In terms of the Town Planning Scheme, notified on 01.08.1994 and subsequent circulars, the claim of any occupant of the property is required to be considered for rehabilitation or for payment of compensation – Appellants are still in possession of the property, which is stated to be coming in the alignment of 60 feet T.D. Road – Appeal can be disposed of with a direction to the Corporation to consider the claim of the appellants in terms of the Town Planning Scheme either for rehabilitation or payment of compensation.
SUPREME COURT OF INDIA DIVISION BENCH JAFFAR ALI NAWAB ALI CHAUDHARI AND OTHERS — Appellant Vs. THE MUNICIPAL CORPORATION OF GREATER MUMBAI — Respondent ( Before : Vikram Nath and…