NARESH CHANDRA ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) January 1, 1987In this group of writ petitions the grievance of the petitioners is that their telephone line went out of order but in spite of repeated complaints the telephone authorities have not rectified the line, but have been sending bills for itJanuary 1, 1987

(2.) January 1, 1987 In CJanuary 1, 1987OJanuary 1, 1987 12259(w) of 1983, SkJanuary 1, 1987 Abdul Rahim, it has been stated that since January, 1983, the telephone became out of order intermittently and since March 1983 the telephone remained completely dead and inoperativeJanuary 1, 1987 The petitioner made repeated complaints to the respondent on various dates stated below : <FRM>G_1January 1, 1987htm</FRM>

(3.) January 1, 1987 In spite of these complaints, no steps were taken by the respondent to restore the telephone connection but bills are being regularly sent towards rental of the telephone, for the period after the telephone became deadJanuary 1, 1987 The petitioner paid all the bills under protestJanuary 1, 1987 Ultimately he on 10th August, 1983 gave a legal notice to the respondents demanding restoration of the line within 48 hours failing which he will be compelled to move this Hon'ble CourtJanuary 1, 1987 But this also evoked no responseJanuary 1, 1987 At the admission stage this Court passed an order on 4-10-83 directing the respondents to restore the petitioner's telephone connectionJanuary 1, 1987 The telephone connection was restored immediatelyJanuary 1, 1987 The respondents have not filed any affidavit-in-opposition in this caseJanuary 1, 1987