ASSOCIATION OF PROPERTY PROFESSIONALS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Two writ petitions are being disposed of as parties agree that the dispute involved in the present set of petitions is identical and can be decided by a common judgment.

(2.) The question that arises for consideration in the present petition is as to whether the proprietorship concern is a juristic entity separate and distinct from the proprietor himself and thus liable to pay the charges applicable to the category "other than individuals" instead of the category of "individuals" under the RERA Act and the rules framed thereunder.

(3.) For the facility of reference, facts have been drawn from CWP-20382-2018 titled "Kumar Raunak and others versus State of Haryana and another".