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Madras High Court

Friends Cable Network vs Union Of India on 9 December, 2021

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                        W.P.No.4601 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED 09.12.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              W.P.No.4601 of 2018
                                                     and
                                              WMP.No.5668 of 2018

                     Friends Cable Network,
                     Rep. by its Managing Partner,
                     V.Sakthivel,
                     S/o.Vajiram,
                     3/36, Muthagoundanoor,
                     Puthagaram Post, Tirupattur Taluk,
                     Tamil Nadu - 635 651.                              ...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/Nodal Officer,
                       Vellore District,
                       District Collector Office,
                       Vellore.                                         ...Respondents

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                   W.P.No.4601 of 2018

                     PRAYER : Petition filed Under Article 226 of the Constitution of India
                     praying for the issuance of Writ of Mandamus, directing the 1st
                     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 placed Multi
                     System operators from its control room at Vellore District.

                                        For Petitioner : Mr.B.Prasanna Vinoth

                                        For R3        : Mr.M.Shahjahan
                                                        Special Government Pleader
                                                           *****

                                                         ORDER

The learned counsel appearing for the petitioner submits that the prayer sought for in this Writ Petition has become infructuous.

2. In view of the above submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.

Consequently, the connected Miscellaneous petition is closed.

09.12.2021 Index : Yes / No Internet : Yes / No Speaking/Non-speaking order jd/mpl https://www.mhc.tn.gov.in/judis 2/4 W.P.No.4601 of 2018 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/Nodal Officer, Vellore District, District Collector Office, Vellore.

https://www.mhc.tn.gov.in/judis 3/4 W.P.No.4601 of 2018 KRISHNAN RAMASAMY, J.

jd/mpl W.P.No.4601 of 2018 and W.M.P.No.5668 of 2018 09.12.2021 https://www.mhc.tn.gov.in/judis 4/4