SHIROLIYA PUNABHAI SAGARAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application the writ-applicant herein has challenged the order No.J/MAG/ETA/Case No.18 of 2020 dtd. 22/3/2021 passed by the respondent No.3 allowing the application filed by the respondent No.2 under Sec. 16 of the Indian Telegraph Act, 1985 and issuing certain directions to the present writ-applicant herein.

(2.) Brief facts leading to the filing of the present writ- application read thus :-

(3.) Being aggrieved and dissatisfied by the impugned Order No.17 OF 2020.J/MAG/ETA/Case No.18 of 2020 dtd. 22/3/2021 passed by the respondent no.3 allowing the respondent no.2's application under Sec. 16 of the Indian Telegraph Act, 1985 and further directions issued by the respondent No.3 herein the writ-applicant herein has approached this Court by filing the present writ-application and seeking the following reliefs :-