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Judgment
Adv. Ray Vikram Nath along with Adv. Akshat Chaudhary and Adv. Harshvardhan Jha, appeared on behalf of the Noticee.
Ld. Counsel for Applicant submitted that his client would like to revise the registration application by dividing the project in two phases. The first phase being the area and the buildings for which no dispute exists and second phase covering disputed area.
They stated that the same is being proposed to avoid any inconvenience to the present buyers in the project.
The Authority considering the larger issue of completing the projects in time and handing over the possession to the space buyers in the projects and minimize the inconvenience caused to them on account of delay in possession allows the Respondents to file two new applications before the Authority for registration of two separate projects in place of present application.
The Noticee may ensure that the applications for two projects to be submitted should conform to the FAR guidelines. For the project propose in disputed area, the Noticee should give undertaking that they will not sell/lease any further space or the unit in that project till finalization of Writ Petition before the Hon’ble High Court of Delhi.
The Authority further directs the Respondents to file the applications for registration of the two projects as proposed above within 45 days from today.
Office is directed to examine and put up the applications for two proposed projects to be filed by the Respondents, on their receipt, before the Authority for consideration.
The present application for registration of the project F1/29/PR/2019 is disposed of as above.
File be consigned to Record Room.