RELIANCE JIO INFOCOMM LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this petition under Article 226 of the Constitution of India, the petitioner is seeking direction to the State Government to process the petitioner's applications dated 06.07.2013 and 15.07.2013 for grant of 4 sq. mtr. land on lease basis at various locations along roadside, footpath, road divider, junction or open space of roadside in Gandhinagar for erecting mobile towers so as to enable the petitioner to roll out 4G services in Gandhinagar.

(2.) ORIGINALLY on 17.12.2014, this matter was listed before learned single Judge and the Court passed the following order:

(3.) ATTENTION of the Court is invited to the order passed by Honourable the Supreme Court of India on Special Leave Petition (Civil) No. 896 of 2012 dated 02.11.2012.