CHITRA HOMES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) A supplementary affidavit has been filed during the course of argument. Let it be taken on the record.

(2.) The petitioner No. 1, which is a company which is primarily in the business and trade of development of infrastructure in real-estate and which has built the project viz. Chitra Residency as well as petitioner No. 2, who is the Managing Director of petitioner No. 1 have approached this Court for a direction to respondent Nos. 6 and 7 not to proceed against the project of the petitioners suo-motu in Case No. RERA/SM/225/2018 as the project had been completed before the cut-off date since when the RERA would have jurisdiction to deal with such projects.

(3.) It has been submitted on behalf of the petitioners that a public notice at large was posted on the web page of the RERA informing the public that investigations are going on in some of the projects which have not been registered with RERA. In the list of such projects, the name of Chitra Residency was also noted. Since the aforesaid information to public was of a general nature, the same was not responded by the petitioners till a show-cause notice, specific in terms was issued on 12.04.2018 asking the petitioners to explain as to why action may not be taken against the project in terms of Section 59 of the Real Estate (Regulation & Development) Act, 2016 (hereinafter called RERA) and Section 35 of the RERA rules, 2017.