DHARIWAL SILK HOUSE Vs. GENERAL MANAGER BANGALORE TELEPHONES

JUDGEMENT

(1.) This petition was heard for sometime on 7.12.1984 and it was directed to be brought up today to enable Sri Shailendra Kumar, learned Counsel for the respondent, to seek further clarification from the respondent. Accordingly, this matter is posted today in the orders category, but it is taken up for final disposal itself.

(2.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has sought for quashing the telephone bills (Annexures C, E & G) issued By the respondent in respect of the telephone bearing No. 70550 installed in the premises of the petitioner. The petitioner has also sought for quashing the communications produced as Annexures H, J and K.

(3.) The bill ending for the quarter 1981 was issued to the petitioner in the month of November 1981. The petitioner failed to pay the same, within the period allowed in the bill. Accordingly, the telephone came to be disconnected in the first week of December 1981. Thereafter, another bill for a sum of Rs. 747/- was issued as per Annexure 'C' on 1.2.1982. The petitioner paid the earlier bill for the quarter ending February 1982 amounting to Rs. 1,033/- and also a sum of Rs. 50/- towards the reconnection charges. In addition to this, he has also paid the second bill, (Annexure C) for a sum of Rs. 747/- on 17.2.1982. Even then, the telephone was not restored. Nevertheless, a third bill was issued for a sum of Rs. 262.50p. which is produced as Annexure-E. The petitioner has also paid the said bill. Even thereafter also, the telephone connection was not restored. But the department issued another bill for a sum of Rs. 175/- being the rent of the telephone. This bill has not been paid by the petitioner.