M.C.MEHTA Vs. UNION OF INDIA
LAWS(SC)-2018-5-170
SUPREME COURT OF INDIA
Decided on May 08,2018

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Report No.118 of the Monitoring Committee dated 7th May, 2018
(2.) Learned amicus curiae has placed before us Report No.118 given by the Monitoring Committee.
(3.) This Report deals with alleged unauthorised constructions in Khan Market as well as in Sanjay Market.;


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