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NUJS | One-Day National Seminar on Conciliation & Mediation under RERA, 2016 [ December 30, 2021]

The West Bengal National University of Juridical Sciences (WBNUJS) is a premier national law university consistently ranked as one of India’s top legal educational institutions. It was established under the WBNUJS Act, 1999 (West Bengal Act IX of 1999). It is a university within the meaning of subsection (f) of Section 2 and Section 12-B of the UGC Act, 1956, and has permanent affiliation from the Bar Council of India.

With a rich set of faculty and students from diverse backgrounds, drawn from almost all corners of India, the academic community of the law school has made a name for itself in more than one field of law. The Chief Justice of India is the Chancellor of NUJS and is also the Chairman of the General Council, the supreme policy-making body of the University. Under the current guidance of its Vice-Chancellor, Prof. (Dr.) Nirmal Kanti Chakrabarti, one of the most respected and renowned legal scholars in India and backed by a rich and diverse faculty, the University strives to continue with its history of merit in various domains of law.

 

ABOUT THE CENTRE FOR STUDIES AND RESEARCH IN LAND, MINING AND REAL ESTATE LAWS

The Centre for Research and Studies in Land, Mining, and Real Estate Laws (‘CRSLMREL’) was set up at WBNUJS during the academic year 2019-20. The Centre functions under the leadership and supervision of Dr. M.P. Chengappa [Assistant Professor (Law), NUJS].

 

Issues related to land acquisition, real estate, and mining laws are fundamental to questions pertaining to environmental law, the efficacy of regulatory regimes, the functioning of the market economy, and social welfare. Therefore, discourse around the land, mining, and real estate laws are critical. Many law firms across the country have dedicated teams, especially for this purpose.

 

CRSLMREL aims to create awareness and guide discourse in the aforementioned fields in academia by conducting studies, consulting with stakeholders, creating resource materials, and conducting capacity-building programs with industry professionals.

 

ABOUT MGP

Mumbai Grahak Panchayat (MGP) is a registered voluntary consumer organization actively engaged in promoting and protecting consumer interest for last more than 46 years. With more than 32,000 families as its members, MGP is the largest voluntary consumer organization in Asia. MGP operates at state, national and also at global level for ensuring consumer protection. MGP is a member of Consumers International (CI), a global federation of consumer bodies from more than 100 countries.

 

MGP was closely associated with drafting of Consumer Protection Act, 1986, subsequent amendments therein and Consumer Protection Act, 2019. MGP’s effective representation before the Parliamentary Committee resulted in repeal of Maharashtra Housing (Regulation & Development) Act, 2014 repealed and getting RERA Act for Maharashtra. MGP initiated Conciliation mechanism for speedy, simple and affordable dispute resolution under MahaRERA in 2018. Last three years of encouraging results of MahaRERA Conciliation Forum has created a role model for Dispute Resolution through Conciliation

 

CONCILIATION AND MEDIATION UNDER RERA, 2016: CHALLENGES AND OPPORTUNITIES

The Real Estate (Regulation and Development) Act (RERA) has brought to the fore a growing incidence of consumer dissatisfaction in dealing with real estate developers and service providers. Delays in project deliveries, cost escalations during construction, lopsided builder-buyer agreements, prevalence of several unfair trade practices and the absence of an effective enforcement mechanism have led to growing consumer frustration and resulted in an increased number of complaints brought before the regulator. This has put tremendous pressure on the Real Estate Regulatory Authorities. The panel would be dealing with Conciliation and Mediation vis-à-vis Real Estate Industry from the vast arena of Dispute Resolution as a contemporary trend. The panel will discuss the challenges and opportunities arising out of conciliation and mediation in real estate cases under the RERA Act.

 

DETAILS OF THE SEMINAR

Hon’ble Justice Suraj Govindaraj Sir, Judge, Karnataka High Court will be joining the seminar as the Chief Guest. Hon’ble Justice Madhumati Mitra, Former Judge, Calcutta High Court will be the ‘Guest of Honour’. Shri Ajoy Mehta (Chairman Maharashtra RERA), Shri Ravindra Dutt, (Conciliator Consultant UP RERA & Former PCS), Shri Tariq Khan (Registrar, International Arbitration and Mediation Center, Hyderabad),  Dr Niranjan Hiranandani (Vice Chairman, National Real Estate Development Council), Shri Nandu Belani (President, CREDAI Bengal), Shri Pranay Lekhi (Legal Advisor (International Arbitration), Allen & Overy, London) and many more dignitaries will be joining us as guest speakers.

 

For more details about the Schedule, refer Schedule_RERA Seminar

FOLLOWING THEMES WILL BE DELIBERATED UPON IN THE SEMINAR:

  1. EXPLORING CONCILATION AND MEDIATION AS ALTERNATIVE IN RERA ADJUDICATION
  2. ESTABLISHMENT OF CONCILATION AND MEDIATION FORUM UNDER STATE RERAs
  3. DISCUSSION ON PROVISIONS OF REAL ESTATE (REGULATION & DEVELOPMENT) ACT, 2016 ON DISPUTE RESOLUTION THROUGH CONCILIATION.
  4. CONCILIATION IN RERA AND ARBITRATION & CONCILATION ACT, 1996.
  5. CONCLUSION & WAY FORWARD

Objective – To create widespread awareness of Conciliation under RERA, 2016, its advantages, limitations, challenges and opportunities.

Please refer to the attached programme brochure and schedule to know more. To register yourself kindly click here. The Seminar link will be provided by 29th December upon registration.

Registration link: HERE

 

REGISTRATION FEE

There is no registration fee for the seminar.

For any clarification please write to crslmrel@nujs.edu or contact Student Co-ordinators:

 

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