JOGLINDER SINGH DHIR Vs. CHAIRMAN MTNL

JUDGEMENT

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

(2.) Petitioner No.1 is Mr.Joginder Singh Dhir and petitioner No.2 is Mr.Abdul Sattar, Assistant Commissioner of Income Tax. Present petition was filed by the above petitioners seeking direction to the respondent to withdraw the impugned notice of 19.2.1998 issued in the name of petitioner No.2. A direction was further sought to the respondents to withdraw the bills of telephone connection No.2254634 issued by the respondents for the rent for the period after illegal disconnection.

(3.) The averment made in the petition was that petitioner No.1 is the subscriber to telephone No.2254634, installed in his name at E-167, Pandav Nagar, Delhi. Petitioner No.1 claimed that he had let out a portion of the house to petitioner No.2, who was residing in the premises since 8.2.1994. The occasion for the petitioners to move the court was the receipt of the impugned notice dated 19.2.1998 in the name of petitioner no.2, by which he was required to make the payment of the arrears of a telephone connection No.2251405, in the name of one Anant Sharma installed at premises No.E-92-93, Pandav Nagar, Delhi.