RAKESH KHANNA Vs. MTNL

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) This writ petition has been filed by Mr.Rakesh Khanna, petitioner No.1, sole proprietor of M/s.Prabhat Press as also by Mr.Srikant Somani, petitioner No.2, who happens to be a tenant of petitioner No.1.

(3.) Petitioner No.1 earlier had Mr.Samit V. Gupta, as a tenant. Mr.Samit V.Gupta was the subscriber of telephone No.7458699 installed at the tenanted premises. He terminated his tenancy and vacated the premises in February, 2002.