DEBRAJ BASU Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned Advocates for either of the parties.

(2.) THE petitioner in the instant writ application is the subscriber of telephone bearing No. 475-9188 which has been at the residence of the petitioner.

(3.) FOR certain arrears due in respect of telephone number 74-6578 which has been in the name of the petitioner's mother Smt. Manasi Basu, the telephone of the petitioner (475-9188) was disconnected. The petitioner has assailed the aforesaid action of the respondent-authorities in disconnecting the telephone no. 475-9188 for the dues relating to the telephone number 74-6578 the subscriber of which is the mother of the petitioner. The respondents however contend that. the disconnected telephone of the petitioner's mother bearing number 74-6578 in respect of which there was heavy dues and in the same premises the petitioner's telephone bearing number 475-9188 was working. The respondents, it is urged, have therefore disconnected the said telephone of the petitioner (475-9188) as the petitioner utilised the telephone bearing number 74-6578 for his business purpose.