MANDEEP KUMAR Vs. PDA, PATIALA

JUDGEMENT

(1.) The above noted two connected cross appeals have come up for final disposal.

(2.) As per Sec. 58 of the Real Estate (Regulation and Development) Act, 2016 (hereinafter referred to as '2016 Act'), appeal to the High Court is maintainable only on a question of law as specified in Sec. 100 of the Code of Civil Procedure, 1908. In the considered opinion of the Court, the following questions require adjudication:-

(3.) Before addressing the aforementioned questions, it is pertinent to consider and take note of the following relevant facts:-