Satya Brata Sinha, J. - (1.) Both these writ applications involve a question with regard to applicability of Rule 443 of the Indian Telegraph Rules.
(2.) The fact of the matter is being noticed from Mr. Dulichand Kashi Prosad's case.
(3.) The petitioner is the subscriber of Telephone No. 4792111 which is installed at the residence of one of its partners since 1950. The said telephone line was lying inoperative since July, 1995. On enquiry, the petitioner came to learn that the said telephone connection has been disconnected for non-payment of dues in relation to another telephone bearing No. 49-7149.;