MAPEL ORGANISORS PVT LTD Vs. KARAMSAD NAGARPALIKA

JUDGEMENT

(1.) HEARD learned Counsels for the parties.

(2.) THIS petition under Article 226 of the Constitution of India is filed with the following prayers :-

(3.) IN view of the above information supplied by the Information Officer of the Central Gujarat Electricity Company Limited, the subject grievances and prayers of this petition are not to be considered anymore, keeping it open for the petitioner to take appropriate action in accordance with law.