BIRENDRA KUMAR BHUWALKA Vs. UNION OF INDIA

JUDGEMENT

(1.) After hearing Mr. Chakraborty, learned Advocates for the petitioner, and also Mr. Amjad Ali, Advocate appearing cm behalf of the Calcutta Telephones, I deem it just and proper to dispose of this application in the manner following :

(2.) The subject matter of challenge in this application was the disconnection of the telephone of the petitioner, being telephone number 47-7338, on the ground that the petitioner defaulted in payment of telephone charges which is, however, denied by the petitioner whose case is that his telephone connection has been illegally disconnected in spite of the fact that he regularly paid his telephone bills by cheques and immediately on such disconnection he made representation to the Telephone Authorities stating that there has been no default on his part in payment of the telephone charges and as such the connection that has been illegally snapped should be restored immediately. Getting no response from the telephone authorities the petitioner has come up with the instant writ application before this Court.

(3.) Mr. Amjad Ali, learned Advocate appearing on behalf of the Calcutta Telephones (respondents) after taking instructions from his clients has stated before this Court that except one bill for RS. 102/- which is mentioned in annexure 'A' series at page 17 of the writ petition all the bills for which cheques have been duly paid by the petitioner have been encashed already by the Calcutta Telephones. Therefore, it appears that excepting the sum of RS. 102/-which has not been encashed all the other bills had been duly paid up. In such circumstances it is fit and proper that the Calcutta Telephone Authorities should be directed to restore the telephone connection of the aforesaid telephone of the petitioner in course of a week from today.