LAWS(BOM)-2023-7-410

MERIT MAGNUM CONSTRUCTION Vs. STATE OF MAHARASHTRA

Decided On July 26, 2023
Merit Magnum Construction Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) A set of distinct directions will now be required to continue monitoring the slum rehabilitation project in the Dadar-Naigaon Division at Sewri-Wadala Scheme No. 57 and particularly Plot No. 10.

(2.) This order is divided into four separate parts:

(3.) Regarding 22 slum structures on Plot No. 10::