Bombay High Court quashes condition imposed by MHADA citing Wednesbury Principles and Doctrine of Proportionality
In the words of Diplock LJ in Council of Civil Service Unions v Minister for the Civil Service, [1984] 3 WLR 1174, the Wednesbury principle, formulated by Lord Greene, is whether the decision is so outrageous in its defiance of law or logic that it cannot possibly be sustained.
