- (1.) None appears for the petitioner though the case was called twice. Sri Wasim Masood has put in appearance on behalf of respondents.
(2.) The writ petition could have been dismissed for non-prosecution. However, taking into consideration that issue raised in this petition has already been settled by this Court in the case of Writ C No. 27147 of 2020 (Ms. Proview Realtech Pvt. Ltd. Vs. State of U.P. and 5 others) and two other connected petitions decided on 12.01.2021, this petition is also governed by the judgment aforesaid.
(3.) The writ petition has been filed with the following prayers: "(i) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the recovery citation dated 07.10.2020 (Annexure No.1 to the present writ petition) (ii) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the recovery certificate dated 08.09.2020 (Annexure No.2 to the present writ petition) (iii) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the impugned order dated 23.12.2019 passed by respondent no.2 (Annexure-3 to the present writ petition). (iv) issue a writ, order or direction in the nature of Certiorari calling the record and quashing the minutes/resolutions dated 14.08.2018 alleged to have been passed by the respondent no.2 (Annexure No.4 to the writ petition). (v) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the minutes/resolution dated 05.12.2018 alleged to have been passed by respondent no.2 (Annexure -5 to the writ petition). (vi) Issue an appropriate writ, order or direction for striking down Regulation 24(a) of the U.P. Real Estate Regulatory Authority (General) Regulation, 2019." ;