SANDANAND GARAGE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2008-4-103
SUPREME COURT OF INDIA
Decided on April 07,2008

SANDANAND GARAGE Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Having heard learned counsel for the respective parties we are inclined to dispose of the appeal itself.
(3.) As will appear from the materials on record, the appellant was running a garage on the property which forms the subject matter of the appeal, and was sought to be acquired at the instance of the respondent No.2 which is a statutory trust.;


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