K. BHARATHAN Vs. TOP CRYSTAL OWNERS ASSOCIATION

JUDGEMENT

(1.) Interpretation of Sec. 3 of the Real Estate (Regulation and Development) Act, 2016 falls for consideration in this appeal. The present appeal arises out of the order passed by the Kerala Real Estate Appellate Tribunal, Ernakulam dtd. 28/5/2025 in REFA No. 44 of 2025 affirming the interim order passed in Complaint No. 160 of 2023 by the Kerala Real Estate Regulatory Authority, Thiruvananthapuram dtd. 23/1/2025.

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) This Court, on 4/8/2025, admitted the appeal on the substantial questions of law raised in the memorandum of appeal which reads as follows: