RAMPRASTHA DEVELOPERS PVT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant writ petition has been directed against the passing of the impugned order (Annexure P-1). Annexure P P-1 is a decision recorded on 26/7/2024, 26/7/2024 thus by the Haryana Real Esta Estate te Regulatory Authority, Authority Gurugram. The decision supra was made on various complaints which became instituted at the instance of Yuvraj Arora and Vivek Arora, rather against the present petitioners. All the complaints were decided through a common judgment(s) judgment as becomes embodied in (Annexure P-1).

(2.) At the outset, the learned counsel appearing for the respondent has vigorously contended, that since the he impugned annexure is appealable through a statutory appeal becoming made made, thereagainst before the authority contemplated under Sec. 43(5)of of the Real Estate (Regulation and Development Act of 2016 (hereinafter referred to as RERA Act), provisions Development) whereof becomes extracted hereinafter:-

(3.) As such, the counsel for the respondents vigorously contends that therebys the instant writ petition is required to be declared as mis-constituted.