SANGHARS SAMITTEE NADWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS matter has been filed as a Public interest Litigation by an Association of persons who calls itself Sangharsh Samiti Nadwan from village Nadwan P.S. Dhanarua, district Patna and Masaurhi Anumandaliya Vikas Samittee, Masaurhi, Patna Mohalla Kumhar Toli, Taregna Gola Road, P.S. Masaurhi, district Patna.

(2.) THE main contention on the petition is that the tariff which has been fixed for the Masaurhi Telephone Exchange should be in accordance with the rent fixed by the Telecom Regulatory Authority India (TRAI) and as published in the news papers. A sample is appended as annexure 1. The contention is that the tariffs as fixed for Masaurhi should be no different as have been made for other exchanges, namely, Danapur, Nadaul, Sampatchak and Simera. The contention also is that a different tariff is being charged for an urban area and a rural area which surrounds the Subdivision of Masaurhi.

(3.) FURTHER , the Court inquired that notwithstanding the contention on the petition on what exactly would be the connectivity of the exchanges identified for the areas at Kadam Kuan, Patna Main Mahanagar, Danapur, Nadaul, Sampatchak and Simera. The answer given to the Court on random telephone numbers is :