V P MEHTA Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) The challenge in this writ petition is to the notice dated 6th October, 1988 whereby the Telephone No. 532799 is threatened to be disconnected.

(2.) The said telephone is in the name of the petitioner who is the subscriber. Previously this telephone was installed at Ramesh Nagar, New Delhi since about 1970. In the year 1986 it has been shifted to the present premises being A-43/2, Naraina Industrial Area, Phase I, New Delhi. According to the petitioner he has a small cabin in the said premises and he has allowed M/s. Khanna Brothers to use the said telephone and an extension has also been provided by the petitioner to Mjs. Khanna Brothers.

(3.) By the impugned notice which was issued to M/s. Khanna Brothers it is stated that there is an outstanding amount of Rs. 51,339 in respect of Telephone No. 5415110 which was in the name of M/s. Khanna Brothers and as this outstanding amount has not been paid, the Telephone No. 532799 will be disconnected. . .