POOJA CONSTRUCTIONS Vs. SECRETARY, KERALA URANMA DEVASWOM BOARD

JUDGEMENT

(1.) This Miscellaneous Second Appeal filed under Sec. 58 of the Real Estate (Regulation and Development Act) 2016 (for short, 'RERA') is admitted by this Court, formulating the following substantial questions of law.

(2.) This Miscellaneous Second Appeal is filed by the appellant- builder challenging the Order of the Kerala Real Estate Regulatory Authority (for short 'the K-RERA') dtd. 18/9/2023 holding that the appellant is the sole promoter of the project "Pooja Arcade" and directing the appellant to register the said project before the K-RERA under Sec. 3 of the RERA within 15 days from the date of receipt of the order, failing which, the K-RERA shall be constrained to initiate proceedings under Sec. 59 of the RERA, which is confirmed by the Kerala Real Estate Appellate Tribunal ( for short 'the Tribunal,') as per order dtd. 29/5/2024.

(3.) The respondents are the landowners in which the appellant constructed the project "Pooja Arcade". The appellant is the 1st respondent and the respondents are the 2nd and 3rd respondents in the suo motu Complaint initiated by K-RERA.