GUJARAT SENIOR CITIZEN FEDERATION Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner - Gujarat Senior Citizen Federation has filed this petition through its Executive Secretary - M.Praful K. Desai seeking direction from this Court to the respondent Corporation to make available certified copy of all relevant documents and information which the petitioner has asked in relation to change in policy in connection with gas connection.

(2.) This Court has issued notice on 27.7.2004. Thereafter, rule was issued on 16.9.2005 and matter was ordered to be expedited.

(3.) It is the case of the petitioner that Baroda Municipal Corporation supplies gas line for natural gas connection for domestic fuel consumption. The petitioner vide his application dated 27.2.2004 requested the Corporation to supply certain documents relating to new policy for gas connection, as per which a new meter is required to be installed by the consumer having gas connection. Since the documents were not supplied reminder was sent on 10.5.2004. The Corporation vide its letter dated 23.6.2004 refused to make available documents relating to new policy and hence the petitioner has filed the present petition.