(1) The Authority shall prepare its Annual Report.
(2) The authority may also include in the Annual Report such other matters as deemed fit by the Authority for reporting to the appropriate Government.
(3) The Annual Report shall, after adoption at a meeting of the Authority, duly signed by the Chairperson and Members and authenticated by affixing the Common Seal of the authority, with requisite number of copies thereof, be submitted to the appropriate Government within a period of one hundred and eighty days immediately following the close of the year for which it has been prepared.
Form A
[See Rule 3(2)]
Application for Registration of Project
To
The Real Estate Authority
____________________
____________________
Sir,
I/We hereby apply for the grant of registration of my/our project to be set up at_________Tehsil__________District_________State__________.
1. The requisite particulars are as under:
(i) Status of the applicant, whether individual/company/proprietorship firm/societies/partnership firm/competent authority;
(ii) In case of individual
(a) Name
(b) Father's Name
(c) Occupation
(d) Permanent address
(e) Contact details (Phone Number, E-mail, Fax Number etc.)
(f) Name, photograph, contact details and address of the Promoter
OR
In case of firm/societies/trust/companies/limited liability partnership/Competent Authority etc.
(a) Name
(b) Address
(c) Copy of registration certificate
(d) Main objects
(e) Contact details (Phone Number, E-mail, Fax Number etc.)
(f) Name, photograph and address of Chairman of the governing body/partners/directors and Authorized Person etc.
(iii) PAN No._________;
(iv) Name and address of the bank or banker with which account in terms of sub-Clause (D) of clause (l) of sub-section (2) of Section 4 will be maintained__________;
(v) Details of project land held by the applicant____________;
(vi) Brief details of the projects launched by the promoter in the last five years, whether already completed or being developed, as the case may be, including the current status of the said projects, any delay in its completion, details of cases pending, details of type of land and payments pending etc.__________________________________;
(vii) Agency to take up external development works___________Local Authority/Self Development;
(viii) Registration fee by way of a demand draft/Banker Cheque dated________drawn on_____________________bearing no.______for an amount of Rs._______________/- calculated as per sub-rule (3) of Rule 3; or though online payment such as date of payment, transaction no. etc.)
(ix) Any other information the applicant may like to furnish.
2. I/we enclose the following documents in triplicate, namely:
(i) authenticated copy of the PAN card of the promoter;
(ii) annual report including audited Profit and Loss Account, balance sheet of the promoter for the preceding three financial years and where annual report is not available, the audited Profit and Loss Account, balance sheet, cash flow statement and the auditor's report of the promoter for the immediately three preceding financial years;
(iii) authenticated copy of the legal title deed reflecting the title of the promoter to the land on which development of project is proposed along with legally valid documents for chain of title with authentication of such title;
(iv) the details of encumbrances on the land on which development of project is proposed including details of any rights, title, interest, dues, litigation and name of any party in or over such land or encumbrance certificate from an advocate having experience of at least ten years or from the revenue authority not below the rank of Tehsildar, as the case may be;
(v) where the promoter is not the owner of the land on which development of project is proposed details of the consent of the owner of the land along with a copy of the collaboration agreement, development agreement, joint development agreement or any other agreement, as the case may be, entered into between the promoter and such owner and copies of title and other documents reflecting the title of such owner on the land on which project is proposed to be developed;
(vi) an authenticated copy of the approvals and commencement certificate from the competent authority obtained in accordance with the laws as may be applicable for the real estate project mentioned in the application, and where the project is proposed to be developed in phases, an authenticated copy of the approvals and commencement certificate from the competent authority for each of such phases;
(vii) the sanctioned plan, layout plan and specifications of the proposed project or the phase thereof, and the whole project as sanctioned by the competent authority;
(viii) the plan of development works to be executed in the proposed project and the proposed facilities to be provided thereof including fire-fighting facilities, drinking water facilities, emergency evacuation services, use of renewable energy;
(ix) the location details of the project, with clear demarcation of land dedicated for the project along with its boundaries including the latitude and longitude of the end points of the project;
(x) proforma of the allotment letter, agreement for sale, and the conveyance deed proposed to be signed with the allottees;
(xi) the number, type and the carpet area of apartments for sale in the project along with the area of the exclusive balcony or verandah areas and the exclusive open terrace areas apartment with the apartment, if any;
(xii) the number and areas of garage for sale in the project;
(xiii) the number of open parking areas available in the real estate project;
(xiv) the names and addresses of his real estate agents, if any, for the proposed project;
(xv) the names and addresses of the contractors, architect, structural engineer, if any and other persons concerned with the development of the proposed project;
(xvi) a declaration in Form B .
