ROMELL REAL ESTATE PRIVATE LIMITED Vs. DISTRICT DEPUTY REGISTRAR

JUDGEMENT

(1.) Not on Board. Mentioned by way of filing praecipe dtd. 7/1/2026. Perused the praecipe.

(2.) Heard Mr. Patil, learned Advocate for Plaintiff 'who is the Developer.

(3.) A fresh Suit has been filed challenging the Deemed Conveyance order and sale certificate dtd. 31/12/2024 issued by the Competent Authority in favour of private Respondent - Society. Suit has been filed after a hiatus of one year primarily because Plaintiff was prosecuting a Writ Petition before this Court wherein this Court refused to entertain disputed questions of fact and granted leave and liberty to Plaintiff to file appropriate civil Suit to agitate its grievance. Primary grievance of Plaintiff is that Deemed Conveyance given to the private Respondent - Society is in respect of area admeasuring 5,000 sq.mtr. and according to the Plaintiff it ought to have been restricted to only 2700 sq.mtr. Application seeking NOC under the ULC Act has been filed by the Society before the Collector and which has been heard by the Collector and closed for orders. Hence urgency is expressed for hearing the Interim Application.