LAWS(GJH)-2010-4-144

GTL INFRASTRUCTURE LTD Vs. STATE OF GUJARAT

Decided On April 22, 2010
GTL INFRASTRUCTURE LTD, THROUGH CONSTITUTED ATTORNEY, VIJAY Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Since common questions of facts and law arise in the present petitions, the same were taken up for hearing together and disposed of by this common judgment.

(2.) In each of these petitions the petitioners have challenged demand notices issued by the concerned respondent Gram Panchayats demanding annual rent in relation to the mobile telecommunication tower installed by the petitioners therein.

(3.) Learned advocate for the petitioners has invited attention to the decision of this Court in the case of Reliance Communication Ltd. vs. Junagadh Municipal Corporation and another, 2008 (3) GLH 273 to submit that the issue involved in the present petitions is directly covered by the said decision whereby this Court had held that levy of annual rent in respect of private property is bad in law.