Gujarat High Court
Gtl Infrastructure Ltd ... vs State Of Gujarat Thro on 7 March, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
GTL INFRASTRUCTURE LTD THROUGHCONSTITUTED ATTORNEY....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY C/SCA/4721/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 4721 of 2012 With SPECIAL CIVIL APPLICATION NO. 4084 of 2012 With SPECIAL CIVIL APPLICATION NO. 3411 of 2012 With SPECIAL CIVIL APPLICATION NO. 3412 of 2012 With SPECIAL CIVIL APPLICATION NO. 3413 of 2012 With SPECIAL CIVIL APPLICATION NO. 7088 of 2012 With SPECIAL CIVIL APPLICATION NO. 11950 of 2012 With SPECIAL CIVIL APPLICATION NO. 15596 of 2012 With SPECIAL CIVIL APPLICATION NO. 1681 of 2013 ================================================================ GTL INFRASTRUCTURE LTD THROUGHCONSTITUTED ATTORNEY....Petitioner(s) Versus STATE OF GUJARAT THRO SECRETARY & 7....Respondent(s) ================================================================ Appearance: MS VIDHI J BHATT, ADVOCATE for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2 MR DEEPAK P SANCHELA, ADVOCATE for the Respondent(s) No. 5 MR PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 3 - 4 MR SHIVANG M SHAH, ADVOCATE for the Respondent(s) No. 7 NOTICE SERVED BY DS for the Respondent(s) No. 6 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 07/03/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) In this group of petitions, central question is with respect to constitutional validity of Local Authority (Amendment) Act, 2011. With the consent of learned advocates for the parties, we have treated Special Civil Application Nos. 4608 of 2012, 3411 of 2012 and 3412 of 2012 as lead matters. We are informed, pleadings are complete in these matters. Time permitting, we may open these matters for final disposal on 21.03.2013. It is agreed that non-completion of pleading in the rest of the petitions would not hinder the progress of hearing in the entire group.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) Jyoti Page 2 of 2