3. I/We enclose the following additional documents and information regarding ongoing projects, as required under Rule 4, and under other provisions of the Act or the rules and regulations made there under, namely;
(i)
(ii)
(iii)
4. I/We solemnly affirm and declare that the particulars given in herein are correct to my/our knowledge and belief and nothing material has been concealed by me/us therefrom.
Dated:
Place:
Yours faithfully,
Signature and seal of the applicant(s)
Form B
[See Rule 3(4)]
Declaration, Supported by an Affidavit, which shall be Signed by the Promoter or Any Person Authorized by the Promoter
Affidavit cum Declaration
Affidavit cum Declaration of Mr./Ms._________promoter of the proposed project/duly authorized by the promoter of the proposed project, vide its/his/their authorization dated_________;
I,_________promoter of the proposed project/duly authorized by the promoter of the proposed project do hereby solemnly declare, undertake and state as under:
1. That I/promoter have/has a legal title to the land on which the development of the project is proposed
OR
__________________have/has a legal title to the land on which the development of the proposed project is to be carried out
AND
a legally valid authentication of title of such land along with an authenticated copy of the agreement between such owner and promoter for development of the real estate project is enclosed herewith.
2. That the said land is free from all encumbrances.
OR
That details of encumbrances________________including details of any rights, title, interest, dues, litigation and name of any party in or over such land, along with details.
3. That the time period within which the project shall be completed by me/promoter is_________.
4. That seventy per cent of the amounts realised by me/promoter for the real estate project from the allottees, from time to time, shall be deposited in a separate account to be maintained in a scheduled bank to cover the cost of construction and the land cost and shall be used only for that purpose.
5. That the amounts from the separate account, to cover the cost of the project, shall be withdrawn by me/the promoter in proportion to the percentage of completion of the project.
6. That the amounts from the separate account shall be withdrawn by me/promoter after it is certified by an engineer, an architect and a chartered accountant in practice that the withdrawal is in proportion to the percentage of completion of the project.
7. That I/promoter shall get the accounts audited within six months after the end of every financial year by a chartered accountant in practice, and shall produce a statement of accounts duly certified and signed by such chartered accountant and it shall be verified during the audit that the amounts collected for a particular project have been utilised for the project and the withdrawal has been in compliance with the proportion to the percentage of completion of the project.
8. That I/promoter shall take all the pending approvals on time, from the competent authorities.
9. That I/promoter have/has furnished such other documents as have been prescribed by the Act, rules and regulations made there under.
10. That I/promoter shall not discriminate against any allottee at the time of allotment of any apartment, plot or building, as the case may be.
Deponent
Verification
The contents of my above Affidavit cum Declaration are true and correct and nothing material has been concealed by me therefrom.
Verified by me at___________on this____________day of__________.
Deponent
Form C
[See Rule 5(1)]
Registration Certificate of Project
This registration is granted under Section 5 of the Act to the following project under project registration number_____________:________________________________(Specify Details of Project including the project address);
1. (in the case of an individual) Mr./Ms._____________son of Mr./Ms._________ Tehsil_____________District__________State _____________;
OR
(in the case of a firm/society/company/competent authority)______________firm/society/company/competent authority__________________having its registered office/principal place of business at______________.
2. This registration is granted subject to the following conditions, namely:
(i) The promoter shall enter into an agreement for sale with the allottees as prescribed by the appropriate Government;
(ii) The promoter shall execute and register a conveyance deed in favour of the allottee or the association of the allottees, as the case may be, of the apartment, plot or building, as the case may be, or the common areas as per Section 17;
(iii) The promoter shall deposit seventy percent of the amounts realised by the promoter in a separate account to be maintained in a schedule bank to cover the cost of construction and the land cost to be used only for that purpose as per sub clause (D) of clause (l) of sub-section (2) of Section 4;
(iv) The registration shall be valid for a period of__________years commencing from_____________and ending with________________________unless renewed by the Real Estate Regulatory Authority in accordance with the Act and the rules made there under.
(v) The promoter shall comply with the provisions of the Act and the rules and regulations made there under;
(vi) The promoter shall not contravene the provisions of any other law for the time being in force as applicable to the project.
