- (1.) Let this petition be listed again on 04.10.2021 as fresh enabling the Standing Counsel to keep the District Magistrate, Gautam Buddh Nagar present in the Court to explain his inaction in reference to the recovery certificate issued by RERA Authority not only in this case but in other cases also. Due to inaction of the District Magistrate, unavoidable litigation is coming to this Court time and again.
(2.) The present matter is old by more than 2 and half years to make a recovery pursuant to the order passed by the RERA Authority but no action is apparently available.
(3.) The District Magistrate would come out with the details of all the pending matters for a recovery pursuant to the order passed by the RERA Authority.;