K. SHANKAR (PROPRIETOR), M/S. CORNER STONE BUILDERS Vs. REAL ESTATE REGULATORY AUTHORITY, UNION TERRITORY OF PUDUCHERRY, PUDUCHERRY

JUDGEMENT

(1.) This writ petition is filed seeking for a Mandamus, directing the 1st respondent to consider the petitioner's application dtd. 11/10/2018 and pass appropriate orders by allocation the RERA numbers.

(2.) Heard both sides.

(3.) It is stated that the petitioner promoted housing complex containing 40 apartments in Puducherry under the name and style of "Victoria Apartment". Out of 40 apartments, it is stated that the petitioner has made registration with regard to 7 apartments and in the mean time, the Central Government had passed the Real Estate Regulatory Authority Act, 2017 which makes it mandatory to register the projects with Real Estate Regulatory Authority. Therefore, it is stated that only on obtaining the registration number, further sale of the apartments can be made. Therefore, the petitioner made an application on 11/10/2018 before the 1st respondent for obtaining Real Estate Regulatory Authority registration number.