PRAVEEN CHHABRA Vs. REAL ESTATE APPELLATE TRIBUNAL

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The petitioner, who claims to be engaged in the business of developing residential and commercials properties in the NCT of Delhi, Uttar Pradesh and Chandigarh, has approached this Court being aggrieved by the order passed by the Real Estate Appellate Tribunal ('Tribunal') on 24/11/2021. Vide the impugned order, the Tribunal, after taking suo motu cognizance of the blatant violations of Sec. 3 of Real Estate (Regulation and Development) Act, 2016 ('the Act') by the promoters/builders in respect of construction projects, has passed the following directions: