K TAHEER MAHI K MAHIPATHI RAO Vs. GENERAL MANAGERSOUTH DEPARTMENT OF TELECOMMUNICATIONS BHARTSANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Heard Sri Srinivas Rao, representing Sri M.V.S.Suresh Kumar, the counsel for the petitioner and Sri Krishna Murthy, the learned counsel for the respondents.

(2.) The writ petition is filed for a writ of Mandamus declaring the action of the respondents in disconnecting Telephone Nos. 7631326 and 7640395 registered in the name of the petitioner as illegal, arbitrary and unjust, and pass such other suitable orders.

(3.) This court issued Rule Nisi on 29-01-2001 and also passed orders in W.P.M.P.No.l264 of 2001 granting interim direction on condition that the petitioner deposits half of the amount demanded through demand notice dated 12-12-2000. It is stated that the interim direction was complied with.