B MANOHARAN Vs. GENERAL MANAGERSOUTH CHENNAI TELEPHONES

JUDGEMENT

(1.) Heard Mr. N.Sridharan, learned counsel appearing for the writ petitioner and Mr. S.Ramachandran, learned counsel appearing for Mrs.Meera Gupta.

(2.) The petitioner has prayed for issue of a writ of Mandamus forbearing the respondents from in any manner interfering with the telephone connection No. 4726218 installed in premises No.34-A, Pasumpon Muthuramalingam Street, Rajaji Colony, Saligramam, Chennai 600 093 without affording reasonable opportunity to the petitioner of being heard.

(3.) Mr. N.Sridharan, now fairly states that the telephone is functioning smoothly and the present Number being 2366218.