Municipal Corporationf Of Greater Mumbai And Anr Vs Bhandup Amber Coo-Operative Housing Society Ltd
.... ine of a Street :- (1) If any land not vesting in the Corporation, whether open or enclosed, lies within the regular line of a public street, and is not occupied by a building, or if a platform, verandah, step or some other structure external to a building abutting on a public street, or a ...
Bombay High Court
Municipal Corporation of Brihanmumbai Vs Smt. Maniben Devraj Shah
.... em. He further submitted that issuance of the direction to allot shop to the respondents in the Municipal market in view of demolition of the structure only to the extent of 25% was contrary to the policy dated 25.02.2004 issued by the Corporation and if judgment, such as in the present case, is not ...
Bombay High Court
Bilal Ismail Bhayat and Others Vs M.M.R.D.A. and Another
.... uthority to provide amenity within Brihan Mumbai � Notwithstanding anything contained in this Act or the Mumbai Municipal Corporation Act or any other law for the time being in force, the Authority may, in consultation with the Municipal Commissioner of the Brihan Mumbai Municipal Corporation, prepa ...
Bombay High Court
Indian City Properties Ltd. and Another Vs The Municipal Commissioner of Greater Bombay and Another
.... nition will apply unless excluded expressly or by necessary implication. The onus is on the person alleging such exclusion. It is not the respondent''s case that the items found to be permanent existing structures by the Commission of the High Court, would not fall within the general definition of b ...
Supreme Court of India
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