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Judgment
E. Padmanabhan, J.—Heard Mr. N. Sridharan, learned counsel appearing for the writ petitioner and Mr. S. Ramachandran, learned counsel
appearing for Mrs. Meera Gupta.
The petitioner has prayed for issue of a writ of Mandamus forbearing the respondents from in any manner interfering with the telephone
connection No. 4726218 installed in premises No.34-A, Pasumpon Muthuramalingam Street, Rajaji Colony, Saligramam, Chennai 600 093
without affording reasonable opportunity to the petitioner of being heard.
Mr. N. Sridharan, now fairly states that the telephone is functioning smoothly and the present Number being 2366218.
The relief prayed for in this writ petition is to restrain the respondents from interfering with the telephone connection. The respondents being
public authorities, they will interfere with the telephone connection if there is default in payment or there is violation of the rules of the Indian
Telegraphic Act as the case may be. A Mandamus, that too a blanket mandamus cannot be granted. However, so long as the petitioner remits the
telephone bills and acts or functions in terms of the rules governing the telephone connection as well as the statutory provisions, it is need less to
add that the respondents shall not interfere with the telephone connection. At the same time, it is made clear that it is open to the respondents to
enforce the terms and conditions subject to which the telephone connection has been given to the petitioner.
The writ petition is ordered accordingly. No costs. Consequently, W.M.P. No. 3179/1999 is dismissed.