Arihant Dream Infra Projects Ltd vs Rajasthan Real Estate Regulatory ...
2021 Latest Caselaw 7781 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 5474/2021

Arihant Dream Infra Projects Ltd., Having Its Registered Office At
2Nd Floor, Class Of Pearl, Income Tax Colony Tonk Road, Jaipur-
302018 Through Its Director, Mr. Rishabh Goel.
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan Real Estate Regulatory Authority, Having Its
       Office At 2Nd Floor, Rsic Building, Udyog Bhavan, Tilak
       Marg, C-Scheme Jaipur (Raj.) - 302005 Through Its
       Chairman
2.     Rajasthan Real Estate Regulatory Authority, Having Its
       Office At 2Nd Floor, Rsic Building, Udyog Bhavan, Tilak
       Marg, C-Scheme Jaipur (Raj.) - 302005 Through Its
       Registrar
3.     Gyan Prakash Singhal Son Of Shri Om Prakash Singhal,
       Aged About 39 Years, Resident Of Flat No. 105, Orbit 1,
       Saheli Nagar, Opposite Field Club, Udaipur - 313001
                                                                ----Respondents

For Petitioner(s) : Mr. Pranjul Chopra For Respondent(s) : Mr. Ankit Sharma

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

17/12/2021

Main challenges in this writ petition are to Regulation 9 of

Rajasthan Real Estate Regulatory Authority Regulations, 2017 and

consequential resolution dated 25.09.2020 of RERA assigning of

complaints to single members. Petitioner's consequential prayer is

to set aside an order dated 23.03.2021 passed by the single

member of RERA.

(2 of 2) [CW-5474/2021]

Both these issues are squarely covered by the recent

judgment of this Court in case of Union Bank of India Vs.

Rajasthan Real Estate Regulatory Authority and Ors. (D.B.

Civil Writ Petition No.13688/2021) decided on 14.12.2021.

While rejecting the challenge to the regulation and the resolution

of RERA the petitioner is allowed to challenge the order dated

23.03.2021 before the Appellate Tribunal for which the petitioner

would have 30 days time from today. If such appeal is filed within

the time permitted the same shall be decided on merits without

raising objection of limitation.

The petition is disposed of. Pending applications if any also

stand disposed of.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

Kamlesh Kumar/N.Gandhi/82

Powered by TCPDF (www.tcpdf.org)