WBNUJS | 2-Day National Seminar on Dispute Resolution under Real Estate Regulation and Development Act, 2016

ABOUT WBNUJS

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.

PROPOSED PANELS FOR THE SEMINAR

1. THE IMPLICATION OF RERA AND THE ROAD AHEAD
2. CONSTITUTIONALITY OF REGULATORY FRAMEWORK IN STATE REAL ESTATE.
3. REAL ESTATE ADJUDICATION : CHALLENGES AND OPPORTUNITIES.
4. THE INTERPLAY BETWEEN RERA AND OTHER LEGISLATIONS: A DISPUTE RESOLUTION PERSPECTIVE.

CALL FOR PAPERS ON REAL ESTATE ADJUDICATION

PROCEDURE FOR REGISTRATION

Papers are invited from Students, Experts, Academicians, Research Scholars, Professionals, Advocates/Practitioners. Delegates need to register themselves by 20^th October, 2021 by filling this Google form including details such as title of the proposed paper, name of the author(s) (up to 2 co-authors/co-presenters allowed), contact details, year of study/designation and institution affiliation.

PROCEDURE FOR SUBMISSION OF ABSTRACTS

An abstract of 200-300 words with 5-7 keywords should be submitted as an attachment in a word file. The final paper should have at least 5 headings (including introduction and conclusion). Following information, in the given format, should be sent along with the abstract to the Google form:

• Title of the paper
• Name of the Author (s) (up to two co-authors/co-presenters)
• Designation / Institution Details, Address and Email ID
• Mobile Number

Abstracts will be reviewed by the organizing committee and only shortlisted abstracts will be invited to submit final papers. The PowerPoint presentation file shall be submitted by 5^th November, 2021 to crslmrel@nujs.edu The final paper should be submitted by 30^th  November, 2021 after the intimation of acceptance of abstract to crslmrel@nujs.edu The final submission shall be concluded within the prescribed deadline.

All shortlisted authors will get certificate for the paper presentation and of the participation in the seminar, but the organisers reserve the right to publish the selected papers. Shortlisted candidates will be shared the link of the webinar after the selection.

GUIDELINES FOR REGISTRATION AND SUBMISSION OF PAPERS/ABSTRACTS

• Delegates need to register themselves by 20^th October, 2021 by filling this Google form.
• The full paper should be prepared (1) in the MS-Word format, (2) Font: Times New Roman, (3) Title of the paper: Font 14 (4) Subtitles: Font 13, (5) Body text: Font 12, (5) Spacing: 1.5 lines, and (6) shall range between 2,500 to 3,000 words (excluding footnotes).
• Submission of a paper amounts to consent to such publication and transfer of copyright to NUJS, Kolkata and consent to edit the paper as may be required. The author shall cooperate with the editor, in respect of such editing.
• All references must be in the form of footnotes with font size 10 and should be according to NUJS Law Review Citation Style as available on the NUJS Law Review website.
• The work should be original, previously unpublished and must not be in the stage of submission/consideration elsewhere.
• The work should be original, previously unpublished and must not be in the stage of submission/consideration elsewhere.

Note: CRSLMREL reserves the right to publish the article.

REGISTRATION FEE

There is no registration fee for the paper presentation.

IMPORTANT DATES

• Deadline for Submission of Abstract and registration: October 20, 2021
• Deadline for Submission of Abstract and registration: October 20, 2021
• Deadline for Submission of Power Point Presentation file: November 5, 2021.
• Date of presentation: November 14, 2021.
• Webinar Date: November 13 and 14, 2021.
• Deadline for Submission of Final Paper: November 30, 2021.

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

For more details, refer  CONCEPT NOTE_realestate_seminar

• Smitanshu Choudhary: 9007192964 or smitanshu218125@nujs.edu.
• Siddharth Tiwari: 9554839306 or siddharth218104@nujs.edu.
• Agniva Chakrabarti: 9366156207 or agniva218069@nujs.edu.