MANJU RAKESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms Vatsala, learned counsel for the petitioners, Sri Ankit Prakash, learned counsel for respondent no.2, Sri Rohan Gupta, learned counsel for respondent no.3 and learned Standing Counsel for the State.

(2.) Learned counsel for the parties have agreed that all the writ petitions are based on similar set of facts and have sought similar reliefs, and that they may be heard and decided together.

(3.) The petitioners/home buyers claim to have been allotted residential flats in project "Knights Court" - Jaypee Greens Wish Town, Sector-128, Noida, Uttar Pradesh developed by Builder-Respondent no.3/Jaiprakash Associates Ltd. Aggrieved by the delay in completion of the project and handing over of possession of the flats in question, the petitioners in Writ C No.38488 and Writ-C No.38521 of 2024, filed complaints before the Uttar Pradesh Real Estate Regulatory Authority[UPRERA], which were allowed in terms of the orders dtd. 6/5/2019, with a direction to respondent no.3 to handover possession within a period of 45 days from the date of the order, and in case it was unable to do so, to refund the amount deposited together with interest.