10. The Division Bench of the Hon'ble High Court in its final judgment and order dated 02.07.2018 has inter alia concluded that:
"However, with regard to utilisation factor being taken as 70% and the conversion factor being fixed at 2.6, we hold that the same breach the requirement of transparency and natural justice principles which are non-negotiable ingredients of subordinate legislation making, besides being built into the sub-section 4 of section 11 of TRAI Act...................However, this has direct impact only on the access facilitation charges, annual operation and maintenance charges and co-location charges contained in Schedules I, II and III of the CLS Co-location Charges regulations "
