Mridul Bajpai vs District Magistrate District ...
2022 Latest Caselaw 2102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- WRIT - C No. - 2501 of 2022
 
Petitioner :- Mridul Bajpai
 
Respondent :- District Magistrate District Lucknow And Another
 
Counsel for Petitioner :- Ajay Madhavan,Abhishek Singh Yadav,Piyush Agnihotri
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Subhash Vidyarthi,J.

Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Shobhit Mohan Shukla, learned Counsel for U.P. Real Estate Regulatory Authority.

By means of this petition, a prayer has been made to issue a direction to the District Magistrate, Lucknow to execute the recovery certificate dated 21.12.2021 issued by the U.P. Real Estate Regulatory Authority for realization of the amount in terms of the judgment and order dated 31.03.2019 passed by the Authority.

In para 14 of the writ petition, it has categorically been stated by the petitioner that no appeal has been filed against the order dated 31.03.2021 passed by the U.P. Real Estate Regulatory Authority, pursuant to which recovery certificate dated 21.12.2021 was issued.

In view of the aforesaid, this petition is disposed of finally with the direction to the District Magistrate, Lucknow to execute the recovery certificate dated 21.12.2021, with expedition say within a period of four months from the date a certified copy of this order is furnished before him, if there is no other legal impediment.

Order Date :- 5.5.2022/Jyoti/-