RISHI MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner preferred this petition under Article 226 of the Constitution of India seeking following reliefs:-

(2.) Learned counsel for the petitioner confined his arguments to the extent that after passing of the award dtd. 31/8/2020 (Annexure P-3) by Real Estate Regulatory Authority (RERA), Revenue Recovery Certificate dtd. 23/8/2022 has been issued for execution of the award. Execution is to be carried out by Collector, District Gwalior as per the scheme of Real Estate (Regulation and Development) Act 2016 read with Rules 27 of Madhya Pradesh Real Estate (Regulation and Development) Rules 2017 read with Sec. 155 (c) of Madhya Pradesh Land Revenue Code 1959. He seeks early consideration of his case for realization of dues as per award passed and Revenue Recovery Certificate issued by concerned authority. Joint Collector, Gwalior has already directed Tehsildar to effect recovery in terms of RRC vide his letter dtd. 10/7/2023.

(3.) Learned counsel for the respondents/State fairly submits that Collector/Additional Collector, District Gwalior shall take care of the award and Revenue Recovery Certificate in accordance with law.