Madras High Court
M/S.Ganapathy Murugan Cable vs / on 4 November, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.(MD)No.10151 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.11.2024
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.(MD)No.10151 of 2018
and
W.M.P.(MD)No.9202 of 2018
M/s.Ganapathy Murugan Cable,
Rep. by its Managing Partner,
V.Balasubramanian ... Petitioner
/Vs./
1.The Union of India,
rep. by its Secretary,
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,
Tirunelveli District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the first respondent to permit the
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W.P.(MD)No.10151 of 2018
petitioner Firm to provide analogue signal to its customers, to whom set
top box is not provided, until the petitioner's firm provide set top box to
all its customers like similarly place Multi System operators from its
control room at Puliyangudi, Kadayanallur Taluk, Tirunelveli District and
its Sub control room at Vasudevanallur, Sivagiri Taluk, Tirunelveli
District.
For Petitioner : Mr.B.Prasanna Vinoth
For Respondents: Mr.M.Senthil Ayyanar
Government Advocate for R3
: Mr.P.Paul Pandi for R1
ORDER
This writ petition has been filed seeking for a mandamus to direct the first respondent to permit the petitioner Firm to provide analogue signal to its customers, to whom set top box is not provided, until the petitioner's firm provide set top box to all its customers like similarly place Multi System operators from its control room at Puliyangudi, Kadayanallur Taluk, Tirunelveli District and its Sub control room at Vasudevanallur, Sivagiri Taluk, Tirunelveli District.
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2. When the matter is taken up for hearing, the learned Government Advocate, appearing for the third respondent would submit that the prayer sought for by the petitioner become infructuous.
3. In view of the above, this writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
04.11.2024
Index : Yes / No
Internet : Yes/No
NCC : Yes / No
LS
TO:-
1. The Secretary,
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, Tirunelveli District.
3/4https://www.mhc.tn.gov.in/judis W.P.(MD)No.10151 of 2018 G.K.ILANTHIRAIYAN, J.
LS Order made in W.P.(MD)No.10151 of 2018 Dated:
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