3. If the above mentioned conditions are not fulfilled by the promoter, the Authority may take necessary action against the promoter including revoking the registration granted herein, as per the Act and the rules and regulations made there under.
Dated:
Place:
Signature and seal of the Authorized Officer
Real Estate Regulatory Authority
Form D
[See Rule 5(2), Rule 6(4); Rule 7]
Intimation of Rejection of Application for Registration of Project/Rejection of Application for Extension of Registration of Project/Revocation of Registration of Project
From:
The Real Estate Authority,
_______________________
_______________________
To
_______________________
_______________________
_______________________
Application/Registration No.:_______________
Dated:_______________
You are hereby informed that your application for registration of your project is rejected.
OR
You are hereby informed that your application for extension of the registration of your project is rejected.
OR
You are hereby informed that the registration granted to your project is hereby revoked
for the reasons set out: _______________________________________________
Place:
Dated:
Signature and seal of the Authorized Officer
Real Estate Authority
Form E
[See Rule 6(1)]
Application for Extension of Registration of Project
From:
_______________________
_______________________
To
The Real Estate Regulatory Authority,
_______________________
_______________________
_______________________
Sir,
I/We hereby apply for renewal of registration of the following project:
__________________________________________________________registered with the Authority vide project registration certificate bearing No.________________, which expires on___________________________.
As required I/we submit the following documents and information, namely:
(i) A demand Draft No.__________dated_________for rupees_________in favour of________________drawn on_________________bank as extension fee as provided under sub-rule (2) of Rule 6 or through online payment as the case may be____________(give details of online payment such as date paid, transaction No. etc.);
(ii) Authenticated Plan of the project showing the stage of development works undertaken till date;
(iii) Explanatory note regarding the state of development works in the project and reason for not completing the development works in the project within the period declared in the declaration submitted in Form B at the time of making application for the registration of the project_____________________________;
(iv) Authenticated copy of the permission/approval from the competent authority which is valid for a period which is longer than the proposed term of extension of the registration sought from the Authority;
(v) The original project registration certificate; and
(vi) Any other information as may be specified by regulations.
Place:
Dated:
Yours faithfully,
Signature and seal of the applicant(s)
Form F
[See Rule 6(4)]
Certificate for Extension of Registration of Project
This extension of registration is granted under Section 6 of the Act, to the following project:
_______________________________________________________________________
____________________________________________________ registered with the Authority vide project registration certificate bearing No._______ ____________of
1. (in the case of an individual) Mr./Ms._______________________son of Mr./Ms.________________Tehsil_______________District________________State________________
(in the case of a firm/society/company/competent authority)______________firm/society/company/competent authority____________________having its registered office/principal place of business at______________.
2. This renewal of registration is granted subject to the following conditions, namely:
(i) The promoter shall execute and register a conveyance deed in favour of the allottee or the association of the allottees, as the case may be, of the apartment, pot or building or the common areas as per Section 17;
(ii) The promoter shall deposit seventy percent of the amounts realised by the promoter in a separate account to be maintained in a schedule bank to cover the cost of construction and the land cost to be used only for that purpose as per sub-clause (D) of clause (l) of sub-section (2) of Section 4;
(iii) The registration shall be extended for a period of______days/weeks/months) and shall be valid till__________
(iv) The promoter shall comply with the provisions of the Act and the rules and regulations made there under;
(v) The promoter shall not contravene the provisions of any other law for the time being in force as applicable to the project.
(vi) If the above mentioned conditions are not fulfilled by the promoter, the Authority may take necessary action against the promoter including revoking the registration granted herein, as per the Act and the rules and regulations made there under.
Dated:
Place:
Signature and seal of the Authorized Officer
Real Estate Regulatory Authority
Form G
[See Rule 8(1)]
Application for Registration of Real Estate Agent
To
The Real Estate Regulatory Authority
____________________
____________________
Sir,
I/We beg to apply for the grant of registration as a real estate agent to facilitate the sale or purchase of any plot, apartment or building, as the case may be, in real estate projects registered in the State of Uttarakhand in terms of the Act and the rules and regulations made there under,
1. (in the case of an individual) Mr./Ms._____________son of Mr./Ms.__________ Tehsil_________District_________State___________;
OR
(in the case of a firm/society/company)______________________firm/society/company___________having its registered office/principal place of business at______________.
