RAMESHWAR DEVELOPERS Vs. GUJARAT REAL ESTATE REGULATORY AUTHORITY

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) Heard Mr.Unmesh Shukla, learned Senior Advocate with Mr.Vishal Dave, learned advocate for the petitioner, Mr.Dharmesh Devnani, learned advocate for respondent Nos.1 and 2 and Mr.Paritosh Gupta, learned advocate for respondent Nos. 3 to 5.

(3.) At the outset, Mr.Shukla, learned Senior Advocate brought to the notice of the Court the order dtd. 29/7/2022 whereby the petitioner was directed to deposit a sum of Rs.50.00 lakhs before 8/8/2022 before the adjudicating authority or any authority under RERA, Gandhinagar, which according to learned Senior Advocate, the petitioner had already deposited. Learned Senior Advocate further submitted that pursuant to the order dtd. 29/7/2022, the remaining amount of Rs.70.00 lakhs was to be deposited by the petitioners for which the petitioner has filed an undertaking dtd. 23/8/2022 showing the schedule of said payment, which is as under: