PRABHAKARAN V K Vs. TAHSILDAR

JUDGEMENT

(1.) The writ petition is filed challenging Exts. P6 and P7 revenue recovery proceedings initiated by the 1st respondent as requisitioned by the 2nd respondent. The amount claimed under Exts. P6 and P7 are bill amounts payable by the petitioner to BSNL. The main contention raised is that the claims are barred by limitation. The learned counsel for the respondent has produced an unreported judgment of this Court in OP No. 7717 of 2001 and the corresponding Writ Appeal judgment in WA No. 2442 of 2005 in which it is clearly indicated that non - payment of telephone bills issued by the department gives rise to a continuous cause of action. In that circumstances, the plea of limitation will not lie.

(2.) No other grounds have been urged to challenge Exts. P6 and P7 and hence no relief can be granted in the writ petition and the same stands dismissed.