- (1.) This appeal by special leave has been filed against the impugned judgment of the Division Bench of the Delhi High Court dated 10.1.2002 in LPA No. 665 of 2001.
(2.) Heard Shri R.L. Kapoor, learned counsel for the appellant and Shri Amarendra Saran, learned Addl. Solicitor General for the respondent.
(3.) The facts of the case are that the appellant and his wife are living together at their residence in Rajouri Garden, Delhi. At that residence, there is one telephone line bearing No. 5121187 in the name of appellant Surjit Singh and there is also another telephone line bearing No. 5416493 at the same residence in the name of the appellant's wife. There is a third telephone line bearing No. 3265301 in the name of the appellant and installed at the business premises of the appellant at 1195, Chahrahat Building, Jama Masjid, Delhi.;