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Bombay HC Upholds Eviction of Unauthorised Occupants From Mumbai International Airport - (09 Jun 2022)

CIVIL

Bombay High Court has upheld the eviction orders passed against a group of unauthorized occupants, claiming tenancy rights on the premises of Mumbai International Airport. The Court stated that retaining of possession of land post its acquisition amounts to trespass.

Tags : BOMBAY HIGH COURT   EVICTION   MUMBAI INTERNATIONAL AIRPORT  

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