SAPTAHIK KABIR ARCHANA Vs. S D O TELEPHONES

JUDGEMENT

(1.) THE present petitioner had filed a complaint before the District Consumer Disputes u Redressal Commission, Basti alleging that he was subscriber of telephone connection No. 2767 and his telephone had been wrongly disconnected on the ground of non-payment of bills. The bills were excessive and, therefore, he had not paid them. According to him, STD facility on his telephone was not heard inspite of his request made on 16th March, 1989 and somebody was misusing that facility and thus the bills were excessive. He claimed damages at the rate of Rs. 100/- per day and also prayed for reconnection of his telephone and barring of STD facility.

(2.) THE complaint was resisted by the Respondents, i.e. the S.D.O., Telephones, Basti, who averred that the telephone had been disconnected for non-payment of bills. It may be mentioned here that during the pendency of the complaint, the S.T.D. facility was barred. Therefore, that grievance of the complainant no longer exists.

(3.) THE complainant filed appeal before the State Commission at Lucknow which confirmed the findings of the, District Forum and dismissed the appeal. He has now filed this Revision Petition.