Satinder Singh Bhasin vs Col Gautam Mullick & Ors.

“a. Take on record the order dated 29.04.2025 passed by the Hon’ble Supreme Court in Miscellaneous Application No. 239/2024 in W.P.(Crl.) No. 242/2019; and/or

b. Pass necessary directions as prayed for in para 6 of the present application in respect of the order dated 29.04.2025 passed by the Hon’ble Supreme Court in Miscellaneous Application No. 239/2024 in W.P.(Crl.) No. 242/2019 and order dated 25.04.2025 passed by this Hon’ble Appellate Tribunal;

c. Pass such other order and/or direction as may be deemed fit and proper by the Hon’ble Appellate Tribunal in the facts and circumstances of the present case.”

“We direct the Uttar Pradesh State Industrial Development Authority to immediately nominate three senior officers to visit the buildings in which the units mentioned in Annexure A-20 are situated. The officers of the said Authority will visit the site on 1^st May, 2025 at 1.00 a.m. when a representative of the petitioner shall remain present along with all documents such as occupation/completion certificate, agreements, if any, entered into with 41 persons mentioned in Annexure A-20. The representative of the petitioner will also bring the documents showing delivery of possession as regards these 41 units(excluding the units to be allotted to 8 persons who have allegedly taken refund). The officers of the Authority shall verify the documents produced by the Petitioner and submit a report to this court on the following aspects:

a. Whether the units mentioned at Serial Nos. 1 to 23 on page 282 and the units mentioned at serial nos. 1 to 10 on page 283 are in habitable condition;

b. Whether there is electricity and water supply available to these tenements;

c. Whether there is an occupation/completion certificate in respect of these 33 units; and

d. Whether possession of these units has been handed over and names of the persons, if any, found in possession.”