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Madras High Court

Multicity Digital Consortium Private ... vs Union Of India on 26 August, 2022

Author: R.Subramanian

Bench: R.Subramanian

                                                                               W.P.No.14799 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 26.08.2022
                                                         CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               W.P.No.14799 of 2018
                                                       and
                                              W.M.P.No.17493 of 2018

                     Multicity Digital Consortium Private Limited,
                     Rep. By its Managing Director, K.Raja,
                     S/o. M.Kulanthaivelu,20, Thenkarai Street,
                     Kottucherry – 609 609, Karaikal District,
                     Pondicherry.                                                    ..Petitioner

                                                          Vs.

                     1.Union of India, Represented by its Secretary,
                       The Ministry for Information and Broadcasting,
                       Room No.116, 'A' Wing, Shastri Bhawan,
                       New Delhi – 110 001.

                     2.The Chairman,
                       Telecom Regulatory Authority of India,
                       Jawaharlal Nehru Marg, (Opp to Ramleela Maidhan),
                       New Delhi – 110 002.

                     3.The District Collector,
                       District Collector Office,
                       Karaikal District, Pondicherry.
                     ..Respondents


                     Prayer: Writ Petition filed under Article 226 of the Constitution of India


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    W.P.No.14799 of 2018

                     seeking issuance of Writ of Mandamus, directing the 1 st respondent to permit
                     the petitioner company to provide Analogue signal to its customers, to whom
                     set top box is not provided, until the petitioner's company provide set top
                     box to all its customers like similarly placed Multi System Operators from its
                     control room at Karaikal.
                                  For Petitioner     : Mr.R.Thiagarajan
                                  For Respondents    : Mr.S.Peer Mohamed for R2
                                                      Mrs.V.Yamunadevi
                                                      Special Government Pleader for R3
                                                      Mr.A.Murugan
                                                      Central Govt. Standing Counsel for R1

                                                        ORDER

The learned counsel appearing for the petitioner would submit that the prayer in the Writ Petition has become infructuous.

2.Recording the said statement, this Writ Petition is dismissed as having become infructuous. No costs. Consequently, connected miscellaneous petition is closed.

26.08.2022 kkn Index:No Internet:Yes Non-Speaking order 2/4 https://www.mhc.tn.gov.in/judis W.P.No.14799 of 2018 To:-

1.The Secretary, Union of India, The Ministry for Information and Broadcasting, Room No.116, 'A' Wing, Shastri Bhawan, New Delhi – 110 001.
2.The Chairman, Telecom Regulatory Authority of India, Jawaharlal Nehru Marg, (Opp to Ramleela Maidhan), New Delhi – 110 002.
3.The District Collector, District Collector Office, Karaikal District, Pondicherry.
3/4

https://www.mhc.tn.gov.in/judis W.P.No.14799 of 2018 R.SUBRAMANIAN, J.

KKN W.P.No.14799 of 2018 and W.M.P.No.17493 of 2018 26.08.2022 4/4 https://www.mhc.tn.gov.in/judis