2. The requisite particulars are as under:
(i) Status of the applicant, whether individual/company/proprietorship firm/societies/partnership firm/limited liability partnership etc;
(ii) In case of individual
(a) Name
(b) Father's Name
(c) Occupation
(d) Permanent address
(e) contact details (Phone number, e-mail, Fax Number etc)
(f) Name, photograph, contact details and address of the proprietor;
OR
In case of firm/societies/company etc.
(a) Name
(b) Address
(c) Copy of registration certificate as (firm/society/company etc.)
(d) Major activities
(e) Contact Details (Phone Number, e-mail, Fax Number etc.)
(f) Name, photograph and address of partners/directors etc.
(iii) Particulars of registration as (proprietorship, societies, partnership, company etc.) including the bye-laws, Memorandum of Association, Article of Association etc. as the case may be;
(iv) authenticated copy of the address proof of the place of business;
(v) Details of registration in any other State or Union territory;
(vi) Any other information as specified by regulations.
3. I/we enclose the following documents along with, namely:
(i) Demand Draft No.____________dated_____________for a sum of Rs.____________, in favour of__________, drawn on_______________bank as registration fee as per sub-rule (2) of Rule 8; or though online payment such as date paid, transaction No. etc.
(ii) authenticated copy of the PAN card of the real estate agent; and
(iii) authenticated copy of the registration as a real estate agent in any other State or Union territory, if applicable;
4. I/we solemnly affirm and declare that the particulars given in herein are correct to my/our knowledge and belief and nothing material has been concealed by me/us there of.
Dated:
Place:
Yours faithfully,
Signature and seal of the applicant(s)
Form H
[See Rule 9(2)]
Registration Certificate of Real Estate Agent
1. This registration is granted under Section 9 of the Act with registration certificate bearing No._____________to
(in the case of an individual) Mr./Ms.____________son of Mr./Ms.___________Tehsil___________District_____________State______________;
OR
(in the case of a firm/society/company)______________________firm/society/company____________having its registered office/principal place of business at_________.
to act as a real estate agent to facilitate the sale or purchase of any plot, apartment or building, as the case may be, in real estate projects registered in the State of Uttarakhand in terms of the Act and the rules and regulations made there under,
2. This registration is granted subject to the following conditions, namely:
(i) The real estate agent shall not facilitate the sale or purchase of any plot, apartment or building, as the case may be, in a real estate project or part of it, being sold by the promoter which is required but not registered with the Authority;
(ii) The real estate agent shall maintain and preserve such books of account, records and documents as provided under Rule 12;
(iii) The real estate agent shall not involve himself in any unfair trade practices as specified under clause (c) of Section 10;
(iv) The real estate agent shall facilitate the possession of all information, as the allottee is entitled to, at the time of booking of any plot, apartment or building, as the case may be.
(v) The real estate agent shall provide assistance to enable the allottee and promoter to exercise their respective rights and fulfil their respective obligations at the time of booking and sale of any plot, apartment or building, as the case may be.
(vi) The real estate agent shall comply with the provisions of the Act and the rules and regulations made thereunder;
(vii) The real estate agent shall not contravene the provisions of any other law for the time being in force as applicable to him;
(viiii) The real estate agent shall discharge such other functions as may be specified by the Authority by regulations.
3. The registration is valid for a period of five years commencing from_____________and ending with________________________unless renewed by the authority in accordance with the provisions of the Act or the rules and regulations made thereunder.
4. If the above mentioned conditions are not fulfilled by the real estate agent, the Authority may take necessary action against the real estate agent including revoking the registration granted herein, as per the Act and the rules and regulations made thereunder.
Dated:
Place:
Signature and seal of the Authorized Officer
Real Estate Regulatory Authority
Form I
[See Rule 9(3), 10(4), 11]
Intimation of Rejection of Application for Registration of Real Estate Agent/Rejection of Application for Renewal of Registration of Real Estate Agent/Revocation of Registration of Real Estate Agent
From:
The Real Estate Authority,
_______________________
_______________________
To
_______________________
_______________________
_______________________
Application/Registration No.___________________
Dated:___________________________________
You are hereby informed that your application for registration as real estate agent is rejected.
OR
You are hereby informed that your application for the renewal of the registration as real estate agent is rejected.
