RERA - Display Sanction Plan/Layout Plans at the Site of Developer- Supreme Court
RERA- In a recent case, the Two-Judge Bench of the Supreme Court elaborated on an essential aspect of Development Agreements and emphasized on the need to display sanction plan/layout plans at the site of the developer, apart from any other manner provided by the Regulations made by the Authority.
Case Citation : LAWS(SC) – 2018 – 9 - 114.
In this case, the intrinsic issue that fell for consideration before the Supreme Court was the disclosure under the Right to Information Act, 2005 seeking information regarding the plans submitted to public authorities by a developer of a project.
The Two-Judge Bench of the Supreme Court while pronouncing its verdict in the case made the following essential observations pertaining to Real Estate (Regulation and Development) Act, 2016 (RERA) and also the necessity to disclose all information in relation to a development project by the Developers.
