ASHVARYU MAYURKUMAR JAYANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS writ petition has been preferred seeking direction to respondents to not interfere with the distribution and relay of Television and Video programmes through cable and further restrain the respondents from seizing or confiscating any equipment and also for consequential reliefs.

(2.) DUE to lapse of time, it is unnecessary to examine various allegations made in the petition. If the petitioners are aggrieved, they may approach the licensing authority, if so advised.

(3.) WITH above observations, the petition is disposed of. Rule is discharged.