Mr. Punit Kumar vs The State Of Bihar
2021 Latest Caselaw 5014 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.18453 of 2021

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Mr. Punit Kumar, Son of Sri Pramod Kumar Mishra, Resident of House No.

22, C.D.A. Colony North Shastri Nagar, P.S.- Shastri Nagar District- Patna.

... ... Petitioner/s

Versus

1. The State of Bihar through Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Urban Development and Housing Department,

Government of Bihar, Patna.

3. The Special Secretary, Urban Development and Housing Department,

Government of Bihar, Patna.

4. The Secretary, Bihar Rera Appellate Tribunal, Patna.

5. The Chairman, Real Estate Regulatory Authority, Bihar, Patna.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Punit Kumar, Advocate

For the Respondent/s : Mr.Lalit Kishore, AG

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CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE A. M. BADAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 26-10-2021

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.18453 of 2021 dt.26-10-2021

Patna High Court CWJC No.18453 of 2021 dt.26-10-2021

Learned counsel for the petitioner fairly points out that

the body, namely, the Real Estate Regulatory Authority, Bihar,

required to be constituted under the provision of the Real Estate

(Regulation and Development) Act, 2016, stands constituted.

In this view of the matter, we are not inclined to pass

any other order, save and except, that it shall be open for the

aggrieved party to seek appropriate remedy, if so required and

advised, in accordance with law.

Petition stands dismissed.

Interlocutory Application, if any, shall stand

dismissed.

(Sanjay Karol, CJ)

( A. M. Badar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 27.10.2021 Transmission Date