BHARAT SANCHAR NIGAM LIMITED THRO ASSISTANT GENERAL MANAGER Vs. STATE OF GUJARAT THROUGH SECRETARY & ANR.

JUDGEMENT

(1.) THE present petition has been filed by the petitioner -Bharat Sanchar Nigam Limited under Articles 14, 19, 226 as well as under Article 265 and 300A of the Constitution of India and also under the provisions of the Gujarat Municipalities Act, 1963 and the Indian Telegraph Act, 1885 read with the Rules, for the prayer inter alia that the impugned final demand notice dated 10.8.2011 and 22.11.2011 issued by Respondent No. 2 - Chotila Municipality, Chotila raising the demand from the Petitioner -BSNL, Surandranagar, may be quashed and set aside, on the grounds stated in the memo of petition. Heard learned Advocate Shri Gaurang H. Bhatt for the petitioner and learned AGP Shri Bharat Vyas for the Respondent State.

(2.) IN view of the order passed earlier, though the matter has been kept today, no one is present for learned Advocate Shri Dipen K. Dave for Respondent No. 2.