Director General vs Sri. Suneesh Pp
2022 Latest Caselaw 1588 Kant

                                1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF FEBRUARY 2022

                          PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

           THE HON'BLE MR. JUSTICE M.I. ARUN

                  RERA .A NO.14 OF 2021
                           C/W
                  RERA .A NO.15 OF 2021


IN RERA .A NO.14 OF 2021

BETWEEN:

AIR FORCE NAVAL HOUSING BOARD
AIR FORCE STATION
RACE COURSE ROAD
CENTRAL DELHI DISTRICT
NEW DELHI 110003
DELHI STATE
REP BY ITS AUTHORIZED SIGNATORY.
                                            .... APPELLANT
(BY MR. RAMACHANDAR DESU, ADV., (ABSENT))

AND:

1.    SRI. BIJU JOSEPH
      S/O JOSEPH
      R/AT 'PLAMOTTIL HOUSE'
      KALLUR, MUTTIHADI P.O.
      TRISSUR DIST
      KERALA STATE 680 317.

2.    REAL ESTATE REGULATORY AUTHORITY
      KARNATAKA
                               2



     (REP BY SECRETARY DEP. OF HOUSING)
     1ST /2ND FLOOR, SILVER JUBLEE BLOCK
     UNITY BUILDING, CSI COMPOUND
     3RD CROSS, MISSION ROAD
     BENGALURU-560027.

                                            ... RESPONDENTS
(BY MR. K.R. RAJENDRA, ADV., FOR R1
 R2 SERVED)
                             ---

     THIS APPEAL IS FILED UNDER SEC.58 OF THE KARNATAKA
REAL ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016,
PRAYING TO CALL FOR THE ENTIRE RECORDS OF THE APPEAL NO.
(K-REAT) NO.239/2020 FROM THE KARNATAKA REAL ESTATE
APPELLATE TRIBUNAL, BENGALURU. SET ASIDE THE IMPUGNED
ORDER DATED 25.06.2021, PASSED BY THE KARNATAKA REAL
ESTATE APPELLATE TRIBUNAL, BENGALURU IN APPEAL NO.(K-
REAT NO.239/2020 (ANNEXURE-A).     CONFIRM THE ORDER
PASSED BY THE ADJUDICATING OFFICER OF THE 2ND
RESPONDENT DATED 18.11.2019 (ANNEXURE-B) & ETC.,


IN RERA .A NO.15 OF 2021

BETWEEN:

DIRECTOR GENERAL
AIR FORCE NAVAL HOUSING BOARD
AIR FORCE STATION
RACE COURSE ROAD
CENTRAL DELHI DISTRICT
NEW DELHI 110003
DELHI STATE
REP BY ITS AUTHORIZED SIGNATORY.
                                              .... APPELLANT
(BY MR. RAMACHANDAR DESU, ADV., (ABSENT))

AND:

1.   SRI. SUNEESH PP
     (RETIRED SHORT SERVICE
     COMMISSIONED OFFICER)
     S/O PURUSHOTHAMAN
                                 3



     R/AT. 'SATHYA NIKETHAN'
     KANNADIPARAMBA P.O.
     KANNUR DIST
     KERALA STATE-670604.

2.   REAL ESTATE REGULATORY AUTHORITY
     KARNATAKA
     (REP BY SECRETARY DEP. OF HOUSING)
     1ST /2ND FLOOR, SILVER JUBLEE BLOCK
     UNITY BUILDING, CSI COMPOUND
     3RD CROSS, MISSION ROAD
     BENGALURU-560027.

                                           ... RESPONDENTS
(R1 & R2 SERVED)
                               ---

     THIS APPEAL IS FILED UNDER SEC.58 OF THE KARNATAKA
REAL ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016,
PRAYING TO CALL FOR THE ENTIRE RECORDS OF THE APPEAL NO.
(K-REAT) NO.120/2020 FROM THE KARNATAKA REAL ESTATE
APPELLATE TRIBUNAL, BENGALURU. SET ASIDE THE IMPUGNED
ORDER DATED 25.06.2021, PASSED BY THE KARNATAKA REAL
ESTATE APPELLATE TRIBUNAL, BENGALURU IN APPEAL NO.(K-
REAT NO.120/2020 (ANNEXURE-A).     CONFIRM THE ORDER
PASSED BY THE ADJUDICATING OFFICER OF THE 2ND
RESPONDENT DATED 25.06.2019 (ANNEXURE-B) & ETC.,

     THESE APPEALS COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                        JUDGMENT

None for the appellant even when the matters are

called in the second round.

It appears, the appellant is not interested in

prosecuting the appeals, the same are dismissed for

want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

ss