Pankaj Mithal, J. - (1.) The petitioner no. 1 Raj Nagar Extension (NH-58) Developers Association is a registered society under the Societies Registration Act, 1860 having 25 Real Estate Developers as its members.
(2.) The aforesaid Society and its General Manager have preferred this writ petition aggrieved by the certain demands raised by the Ghaziabad Development Authority with regard to external development fees which includes development of elevated road and metro station, as well as fee for additional Floor Area Ratio (in short "F.A.R.") and security for rain water harvesting while sanctioning the lay out plan of each of the members of the Society.
(3.) The petitioners accordingly have prayed for quashing of some of the demand notices issued against the members of the Society and at the same time for deciding its representation disputing the aforesaid demands.;