GURUNARAYAN EDUCATION PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is called out, learned advocate Mr.P.I.Patel appearing for the petitioners is not present. Learned advocate Mr.Panthil Majmudar is present for learned advocate Mr.Vipul Sundesha.

(2.) The present writ petition is filed for the following reliefs:

(3.) Thus, the prayers would suggest that the petitioners at the relevant point of time had challenged the action of the respondents for installation or erection of the High Tension Line.