ATC TELECOM Vs. GROUP GRAMPANCHAYAT

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of parties, Rule is made returnable forthwith.

(2.) The Petitioner is engaged in the business of providing passive telecom infrastructure and related services to various telecom service providers in India for transmission of mobile and internet signals. The Petitioner is registered with the Department of Telecommunications, Ministry of Communication and IT, Government of India as an Infrastructure Provider, Category-1 (IP-1).

(3.) The Respondent No.1 is the Group Grampanchayat of Tupgaon, Taluka Khalapur, District Raigad constituted under the provisions of the Maharashtra Village Panchayat Act, 1959 ("the MVP Act"). The Respondent Nos.2 and 3 are the Gramsevak and Administrator of the Respondent No.1 respectively. Respondent No.4 is the Tehsildar, Khalapur. Respondent No.5 is the Collector, Raigad District.