MUNICIPAL CORPORATION FARIDABAD Vs. KHORI GAON RESIDENTS WELFARE ASSOCIATION
LAWS(SC)-2021-7-61
SUPREME COURT OF INDIA
Decided on July 23,2021

MUNICIPAL CORPORATION FARIDABAD Appellant
VERSUS
Khori Gaon Residents Welfare Association Respondents

JUDGEMENT

- (1.) Application (I.A. No. 20252 of 2021) seeking amendment of cause title is allowed. SLP(C) No(s). 7220-7221/2017
(2.) Cause title be amended accordingly.
(3.) Pursuant to order dated 07.06.2021, status report has been submitted by the Corporation; and it has been pointed out across the bar by the learned counsel appearing for the Corporation that out of 150 acres of forest land, demolition work in respect of unauthorized structures standing thereon has been completed to the extent of 74 acres. The Corporation requires some more time to take action in respect of remaining unauthorized structures standing on the forest land.;


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