SHAMIM AHMED,J. - (1.) Heard Shri Sanjeev Kumar Pandey, learned counsel for the petitioner, learned Standing Counsel for respondent nos.1, 3 and 4 and Shri Wasim Masood Khan holding brief of Shri Anil Tiwari, learned counsel appearing for the respondent No.2.
(2.) The present writ petition has been filed by the petitioner with the following prayer; "(i) To issue a writ, order or direction in the nature of certiorari for quashing the order dated 13.06.2018 and 29.06.2018 passed by U.P. Real Estate Regulatory Authority, Lucknow and citation dated 22.08.2019 issued by Tehsildar, Dadri, District Gautam Budhh Nagar. (ii) Issue any other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case; (iii) Award the cost of the writ petition to the petitioner."
(3.) Learned counsel for the petitioner submits that the petitioner is a private limited company under the Companies Act, 1956 and petitioner is dealing in Real-Estate, which provides facility of constructed Flats to public at large and has been developing Group Housing Project under the name and style of "MGI Maple" in Govindpuram, Gautam Budh Nagar. The company obtained 'No Objection Certificate' from the concerned authorities including the Development Autuority of Gautam Budh Nagar.;