OR
You are hereby informed that the registration granted to you as real estate agent is hereby revoked.
for the reasons set out: _____________________________________________
Place:
Dated:
Signature and seal of the Authorized Officer
Real Estate Regulatory Authority
Form J
[See Rule 10(1)]
Application for Renewal of Registration of Real Estate Agent
From:
_______________________
_______________________
_______________________
To
The Real Estate Authority,
_______________________
_______________________
_______________________
Sir,
I/we beg to apply for renewal my/our registration as a real estate agent under registration certificate bearing No.__________, which expires on__________________
As required I/we submit the following documents and information, namely:
(i) A demand draft no.____________dated____________for rupees___________in favour of__________drawn on_______________________bank as renewal fee as per sub rule (2) of Rule 10 or through online payment such as date paid, transaction No. etc.
(ii) The original registration certificate; and
(iii) Status of the applicant, whether individual/company/proprietorship firm/societies/partnership firm/limited liability partnership etc.
(iv) In case of individual
(a) Name
(b) Father's Name
(c) Occupation
(d) Permanent address
(e) Contact details (Phone Number, e-mail, Fax Number etc.)
(f) Name, Photograph, contact details and address of the proprietor.
OR
In case of firm/societies/companies etc.
(a) Name
(b) Address
(c) Copy of registration certificate
(d) Major activities
(e) Contact details (Phone Number, e-mail, Fax Number etc.)
(f) Name, photograph and address of partners/directors etc.
(v) Particulars of registration as proprietorship, societies, partnership, company etc.) including bye-laws, memorandum of association, articles of association etc. as the case may be;
(vi) authenticated copy of the address proof of the place of business;
(vii) authenticated copy of the PAN card of the real estate agent.
(viii) authenticated copy of the registration as a real estate agent in any other State or Union Territory, if applicable.
(ix) Any other information as specified by regulations.
Dated:
Place:
Yours faithfully,
Signature and seal of the applicant(s)
Form K
[See Rule 10(4)]
Certificate for Renewal of Registration of Real Estate Agent
1. This renewal of registration is granted under Section 9 of the Act to
(in the case of an individual) Mr./Ms.__________________________son of Mr./Ms.___________________Tehsil__________District______________State________________;
OR
(in the case of a firm/society/company)____________________________firm/society/company etc.______________having its registered office/principal place of business at______________.
in continuation to registration certificate bearing No._____________________, of____________.
2. This renewal of registration is granted subject to the following conditions, namely:
(i) The real estate agent shall not facilitate the sale or purchase of any plot, apartment or building, as the case may be, in a real estate project or part of it, being sold by the promoter which is required but not registered with the Authority;
(ii) The real estate agent shall maintain and preserve such books of account, records and documents as provided under Rule 12;
(iii) The real estate agent shall not involve himself in any unfair trade practices as specified under clause (c) of Section 10;
(iv) The real estate agent shall facilitate the possession of all documents, as the allottee is entitled to, at the time of booking of any plot, apartment or building, as the case may be.
(v) The real estate agent shall provide assistance to enable the allottee and promoter to exercise their respective rights and fulfil their respective obligations at the time of booking and sale of any plot, apartment or building, as the case may be.
(vi) The real estate agent shall comply with the provisions of the Act and the rules and regulations made thereunder;
(vii) The real estate agent shall not contravene the provisions of any other law for the time being in force as applicable to him;
(viii) The real estate agent shall discharge such other functions as may be specified by the Authority by regulations;
3. The registration is valid for a period of five years commencing from_____________and ending with________________________unless renewed by the Authority in accordance with the provisions of the Act or the rules and regulations made thereunder.
4. If the above mentioned conditions are not fulfilled by the real estate agent, the Authority may take necessary action against the real estate agent including revoking the registration granted herein, as per the Act and the rules and regulations made thereunder.
Dated:
Place:
Signature and seal of the Authorized Officer
Real Estate Regulatory Authority
Form L
[See Rule 25(2)]
Appeal to Appellate Tribunal
Appeal under Section 44 of the Act
For use of Appellate Tribunal's office:
Date of filing:______________________
Date of receipt at the filing counter of the Registry/receipt by post/online filing_________
Appeal No.:______________________
Signature:________________________
Registrar:________________________
IN THE REAL ESTATE APPELLATE TRIBUNAL (Name of place)
Between
______________________Appellant(s)
And
______________________Respondent(s)
Details of appeal:
1. Particulars of the appellants:
(i) Name(s) of the appellant:
(ii) Address of the existing office/residence of the appellant:
(iii) Address for service of all notices:
(iv) Contact details (Phone Number, e-mail, Fax Number etc):
2. Particulars of the respondents:
(i) Name(s) of respondent:
(ii) Office address of the respondent:
(iii) Address for service of all notices:
(iv) Contact details (Phone Number, e-mail, Fax Number etc):
3. Jurisdiction of the Appellate Tribunal:
The appellant declares that the subject matter of the appeal falls within the jurisdiction of the Appellate Tribunal.
