PRAVEEN CHHABRA Vs. REAL ESTATE APPELLATE TRIBUNAL

JUDGEMENT

(1.) The petitioner who is a builder developer by profession has instituted these proceedings seeking the following reliefs: -

(2.) In terms of the impugned orders, the Real Estate Appellate Tribunal (Appellate Tribunal) has drawn suo moto proceedings in respect of various residential and commercial projects and construction activity being undertaken in connection therewith in the National Capital Territory of Delhi and passed orders of restraint in terms noted hereinafter. The order of 17/11/2021 in terms of which proceedings were initiated records as follows: -

(3.) In terms of the order of 24/11/2021, the Appellate Tribunal has noticed that the Real Estate (Regulation and Development) Act, 2016 (Act) places an obligation on all developers and builders to ensure that projects are duly registered and completed in accordance with the provisions made therein. The Appellate Tribunal has observed in the aforesaid order that developers appear to have undertaken construction of projects without complying with the mandatory obligation of registering the projects with the Real Estate Regulatory Authority (Authority) and thus violating the provisions of the Act. Upon recordal of the aforesaid conclusions, it proceeded to pass the following order: -