The case involves the purported unlawful appropriation of private property by the Kolkata Municipal Corporation (KMC) under Section 352 of the Kolkata Municipal Corporation Act, 1980, which was contested by ... the heirs of the original proprietor on grounds of improper procedural adherence; the High Court ruled favorably for the respondents, asserting that Section 352 does not confer compulsory acquisition authority to KMC, prompting the corporation to appeal to the Supreme Court, which contended the acquisition's validity and the compensatory provisions of Section 363 as justification.