FURQANIA ACADEMY TRUST BANGALORE Vs. GENERAL MANAGER TELEPHONES E BANGALORETELECOM DISTRICT BANGALORE

JUDGEMENT

(1.) HEARD Mr. A. s. kulkarni, learned counsel for the petitioner and Mr. Ashok harnahalli, learned senior central government standing counsel for the respondents.

(2.) THE petitioner is a subscriber of telephones bearing no. 562384. According to the petitioner, the bills served upon it dated 6-9-1996 (annexure '0' ) and dated 6-9-1996 (annexure 'p') should be quashed because those are much in excess of the telephone services availed by it and the same have been issued due to the fault committed on the part of the respondent authority.

(3.) IN order to facilitate an early, effective and efficacious remedy of resolving the disputes of the nature involved herein, today an affidavit has been filed by Sri k. s. murthy, divisional engineer, legal cell, Bangalore telecom district who has been authorised by the general manager, Bangalore telecom district. He has proposed the following scheme for resolving the disputes of the present nature: