0  30 Jan, 2014
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Godrej & Boyce Mfg. Co. Ltd. & Anr. Vs. The State of Maharashtra & Ors.

  Supreme Court Of India Civil Appeal /1102/2014
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Case Background

A tertiary question that arises is, assuming the disputed lands are forest lands, can the State be allowed to demolish the massive constructions made thereon over the last half a century. Given the ...

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