NAVNEET Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Mr. Bhutada, learned Counsel for the petitioner and Mr. A.B. Choudhary, Advocate for respondents.

(2.) Rule, made returnable forthwith by consent of the parties.

(3.) The Writ Petition is directed against the communication dated 24.12.1999 issued by the respondent No. 3 to the petitioner by which the petitioner was informed about the disconnection of his PCO in view of dishonour of the cheque which was presented towards the bill dated 8.12.1999.