Bom HC | Mahul Inhabitable | Residents to be shifted and no new residents to be accommodated at Mahul
Bombay High Court: The Division Bench of Pradeep Nandrajog, CJ and Bharati Dangre, J. while hearing a writ petition concerning the health
Accomodation
MP HC | Shops/plots demolished to construct commercial complex; State to allot accommodation, if petitioner found eligible
Madhya Pradesh High Court: Vandana Kasrekar, J., directed the petitioner to send a list of its members to the respondent and respondent