INDUS TOWERS LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has approached this Court for the following reliefs.

(2.) What is challenged in this petition is essentially notice dtd. 13/2/2023, whereby Tower installed by the petitioner company is sought to be evicted. However, learned advocate Mr.Vikas Nair for the petitioner, at the outset, submitted that if reasonable time is given, in that event, petitioner would shift the Tower from the place in question. Mr.Nair has also filed undertaking to that effect which is taken on record.

(3.) Learned advocate Mr.Sanchela has no objection to the same. However, he requested for lesser time.