Arvind Kumar Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 15067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 7450 of 2022
 

 
Petitioner :- Arvind Kumar Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Housing And Urban Planning Deptt. , U.P. Lucknow And Others
 
Counsel for Petitioner :- Shivendra Rao
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

Heard learned counsel for the petitioner, learned State Counsel and Shri Shobhit Mohan Shukla, learned counsel representing Real Estate Regulatory Authority, Lucknow as well as perused the record.

By means of this writ petition a prayer has been made directing the opposite party no.2 to take necessary steps for execution of the judgment and order dated 27.7.2022, which has been annexed as Annexure No.1 to the writ petition.

From a perusal of Annexure No.2, which is a notice dated 9.9.2022 issued by Real Estate Regulatory Authority, it appears that execution proceedings are going on.

In view of the aforesaid, we direct that the Real Estate Regulatory Authority, Lucknow shall expedite the execution proceedings and complete 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 to the District Collector, the District Collector on receipt of recovery certificate shall execute the same in the shortest possible time, in case of there being no legal impediment.

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

Order Date :- 21.10.2022

kanhaiya