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A citizens’ group has approached the High Court of Punjab and Haryana praying for changes in Haryana Real Estate Regulation Act. The petitioners through the petition are contending that state government had diluted the Central Real Estate Regulation Act with aim to of providing benefits to the developers. The petition says that, according to central act a project with completion certificate is termed as complete, while in the state rules of Haryana only occupation certificates are enough for developers to stay outside the purview of Real Estate Regulatory Authority.
The petition was filed in the court of Justice Anupinder Singh Grewal. The prayer by the petitioner was to make H-RERA according to RERA. The petition was filed by Harinder Pal Singh (main petitioner),N. Venkatraman, Gaurav Prakash, who also said that there are some provisions in Haryana Building Code- 2017 like concept of “deemed occupancy certification” which has been utilized mostly to escape from the clutches of RERA Act. The Petition also says that no functioning of RERA is visible in the state. Even we can’t expect anything of RERA with regards to old projects which are still incomplete. What can be the best compensation scheme for such a period? Another Petitioner Venkatraman said that “this delay in functioning harms the common buyers”.
Now this petition will be heard along with another writ filed by the Gurugram Citizens’ Council.
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