NIPUN PRAVEEN SINGHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India, the petitioner had prayed for the following reliefs as originally framed:

(2.) By means of amendment, the following additional reliefs were claimed:

(3.) In effect, the petitioner wants by means of this Public Interest Litigation that the Gujarat Real Estate Appellate Tribunal under the the Real Estate (Regulation and Development) Act , 2016 be constituted and made functional by appointment of Chairperson, Technical and Administrative Members and also be provided necessary space.