JANAADHAR INDIA PVT LTD Vs. TAHSILDAR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be a company incorporated under the Companies Act of 1956, engaged in the construction of affordable housing units that cater to the residential needs of persons belonging to economically weaker strata of society. In pursuance of said objective, the petitioner intended to construct apartment complex in Sy.No.39/1, 39/2, 40/3 and 42/1 of M.Medahalli village, Attibele Hobli, Anekal taluk, Bangalore Urban District with a project being named as 'Janaadhar Shubha'.

(3.) In all 1128 apartments having been constructed in pursuance of a plan sanctioned on 9/1/2013, preliminary work being completed, commencement certificate came to be issued by respondent No.2 on 5/6/2013, and sold the apartments and thereafter the said purchasers have been in occupation of the said apartments. It is further submitted that No Objection, clearance certificate as required from various statutory authorities have also been obtained as regards which there is no claim contra by the respondents.