NPX UNIT OWNERS WELFARE ASSOCIATION Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2017-4-251
HIGH COURT OF ALLAHABAD
Decided on April 10,2017

Npx Unit Owners Welfare Association Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) Heard Mr Rohit Ranjan Agarwal, learned counsel for the petitioners, Mr Shivam Yadav, learned counsel for respondent nos.2 and 3 and Mr Pankaj Dubey, learned counsel for respondent no.4.
(2.) The petitioners have filed this writ petition for the following reliefs: "(i) to issue a writ, order or direction in the nature of certiorari cancelling the completion certificate dated 22.8.2014 granted by respondent no.2 to respondent no.4 in the building project known as URBTECH-NPX at Plot No.C-1, Sector 153, NOIDA. (ii) to issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to carry out a fresh inspection of the project and call for the report of the same. (iii) to issue a writ, order or direction in the nature of mandamus directing for an enquiry against errant officials of the respondent no.2 to fix responsibility of such officials in the matter."
(3.) We have heard learned counsel for the parties and perused the entire materials placed before us.;


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