PRANALI RAVINDRA PUTTEWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Counsel for the parties.

(3.) The petition seeks a direction, against the respondent No.4, Nagpur Municipal Corporation, to take appropriate action against the respondent No.5 and to remove the unauthorized construction as indicated in the notice dtd. 25/07/2017, issued by the respondent No.4. That is the only relief which remains for consideration in this petition, in view of the order dtd. 17/12/2024, passed by this Court, which records the statement of the learned Counsel for the petitioner, that the complaint filed by the petitioner with the respondent No.3 under Sec. 59(2) of the Real Estate (Regulation and Development) Act, 2016 (for short hereinafter " RERA Act, 2016 ") has already been decided on 04/01/2019, by imposing a penalty of Rs.6.00 Crores on the respondent No.5, which is presently in challenge before the Hon'ble Apex Court, on account of which, the grievance raised in the petition in that regard did not survive.