- (1.) Heard Sri Sarvesh Tiwari, learned counsel for the petitioner and Sri Washim Masood, learned counsel for the respondent.
(2.) The writ petition has been filed with the following prayers: "(i) Issue a writ, order or direction in the nature of Certiorari quashing the order dated 30.10.2019 passed by respondent No.4 (contained as Annexure No.1) (ii) Issue a writ, order or direction in the nature of Certiorari quashing the resolution dated 14.08.2018 and 05.12.2018 passed by respondent No.4 (contained as Annexure-4). (iii) Issue an appropriate writ, order or direction for striking down Regulation 24(a) of the U.P. Real Estate Regulatory Authority (General) Regulation, 2019. (iv) Issue any other suitable writ order or direction which this Hon'ble Court deems fit and proper under the facts and circumstances of the case. (v) Award cost of the writ petition to the petitioner throughout"
(3.) The petitioner has challenged the order passed by Real Estate Regulatory Authority (in short "RERA") dated 31.10.2019 (wrongly mentioned as 30.10.2019 in the prayer clause (i)) though an appeal against the said order lies under Section 43(5) of Real Estate (Regulation and Development) Act, 2016 (in short "Act of 2016").;