Category: Municipal Laws

Mumbai Municipal Corporation Act, 1888 – Sections 337, 342, 347, 351, 351(2), 351(1A) and 351(ii) – Re-construction of building – When municipal corporation demolishes a structure in exercise of powers vested in it but in violation of the procedure prescribed, the High Court CANNOT  direct the ‘owner/occupier’ of the building to reconstruct the demolished structure

SUPREME COURT OF INDIA DIVISION BENCH MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS — Appellant Vs. M/S SUNBEAM HIGH TECH DEVELOPERS PRIVATE LTD. — Respondent ( Before : Deepak Gupta…

Haryana Municipal Corporation Act, 1994, S.87–User Charges-Municipal Corporation is competent to levy user charges for the use of municipal drain for the flow of waste water from the tube wells by installed by private institutions-Such user charges which are as per diameter of tube well does not amount to fee for which prior approval of State government is required.          

2019(1) Law Herald (SC) 555 : 2019 LawHerald.Org 603 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dr. Dhananjaya Y. Chandrachud Hon’ble Mr. Justice Hemant Gupta Civil Appeal…

State Government failed to appreciate that the decisions for publication of advertisements, calling for tenders and payment of salaries were made by the entire council and the President-Appellant could not be singled out for those decisions taken by the Council–Actions of the appellant, even if proved, only amount to irregularities, and not grave forms of illegalities, which may allow the State Government to invoke its extreme power under Section 41-A–removal orders, quashed–In the absence of a finding that any loss was caused, the decision of the State Government can not be sustained–Disqualification of the appellant expunged.      

2010(1) LAW HERALD (SC) 474 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice K.G. Balakrishnan The Hon’ble Mr. Justice P. Sathasivam Civil Appeal No. 222 of…

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