MUKUL MAHANTA Vs. TELECOM DISTRICT MANAGER

JUDGEMENT

(1.) By this common order, we propose to dispose of the two Review Petitions filed in C. P. No.12 of 1991 and C. P. No.65 of 1992. The original complaint petitions were disposed of by order dated 13.3.93. The petitions were against the Telephone Department for not giving new Telephone Connections by the department. During the pendency of the petitions telephone connections were given. In petitions, the petitioners claimed compensation at the rate of Rs.500/- per day from 31.1.91 as the telephone connections were not given. However, on the connections were given the only question that was decided regarding compensation by the said order. It was directed that the complainants shall be entitled to get interest at the rate of 18% per annum on the sum deposited.

(2.) The present petition has been filed for review of the above orders regarding compensation and has prayed that the above orders may be reviewed and a reasonable compensation may be awarded.

(3.) Heard Mr. Charu Mahanta, for the petitioners and Mr. B. Kalita, learned Counsel for the opposite parties.