Supreme Court of India
Municipal Corporation Of Greater ... vs The Industrial Development ... on 6 September, 1996
Equivalent citations: JT 1996 (8) 16, AIR 1997 SUPREME COURT 482, 1996 AIR SCW 3871, (1996) 8 JT 16 (SC), (1996) 3 SCJ 186, 1996 (11) SCC 501, (1996) 3 CURCC 398, (1996) 3 RRR 647, (1997) 1 LANDLR 283, (1997) 1 MAD LJ 49
Author: K. Ramaswamy
Bench: K. Ramaswamy, S.B Majmudar
PETITIONER: MUNICIPAL CORPORATION OF GREATER BOMBAY Vs. RESPONDENT: THE INDUSTRIAL DEVELOPMENT &INVESTMENT CO. PVT. LTD. & ORS. DATE OF JUDGMENT: 06/09/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. MAJMUDAR S.B. (J) CITATION: JT 1996 (8) 16 ACT: HEADNOTE: JUDGMENT:
O R D E R In view of the concurrent order this appeal has to be allowed and the writ petition has appeal has to be dismissed. The order of the Division Bench is set aside and the order of the learned Single Judge stands restored. Consequently the appeal is allowed with costs quantified at Rs.10,000/- (Rupees Ten Thousand only).