Gujarat High Court
Gtl Infrastructure Ltd Thro Its ... vs State Of Gujarat Thro The on 1 March, 2013
Author: G.R.Udhwani
Bench: G.R.Udhwani
GTL INFRASTRUCTURE LTD THRO ITS CONSTITUTED ATTORNEY....Petitioner(s)V/SSTATE OF GUJARAT THRO THE SECRETARY C/SCA/16085/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16085 of 2011 ================================================================ GTL INFRASTRUCTURE LTD THRO ITS CONSTITUTED ATTORNEY....Petitioner(s) Versus STATE OF GUJARAT THRO THE SECRETARY & 1....Respondent(s) ================================================================ Appearance: MR.D K.PUJ, ADVOCATE for the Petitioner(s) No. 1 MR NIRAJ ASHAR, AGP for the Respondent(s) No. 1 MR AJ SHASTRI, ADVOCATE for the Respondent(s) No. 2 RULE SERVED for the Respondent(s) No. 1 - 2 RULE SERVED BY DS for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 01/03/2013 ORAL ORDER
Learned counsel for the second respondent states, on instructions of the Chief Officer, Dahod Nagarpalika that the Nagarpalika will take appropriate decision in accordance with law within a period of four weeks after considering the material on record placed by petitioner and also after considering objections filed by resident, and will pass a reasoned order.
In view of the above statement, the petition does not survive. Accordingly it is disposed of. Rule is discharged with no order as to costs.
(G.R.UDHWANI, J.) syed/ Page 2 of 2