PIL Case Details

This PIL challenges the constitutional validity of Odisha Apartment Ownership (Amendment) Rules 2021, seeking a direction to the Housing and Urban Development Department, Government of Odisha, to operationalize the formation of Association of Allottees as required under Section 11 (4)(e) and 11 (4)(f), read with Section 17 of the Real Estate (Regulation and Development) Act, 2016. The petitioner alle ges that due to the non - formation of association of allottees, common facilities and infrastructure in a real estate project is severely affected as the home buyers are left at the mercy of promoters who charge hefty maintenance charges for maintaining the common facilities and amenities.