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Judgment
Considering the fact that EWS project is being developed by M/s Raheja Developers Limited on the land which belongs to DDA, on 16.08.2022 we had ordered that this Project be registered with M/s Raheja Developers Limited & DDA as Co-Promoters.
Accordingly an application for registration of subject project has was filed.
During last hearing we had also directed DDA and M/s Raheja Developers Limited to inform us about the expected date of completion of this Project.
In compliance of above direction, Ld. Counsel for DDA submitted that an affidavit dated 16.09.2022 has been filed by Mr. Rajneesh Tyagi, Executive Engineer, DDA dated 16.09.2022 stating that :
i.M/s Raheja Developers Limited have assured that they would complete the EWS project by 31.03.2024.
ii.For “Naveen Minar” and “Delhi Mall”, M/s Raheja Developers Limited are free to develop projects as per their own timelines and DDA has no objection to it.
In view of above, Counsel for DDA, submitted that DDA has no objection if date of completion for EWS project is fixed as 31.03.2024.
The office of the Authority informed that M/s Raheja Developers Limited and DDA are yet to cure following deficiencies.
i.“The Promoters/Applicants have not submitted NOC from (i) DUAC, (ii) Airport Authority of India, (iii) Electricity, Water and Sewage Authorities.
ii.The Promoters/Applicants are required to submit FORM “B” jointly.
iii.The Promoters/Applicants have not provided (i) carpet area, (ii) super carpet area, (iii) built-up area of each apartment and attached balcony. Same are required to be furnishing in a tabular form.
iv.The PAN Card of Co-Promoters/Applicants i.e. M/s Raheja Developers Limited has not been submitted.
v.The Promoters/Applicants have not submitted affidavit in terms of Section 3 of RE(RD) Act. 2016.
vi.The Promoters/Applicants are required to furnish insurance under Section 16 of RE(RD) Act. 2016.
vii.The Promoters/Applicants have to clarify the total estimated cost of the project, indicating cost of land and construction separately.
viii.The Promoters/Applicants have to clarify the number of apartments on each floor, total number of floors”, and total number of flats in each tower.
Office is directed to put up the file on receipts of above information before the Authority for consideration.