land dispute, administrative action, state authority, judicial review, property law

0 27 Feb, 2020
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Shri Maruti Tukaram Bagawe and Ors. Vs. The State of Maharashtra and Anr.

Supreme Court Of India Civil Appeal /1759/2020

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Case Background

This appeal has been filed against the judgment of High Court of Bombay by which writ petition filed by the appellant challenging the order of Maharashtra Administrative Tribunal has been ... partly allowed.

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