BIMALENDU PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since the last date of hearing, the developments that have taken place are that on 12/9/2022, the Housing and Urban Development Department has notified the Odisha Real Estate (Regulation and Development) Amendment Rules, 2022 purportedly in light of the observations in the orders passed by this Court earlier. They have also apparently notified the changed draft model agreement to be executed.

(2.) The second development that has taken place is that on 26/9/2022, the Housing and Urban Development Department has written to the Odisha Real Estate Regulatory Authority (ORERA) recommending the Model Memorandum and Bye-Laws of the Associations along with a draft format of a notification to be issued by ORERA under Sec. 37 of the Real Estate (Regulation and Development) Act, 2016. ORERA has been asked to coordinate with the Inspector General of Registration (IGR) and notify the Model Memorandum and Bye-Laws of the Association.

(3.) Mr. B.P. Tripathy, learned counsel appearing for ORERA states that ORERA is already taking steps to comply with the above directions and will shortly be coming out with the Model Memorandum and Bye-Laws of Association.