2006 (2) AIR BOM R 332 ::(2006) 2 All MR 389 (BOM) ::2006 (3) Bom CR 685 ::2006 (2) Mah LJ 507

Bombay High Court

Hon'ble Judge(s): Anoop V. Mohta , J

(A) Bombay Provincial Municipal Corporation Act (59 of 1949) , S.386— Liquor shop licence - Increase of licence fees - Is within powers and authority of Corporation - Prior hearing to licence holders, not necessary. (Para 4) (B) Bombay Provincial Municipal Corporation Act (59 of 1949) , S.487— Suit Against Municipal Corporation - Filing of - Prior notice under S. 487, necessary. (Para 6)