SHAMBHUNATH SHIVRAM PANDEY Vs. CHIEF EXECUTIVE OFFICER, SRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners are seeking direction against respondents No.1 to 3 to take action against respondent No.4-Developer who failed and neglected to comply the order dated 29th October, 2018 passed by this Court in Writ Petition [L] No.3713 of 2018, Writ Petition [L] No.3719 of 2018 and Writ Petition [L] No.3720 of 2018. Paragraph 2 of the said order reads thus;

(3.) Learned Counsel appearing on behalf of the petitioners submits that thereafter they requested respondents No.1 to 3 to take appropriate action against respondent No.4 and recover arrears of rental charges but they failed and neglected to do so. Hence, they preferred the present writ petition.