SAMY FUEL SERVICE Vs. UNION OF INDIA

JUDGEMENT

(1.) IN W. P. No. 2931 of 2000, the petitioner seeks for issue of a writ of certiorari to call for the records relating to the communication dated nil enclosed with supplementary bill No. 4421854 dated 23. 12. 1999 issued to the petitioner by Accounts Officer (T. R.) Department of Telecommunication, Tuticorin 628 003 (the second respondent herein) and quash the same.

(2.) IN W. P. Nos. 27545, 27546, 26516, 27844, 28076 and 28077 of 2003, the petitioner seeks a writ of declaration declaring that the first amendment brought to the Tele Communication Tariff (I Amendment) Order 1999 published in Gazette of India Extraordinary Part-III, Section 4 dated 31. 3. 1999, in so far as it related to the Clause granting a one time waiver from the prior reporting and publication requirements in respect of services covered by schedules III, IV, VI, VII, VIII and IX is concerned, as arbitrary, illegal, discriminatory and invalid.

(3.) MR. S. SUBBAIAH, learned counsel appearing on behalf of the petitioners in the above writ petitions states that, assuming that the impugned tariff rate was demanded as fixed by the tariff circular No. 4/99, the respondents are not entitled to demand the impugned tariff as the tariff Circular No. 4/99 fixing the tariff rate was not individually served, and moreover, the impugned demand is exorbitant.