K JAGANNADHA RAO Vs. GENERAL MANAGER, HYDERABAD TELECOMMUNICATIONS

JUDGEMENT

(1.) This writ petition is filed seeking a declaration that the action of the respondent in demanding payment of preferential security deposit and Tax Rental Deposit (ARD) and also for payment of rentals from 12.5.1999 in respect of Telephone No.3350469, treating it as a fresh connection as illegal and arbitrary.

(2.) The brief facts of the case are as follows:

(3.) The amounts so demanded in the said demand notice are disputed in this writ petition.