EXPERION DEVELOPERS PRIVATE LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner seeks issuance of a writ in the nature of 'certiorari' setting aside the proceedings pending before the Haryana Real Estate Regulatory Authority, Gurugram, in Complaint Case no.CR/6254/3831/2019 (Annexure P-3).

(2.) It further seeks quashing of the orders dtd. 22/10/2021 (Annexure P-17) and 22/2/2022 (Annexure P-20).

(3.) It also seeks issuance of a writ of 'mandamus/prohibition' restraining the aforesaid authority from acting in contravention of the provisions of the Real Estate (Regulation and Development) Act, 2016 (hereinafter to be referred to as the 'Act')