MAHANAGAR TELEPHONE NIGAM LTD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The appellant challenges the judgment of the Division Bench of the High Court dismissing Writ Petition No. 791 of 2008 filed by it. The relief sought by the appellant is as follows:

(2.) The road line was fixed by the Municipal Corporation long back in the year 1988 by following the procedure under sec. 297 of the Bombay Municipal Corporation Act. Therefore, now the respondents have taken action under sec. 299 of the Bombay Municipal Corporation Act, for taking possession of the land.

(3.) The learned counsel for the petitioner states that the petitioner has already surrendered a portion of its land. However, the submission of the learned counsel for the Municipal Corporation, that it was for road widening. Now the land is being taken for curvature of VN Purav Marg and RC Marg.