BIKRAM CHATTERJI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Order shall dispose of following three sets of applications: -

(2.) By lease deed dated 03.02.2011 executed between Greater Noida Industrial Development Authority ('GNIDA', for short) and the Company, plot bearing No.GH-06A SECTOR'TECH ZONE-IV, Greater Noida was permitted to be developed by the Company on certain conditions. It was specifically stated that the Company was a special purpose company incorporated by the consortium of following six entities against whose names the respective shareholding was mentioned. The relevant clauses of the lease deed were:-

(3.) The project to be developed by the Company was widely advertised through brochures and advertisements as 'Amrapali La Residentia' project, promising delivery of apartments within 36 months. The relevant portion of the brochure was:-