One Realty Group vs Rajasthan Real Estate Regulatory ...
2022 Latest Caselaw 1420 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2292/2022

                                    One Realty Group
                                                                                                              ----Petitioner
                                                                             Versus
                                    Rajasthan Real Estate Regulatory Authority
                                                                                                            ----Respondent

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

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/02/2022

Counsel for the petitioner submitted that the Rajasthan Real

Estate Regulatory Authority (RERA) vide order dated 30.09.2021

directed to pay the pre-EMI interest, which is contrary to Section

18 of the RERA Act, 2016. Counsel further submits that on

rectification application being filed by the respondents, the RERA

has granted additional reliefs to the petitioner, which is not

permissible as per the scheme of the Act.

Counsel relied upon the judgment passed by the Hon'ble

Supreme Court in the matter of U.P.S.R.T.C Vs. Imtiaz Hussain

reported in AIR 2006 SCC 649.

In that view of the matter, issue notice to the respondents,

returnable by six weeks.

Meanwhile, operation of the orders dated 30.09.2021

(Annexure-4) and 24.12.2021 (Annexure-6) shall remain stayed.

(INDERJEET SINGH),J

Upendra Pratap Singh /69

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