GURMOHAN SINGH & ANR Vs. UNITECH LIMITED

JUDGEMENT

(1.) The opposite party submitted application dated 10.9.2011 to the Ministry of Environment and Forests for obtaining environmental clearance for this project but the said environmental clearance came to be accorded only on 10.2014, the intervening time having been taken by the State Expert Appraisal Committee (SEAC) and State Environment Impact Assessment Authority (SEIAA).

(2.) Some of the buyers in this project filed a complaint with EOW Cell, of Delhi Police under section 406/420/120 B of IPC and the matter is under investigation of Delhi Police.

(3.) There was slump in the real estate market, because of overall economic conditions, as a resultof which the supply of labour and raw-material became scarce.