BINOD KRISHNA JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN all these matters counter affidavits/show cause have been filed on behalf of the respondents stating that the telephones in question are functioning properly. In support of that the certificate of the subscriber has also been annexed in M.J.C. No. 1514 of 1999. Thus, this Court does not feel inclined to proceed with these matters any further.

(2.) HOWEVER , it has been submitted by the petitioners that earlier keeping in view the numerous complaints and interventions by the consumers, the Division Bench vide order 10.8.1989 passed in CWJC No. 6952 of 1983 gave certain directions which must be followed by the respondents authorities. The said directions are quoted hereunder :-

(3.) ALL these matters are disposed of with the above direction/observations accordingly. Order accordingly.