RAM JIWAN PODDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The points involved in these writ applications are the same. They were, therefore, heard together and are being disposed of by this judgment.

(2.) The petitioners owns the telephone (sic) they did not make the local calls as mentioned in their bills the subject matter of these writ petitions, and the bills are incorrect. We may mention that the local calls includes the STD calls.

(3.) After receipt of the bills, the petitioners gave representation to the authorities in which they had stated that the bills were not correct. The respondents replied that after making necessary verification, it was found that the bills were correctly prepared. The petitioners in these applications have challenged the decision of the respondents.