DEBASISH KAR GUPTA,J. - (1.) Let the supplementary affidavit filed on behalf of the respondent Nos.2, 3, 4 and 5 be kept on record.
(2.) This writ application is filed by the petitioner for restoration of the connection of telephone No. 03220-270365 within the jurisdiction of Bhupatinagar Telephone Exchange.
(3.) Having heard the learned Counsel for the respective parties as also after considering the materials on record including the supplementary affidavit filed on behalf of the respondent Nos.2, 3, 4 and 5, I find that the underground cable of the telephone line under reference was damaged during construction of the State Highway - Contai-Mecheda Road. It further appears from the above supplementary affidavit that two months' time is required to restore the telephone connection in question. However, a prayer is made on behalf of the respondent authority to extend the benefit of WLL connection temporarily till the restoration of the telephone connection in question permanently.;