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Bombay HC: Officials, Not Taxpayers, Must Pay For Losses From Illegal Project Cancellations - (21 Jul 2026)

CIVIL

Bombay HC, while hearing a plea over the abrupt halt of a multi-level parking project near Mumba Devi Temple, observed that losses arising from unlawful government decisions should be recovered from the salaries of responsible officials instead of being borne by the State exchequer.

Tags : TAXPAYERS; LOSSES; ILLEGAL PROJECT CANCELLATIONS  

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