BHARAT SANCHAR NIGAM LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE Letters Patent Appeals are directed against the judgment and order dated 16. 12. 2008 of the learned Single judge in writ petitions filed by the present appellant- Bharat Sanchar Nigam Limited (hereinafter referred to as the 'b. S. N. L. ')challenging the Government Resolutions dated 4. 5. 2007 and 25. 4. 2008 in relation to the restoration charges and rental charges to be levied by the local Authorities like, municipalities and Municipal Corporations from B. S. N. L. and other service providers to lay down their telephone cables under the lands belonging to the local Authorities.

(2.) THE learned Single Judge disposed of the petitions after giving following directions:

(3.) B. S. N. L. is in appeal against directions B and C by which B. S. N. L. is directed to pay the amounts as indicated in the said directions.