4. Limitation:
The appellant declares that the appeal is within the limitation specified in sub-section (2) of Section 44
OR
If the appeal is filed after the expiry of the limitation period specified under sub-section (2) of Section 44 specify reasons for delay_______________
5. Facts of the case:
(give a concise statement of facts and grounds of appeal against the specific order of Authority or the adjudicating officer, as the case may be passed under section(s)_______________________of the Act. Or rule(s)_________________or regulation(s)____________
6. Relief(s) sought:
In view of the facts mentioned in paragraph 5 above, the appellant prays for the following relief(s)_____________________________________________
[Specify below the relief(s) sought explaining the grounds of relief(s) and the legal provisions (if any) relied upon]
7. Interim order, if prayed for:
Pending final decision on the appeal the appellant seeks issue of the following interim order:
[Give here the nature of the interim order prayed for with reasons]
8. Matter not pending with any other court, etc.:
The appellant further declares that the matter regarding which this appeal has been made is not pending before any court of law or any other authority or any other tribunal(s).
9. Particulars of bank draft in respect of the fee in terms of sub-rule (1) of Rule 25:
(i) Amount
(ii) Name of the bank on which drawn
(iii) Demand draft number/Banker Cheque No./online payment details of transaction No. etc.)
10. List of enclosures:
(i) An attested true copy of the order against which the appeal is filed,
(ii) Copies of the documents relied upon by the appellant and referred to in the appeal
(iii) An index of the documents
(iv) Other documents as annexed along with the Memo of Appeal.
Verification
I__________(name in full block letters) son/daughter of______the appellant do hereby verify that the contents of paragraphs [1 to 10] are true to my personal knowledge and belief and that I have not suppressed any material fact(s).
Place:
Date:
Signature of the appellant(s)
Instructions:
(1) Every appeal shall be filed in English and in case it is in some other Indian language, it shall be accompanied by a copy translated in English and shall be fairly and legibly type-written, lithographed or printed in double spacing on one side of standard petition paper with an inner margin of about four centimeters width on top and with a right margin on 2.5 cm, and left margin of 5 cm, duly paginated, indexed and stitched together in paper book form.
(2) Every appeal shall be presented along with an empty file size envelope bearing full address of the respondent and where the number of respondents are more than one, then sufficient number of extra empty file size envelopes bearing full address of each respondent shall be furnished by the party preferring the appeal.
Form M
[See Rule 34(1)]
Complaint to Regulatory Authority
Complaint under Section 31 of the Act
For use of Regulatory Authority(s) office:
Date of filing:______________________
Date of receipt at the filing counter of the Registry/receipt by post/online filing:_________
Complaint No.:______________________
Signature:_________________________
Registrar:_________________________
IN THE REGULATORY AUTHORITIES OFFICE (Name of place)
Between
______________________Complainant(s)
And
______________________Respondent(s)
Details of claim:
1. Particulars of the complainant(s):
(i) Name of the complainant:
(ii) Address of the existing office/residence of the complainant:
(iii) Address for service of all notices:
(iv) Contact details (Phone number, e-mail, Fax Number etc.)
2. Particulars of the respondents:
(i) Name(s) of respondent:
(ii) Office address of the respondent:
(iii) Address for service of all notices:
(iv) Contact details (Phone number, e-mail, Fax Number etc.)
3. Jurisdiction of the Authority:
The complainant declares that the subject matter of the claim falls within the jurisdiction of the Authority.
4. Facts of the case:
[give a concise statement of facts and grounds for complaint].
5. Relief(s) sought:
In view of the facts mentioned in paragraph 4 above, the complainant prays for the following relief(s)____________________________
[Specify below the relief(s) claimed explaining the grounds of relief(s) and the legal provisions (if any) relied upon]
6. Interim order, if prayed for:
Pending final decision on the complaint the complainant seeks issue of the following interim order:
[Give here the nature of the interim order prayed for with reasons]
7. Complainant not pending with any other court, etc.:
The complainant further declares that the matter regarding which this complaint has been made is not pending before any court of law or any other authority or any other tribunal(s).
