BIKRAM CHATTERJI Vs. UNION OF INDIA

JUDGEMENT

(1.) IA No.108696 of 2020 (Vol.I-147) has been filed by Greater Noida Authority seeking recall of the orders dtd. 10/6/2020, 19/8/2020 and 25/8/2020 in so far as they related to interest charged by the Applicant on all projects other than the Amrapali Project.

(2.) Before we deal with the rival contentions, certain facts which have led to the filing of the instant applications must be adverted to.

(3.) A perusal of the Order and Judgment dtd. 10/6/2020 by this Hon'ble Court establishes that the said Order was passed granting one time concession for the very survival of the real estate sector owing to the precarious condition prevailing in the entire region of Noida and Greater Noida area for last almost 12-15 years.