NIPUN PRAVEEN SINGHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has sought for the following reliefs :-

(2.) On respondents being notified, the Incharge Under Secretary, Urban Development and Urban Housing Department, filed an affidavit narrating thereunder the manner in which the posts of the Chairperson as well the the members of the Real Estate Appellate Tribunal (RERA) which had fallen vacant steps having been taken to fill up the said posts. It is also stated in Paragraph 12 of the Affidavit that post of Chairman and Technical / Administrative Member in Gujarat Real Estate Appellate Tribunal has fallen vacant in the month of September 2020 and proceedings have been initiated to fill up the quorum and it is under active consideration as on date.

(3.) The learned Assistant Government Pleader would submit that a communication has been forwarded to the Office of the Chief Justice of the High Court of Gujarat as contemplated under Section 46(2) of the Act read with Rule 4 of the Gujarat Real Estate (Regulation and Development) (Matters relating to Gujarat Real Estate Appellate Tribunal) Rules, 2016 for initiation of necessary action to seek appointment and similar steps have been taken to fill the vacancies for the post of Technical / Administrative Member in Gujarat Real Estate Appellate Tribunal and a proposal for reference to the Selection Committee has been initiated on 13.10.2021 and it is pending for final approval. The deponent has stated to the following effect :-