Ram Bali Prasad vs U.P. Real Estate Regulatory Auth. ...
2022 Latest Caselaw 19382 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 8553 of 2022
 

 
Petitioner :- Ram Bali Prasad
 
Respondent :- U.P. Real Estate Regulatory Auth. Lko. And Another
 
Counsel for Petitioner :- Vanya Bharadwaj
 
Counsel for Respondent :- Shobhit Mohan Shukla
 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State. Shri Praveen Kumar Tripathi holding brief of Shri Shobhit Mohan Shukla, learned counsel has put in appearance on behalf of opposite party no. 1.

By means of this writ petition a prayer has been made directing the opposite party no. 1 to take necessary steps for execution of the judgment and order dated 7.2.2022, which has been annexed as Annexure No.1 to the writ petition.

From a perusal of Annexure No.2, it appears that execution proceedings are going on wherein notices have been issued.

In view of the aforesaid, we direct that the Real Estate Regulatory Authority, Lucknow shall expedite the execution proceedings and conclude the same at the earliest, preferably within a period of two months from the date a certified copy of this order is furnished.

We further direct that in case execution of the order is not made for some reason which may result in issuance of recovery certificate, the District Collector on receipt of recovery certificate shall execute the same with in the shortest possible time, in case of there is no legal impediment.

With the aforesaid observations and directions the writ petition is finally disposed of.

Order Date :- 1.12.2022

Fahim/-