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Judgment
Thia Authority passed final order in the above-mentioned matter on 21.09.2023, directing the Respondent to refund the entire amount of Rs. 22,96,000/- (Twenty-two Lakh Ninety-sex Thousand only) to the Complainant within 45 days of issuance of this order along with interest at the rate of 10.75% per annum (MCLR=2%) from the date of payment of each sum till the date of its actual return.
The applicant/complainant applied for two certified copies of final order dated 21.09.2023. On perusal of the same, the complainant found that there is an error in second line of para seven at page no. two. He has stated that the date of payment receipt has been wrongly mentioned in the final order.
The applicant/complainant submitted that date mentioned in second line of para seven is ‘29.09.2019’, whereas the date mentioned on payment receipts submitted by him while filing Form ‘M’ is ‘29.09.2017’.
The complainant has requested as follows:
To correct Final Order dated 21.09.2023 in online mode;
To correct two sets of certified copies issued by this Authority.
The attachments submitted by the applicant/complainant are listed below:
Copy of ‘Certified Copy’ of Final Order dated 21.09.2023;
Copy of Page No. 3 of Form ‘M’;
Copy of application for issue of two sets of Certified Copies.
Analysis and Consideration
The file was examined and the documents perused.
The payment receipt of amount of Rs. 11,000/- (Eleven Thousand only), as per record is dated ‘29.09.2017’ and not ‘29.09.2019’.
In terms of section 39 of the Real Estate (Regulation and Development) Act, 2016, as the typographical error being apparent on the face of record, the final order dated 21.09.2023, stands rectified to the effect that date in second line of para seven at page no. two be read as ’29.09.2017’ instead of ’29.09.2019’.
The request of the applicant/complainant is accepted and final order dated 21.09.2023 stands rectified as above.