Municipal Corporation of Greater Mumbai

bombay high court
Case BriefsHigh Courts

Bombay High Court expressed that the holder of a property could not be denied a legitimate and recognized form of compensation for taking over a part of such property for public use.

Case BriefsHigh Courts

Bombay High Court: M.S. Sonak, J. while disposing of a petition filed by eatery owners whose licences have been cancelled, directed the