- (1.) All the Impleadment applications are allowed to the extent of intervention only.
(2.) W.P. No. 245/2018 and D. No. 11200 of 2018 be tagged with the instant matters. Heard learned counsel for the parties and perused the note that has been submitted by Sh. M.L. Lahoti, learned counsel, pursuant to the direction of this court dated 15th March, 2018. Schedule of Joint Site Inspection has been submitted. It appears that 14 projects have been inspected. No inspection could take place with respect to two projects. The categorisation has been made in the note with respect to Projects in three categories, namely: A. Projects where possession (partial) though given but various deficiencies exist. B. Projects where some of the Towers are at advanced stage of construction and can be handed over possession shortly. C. Projects at nascent stage of construction.
(3.) Details have been given of deficiencies of the projects where possession (partial) has been given but various deficiencies exist (Category 'A'). Deficiencies have also been pointed out in detail as against each and every building, they are:A. Projects where possession (partial) though given but various deficiencies exist. JUDGEMENT_148_LAWS(SC)3_2018_1.html Certain projects which have been placed in Category 'B' where some of the towers are at advanced stage of construction and can be handed over possession shortly, they are as under:B. Projects where some of the Towers are at advanced stage of construction and can be handed over possession shortly JUDGEMENT_148_LAWS(SC)3_2018_2.html And the certain projects which have been placed in Category 'C' where Projects are at nascent stage of construction, which are as follows: 1. Amrapali River View, Greater Noida 2. Amrapali Princely Estate, Sector 76, Noida 3. Amrapali Leisure Valley (Verona Heights), Greater Noida 4. Amrapali Tech Park, Greater Noida 5. Amrapali Silicon City Phase III (Crystal Homes), Sector 76, Noida 6. Amrapali Platinum, Sector 119, Noida;