8. Particulars of bank draft in respect of the fee in terms of sub-rule (1) of Rule 34:
(i) Amount
(ii) Name of the bank on which drawn
(iii) Demand draft number/banker cheque/online payment transaction etc.
9. List of enclosures:
(i) Copies of the documents relied upon by the complainant and referred to in the complaint.
(iii) An index of the documents.
(iv) Other documents as annexed along with the complaint.
Signature of the complainant(s)
Verification
I__________(name in full block letters) son/daughter of______the complainant do hereby verify that the contents of paragraphs [1 to 9] are true to my personal knowledge and belief and that I have not suppressed any material fact(s).
Place:
Date:
Signature of the complainant(s)
Instructions:
(1) Every complaint shall be filed in English and in case it is in some other Indian language, it shall be accompanied by a copy translated in English and shall be fairly and legibly type-written, lithographed or printed in double spacing on one side of standard petition paper with an inner margin of about four centimeters width on top and with a right margin on 2.5 cm, and left margin of 5 cm, duly paginated, indexed and stitched together in paper book form.
(2) Every complaint shall be presented along with an empty file size envelope bearing full address of the respondent and where the number of respondents are more than one, then sufficient number of extra empty file size envelopes bearing full address of each respondent shall be furnished by the party preferring the complaint.
Form N
[See Rule 35(1)]
Application to Adjudicating Officer
Claim for compensation under Section 31 read with Section 71 of the Act
For use of Adjudicating Officers office:
Date of filing:______________________
Date of receipt at the filing counter of the Registry/receipt by post/online filing:
_________________________________
Complaint No.:______________________
Signature:__________________________
Authorized Officer:___________________
IN THE ADJUDICATING OFFICERS OFFICE (Name of place)
Between
______________________applicant(s)
And
______________________Respondent(s)
Details of claim:
1. Particulars of the applicant(s):
(i) Name of the applicant:
(ii) Address of the existing office/residence of the complainant:
(iii) Address for service of all notices:
(iv) Contact details (Phone number, e-mail, Fax Number etc.)
(v) Details of allottees apartment, plot or building
2. Particulars of the respondents:
(i) Name(s) of respondent:
(ii) Office address of the respondent:
(iii) Address for service of all notices:
(iv) Contact details (Phone number, e-mail, Fax Number etc)
(v) Registration no. and address of project:
3. Jurisdiction of the Adjudicating Officer:
The complainant declares that the subject matter of the claim falls within the jurisdiction of the adjudicating officer.
4. Facts of the case:
[give a concise statement of facts and grounds of claim against the promoter]
5. Compensation(s) sought:
In view of the facts mentioned in paragraph 4 above, the complainant prays for the following compensation(s)_________________________________________[Specify below the compensation(s) claimed explaining the grounds of claim(s) and the legal provisions (if any) relied upon]
6. Claim not pending with any other court, etc.:
The complainant further declares that the matter regarding which this appeal has been made is not pending before any court of law or any other authority or any other tribunal(s).
7. Particulars of bank draft in respect of the fee in terms of sub-rule (1) of Rule 35:
(iv) Amount
(v) Name of the bank on which drawn
(vi) Demand draft number/banker cheque/online payment transaction etc.
8. List of enclosures:
(i) Copies of the documents relied upon by the complainant and referred to in the complaint.
(iii) An index of the documents.
(iv) Other documents as annexed along with the complaint.
Signature of the complainant(s)
Verification
I__________(name in full block letters) son/daughter of______the applicant do hereby verify that the contents of paragraphs [1 to 8] are true to my personal knowledge and belief and that I have not suppressed any material fact(s).
Place:
Date:
Signature of the complainant(s)
Instructions:
(1) Every complaint shall be filed in English and in case it is in some other Indian language, it shall be accompanied by a copy translated in English and shall be fairly and legibly type-written, lithographed or printed in double spacing on one side of standard petition paper with an inner margin of about four centimeters width on top and with a right margin on 2.5 cm, and left margin of 5 cm, duly paginated, indexed and stitched together in paper book form.
(2) Every complaint shall be presented along with an empty file size envelope bearing full address of the respondent and where the number of respondents are more than one, then sufficient number of extra empty file size envelopes bearing full address of each respondent shall be furnished by the party preferring the complaint.