2019 for further arguments.

Order Date :- 9.5.2019

psd