HAREY SHYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner has prayed for quashing the bill dated 11.9.1995 issued by the respondent Telecom Department for the period of 1.7.1995 to 31.8.1995. The case of the petitioner is that during the aforesaid period the telephone connection remained dead and the connection was not restored despite various oral and written reminders send by the petitioner to the respondents.

(3.) THIS writ application is accordingly allowed and the impugned bill is quashed.