SABHAJIT RAMYASH YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners had booked a flat in a real estate project "Hill View " situated in Chembur, Mumbai on 19th February, 2014. Accordingly, an Agreement for Sale was executed and registered on 4th July, 2014, wherein Respondent No. 4 Developer i.e. Reliance Enterprise Builders and Developers expressly assured and promised to handover to the Petitioners the physical possession of the flat on or before December, 2015.

(2.) However, the Developer failed to handover the flat as promised. Accordingly, on 19th October, 2019, the Petitioner filed a complaint before the Real Estate Regulatory Authority, Mumbai (RERA).

(3.) By an Order dated 6th March, 2020, RERA inter alia directed the Respondent No. 4 Developer to refund to the Petitioners the entire consideration amount of INR 1,25,24,674/- paid by them, along with interest at the rate of 10.15% until payment and / or realization.