- (1.) The petitioner, a private limited company, has filed the instant petition praying for a mandamus commanding U.P. Real Estate Appellate Tribunal, Lucknow, respondent no.4 to expeditiously decide the stay application as well as Appeal No.349/2019 and for quashing of orders passed by Secretary U.P. RERA, District Gautam Budh Nagar dated 06.06.2020 and 26.06.2020.
(2.) The petitioner is a company engaged in constructing group housing projects. One of its project in the name and style of Sampada Livia was registered under the Real Estate Regulation and Development Act, 2016 (hereinafter referred to as 'the Act').
(3.) When the project was not completed within the prescribed time frame, the Secretary U.P. RERA proceeded to pass an order dated 30.09.2020 revoking the registration of the project. Aggrieved thereby the petitioner company filed an appeal before the Appellate Tribunal being Appeal No.349/2019. According to the petitioner, a stay application was also filed before the Appellate Tribunal for staying the order impugned before it in appeal. However, it seems that neither the stay application nor the appeal could be heard and decided so far. A statement has been made at Bar by the learned counsel for the parties that today was the date fixed before the Tribunal and the Tribunal has now fixed 29.07.2020 as the next date. It has called for the original records from the Authority to facilitate disposal of the appeal on the next date. However, it is an admitted fact that no orders have been passed on the stay application so far.;