Mrs. Amita Bhargava vs State Of Up And 3 Others
2024 Latest Caselaw 33244 ALL

Allahabad High Court

Mrs. Amita Bhargava vs State Of Up And 3 Others on 1 October, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:160406-DB
 
Court No. - 29
 

 
Case :- WRIT - C No. - 32997 of 2024
 

 
Petitioner :- Mrs. Amita Bhargava
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- Mohd Imran Khan
 
Counsel for Respondent :- C.S.C.,Mohd. Afzal
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Prashant Kumar,J.

1. Heard Mohd. Imran Khan, learned counsel for the petitioner, Shri Ambrish Shukla, learned Additional Chief Standing Counsel for the State respondents and Mohd. Afzal, learned counsel for Real Estate Regulator Authority.

2. In pith and substance the petitioner is invoking the writ jurisdiction for compliance of judgment and order passed by Real Estate Regulatory Authority i.e. respondent no.3.

3. Learned counsel for Real Estate Regulatory Authority raised an objection qua the maintainability of writ petition on the premise that the petitioner is having efficacious remedy for execution of the order passed by UPRERA as the RERA Act is self contained Act and all remedial measures are provided in the Act itself for execution of the said order.

4. Confronted with the situation, learned counsel for the petitioner submits that the instant writ petition may be dismissed as not pressed and leave may be accorded to the petitioner to press his relief under the RERA Act.

5. Accordingly, the writ petition is dismissed as not pressed. Needless to say, it is open to the petitioner to press his relief before the appropriate forum.

Order Date :- 1.10.2024

S.P.