M/S Mantri Castles Pvt Ltd vs The Secretary, The Interim Real Estate ...
2023 Latest Caselaw 9701 Kant

Citation : 2023 Latest Caselaw 9701 Kant
Judgement Date : 7 December, 2023

Karnataka High Court

M/S Mantri Castles Pvt Ltd vs The Secretary, The Interim Real Estate ... on 7 December, 2023

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                        -1-
                                                                    NC: 2023:KHC:44665-DB
                                                                         RERA.A No. 1/2020
                                                                    C/W RERA.A No. 2/2020




                              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                                  PRESENT
                                 THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                                      AND
                          THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                                      RERA APPEAL NO. 1 OF 2020 C/W
                                        RERA APPEAL NO. 2 OF 2020

                         BETWEEN:

                         M/S MANTRI CASTLES PVT. LTD.
                         (FORMERLY KNOWN AS LAND MASTERS PVT. LTD.,)
                         MANTRI HOUSE, #41, VITTAL MALLYA ROAD
                         BENGALURU - 560 001, REP. BY ITS AUTHORIZED
                         SIGNATORY MR. RAVISHANKAR B.
                                                              ...APPELLANT
                                                              [COMMON IN BOTH APPEALS]
                         (BY SRI. VANDANA P L., ADV. [ABSENT])

                         AND:

                         1.      THE SECRETARY, THE INTERIM REAL ESTATE
                                 REGULATORY AUTHORITY, No.1/14, GROUND FLOOR
                                 SILVER JUBILEE BLOCK, UNITY BUILDING, CSI
                                 COMPUNG, 3RD CROSS, MISSION ROAD
Digitally signed by MALA         BENGALURU, KARNATAKA -560 027
KN
Location: HIGH COURT     2.      MRS. PRATIBHA C
OF KARNATAKA                     AGED ABOUT 38 YEARS
                                 W/O MR. SANTOSH V PATIL
                                 R/O #A 1-906, ELITA PROMENADE
                                 J.P.NAGAR, 7TH PHASE, BENGALURU - 560 078

                         3.      MR. SANTOSH V PATIL
                                 AGED ABOUT 43 YEARS
                                 S/O VEERANAGOUDA PATIL
                                 R/O A1-906, ELITA PROMENADE
                                 J.P.NAGAR, 7TH PHASE
                                 BENGALURU - 560 078
                                                                 ...RESPONDENTS
                                                              [COMMON IN BOTH APPEALS]
                                 -2-
                                            NC: 2023:KHC:44665-DB
                                                 RERA.A No. 1/2020
                                            C/W RERA.A No. 2/2020




(BY SMT.SHARADA H.V., ADV. FOR R2 & R3
    IN BOTH APPEALS;
    R1 SERVED IN RERA APPEAL NO.1/2020;
    SRI. S. ROBERT D'SOUZA, ADV. FOR R1 IN
    RERA APPEAL NO.2/2020)

     THESE RERA APPEALS FILED UNDER SEC.58 OF THE
REAL ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016
AGAINST    ORDER   DATED   07.03.2019       PASSED    IN   RERA
APPEAL.NO.33/2018 AND 82/2018 ON THE FILE OF THE
KARNATAKA APPELLATE TRIBUNAL AT BENGALURU, PARTLY
ALLOWING AND DISMISSING THE RERA APPEAL NO.2/2020
FILED UNDER SEC.44 OF THE REAL ESTATE (REGULATION
AND DEVELOPMENT) ACT., 2016 AND FILED AGAINST THE
ORDER DATED 14.05.2018 PASSED BY THE ADJUDICATING
OFFICER,    REAL      ESTATE    REGULATORY           AUTHORITY
BENGALURU IN COMPLAINT NO.CMP/180315/0000581.


     THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:

                       JUDGMENT

None appeared for the appellant on the last

date of hearing, as also today.

2. In the circumstance, the appeal is

dismissed for non-prosecution.

3. In view of dismissal of the appeals, pending

I.As.No.1/2022, 2/2023 and 3/2023 in

NC: 2023:KHC:44665-DB

RERA.A.No.1/2020 do not survive for consideration

and they stand disposed of.

No costs.

Sd/-

JUDGE