Madras High Court
Supreme Digital Network vs Union Of India on 31 January, 2024
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.(MD)Nos.23190 and 23191 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P.(MD)Nos.23190 and 23191 of 2017
and W.M.P.(MD)Nos.19476 and 19477 of 2017
W.P.(MD)No.23190 of 2017
Supreme Digital Network
Rep. by its Authorised Signatory,
T.Ramamoorthy,
S/o.P.Thennarasu,
Having Office at
No.1/28, First Floor,
Pidari Kovil Street,
Thiruvadanai – 623 407
Ramanathapuram District. ... Petitioner
versus
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,
1/6
https://www.mhc.tn.gov.in/judis
W.P.(MD)Nos.23190 and 23191 of 2017
(Opp. To Ramleela Maidhan)
New Delhi – 110 002.
3. The District Collector,
District Collector Office,
Ramanathapuram,
Ramanathapuram District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, to direct 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 Thiruvadanai Taluk,
Ramanathapuram District.
For Petitioner : Mr.B.Prasanna Vinoth
For R1 : Mr.G.Raja Raman,
Central Government Standing Counsel
For R3 : Mr.R.Suresh Kumar,
Additional Government Pleader
W.P.(MD)No.23190 of 2017
JTV Cable Network Private Limited,
Rep. by its Managing Director,
M.Paramasivam,
S/o. Madasamy Thevar,
157/10, Kumaran Plaza,
Ettaiyapuram Road,
Kovilpatti, Thoothukudi District. ... Petitioner
2/6
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W.P.(MD)Nos.23190 and 23191 of 2017
versus
1. The Secretary,
The Ministry of Information and
Broadcasting,
Government of India,
2, Krishna Menon Marg,
New Delhi – 110 001.
2. The District Collector,
District Collector Office,
Thoothukudi District,
Thoothukudi.
3. The Revenue Divisional Officer,
Kovilpatti,
Kovilpatti Division,
Thoothukudi District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, to direct 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 Kovilpatti Taluk,
Thoothukudi District.
For Petitioner : Mr.B.Prasanna Vinoth
For R1 : Mr.G.Raja Raman,
Central Government Standing Counsel
3/6
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W.P.(MD)Nos.23190 and 23191 of 2017
For R2 and R3 : Mr.R.Suresh Kumar,
Additional Government Pleader
COMMON ORDER
Today, when these writ petitions are taken up for hearing, the learned counsel appearing for the petitioners submits that the relief sought for in these writ petitions have become infructuous. Therefore, he seeks permission of this Court to withdraw these writ petitions. He has also made an endorsement to that effect.
2. In view of the endorsement made, these writ petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
31.01.2024 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. 4/6 https://www.mhc.tn.gov.in/judis W.P.(MD)Nos.23190 and 23191 of 2017 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, Ramanathapuram, Ramanathapuram District.
4. The Secretary, The Ministry of Information and Broadcasting, Government of India, 2, Krishna Menon Marg, New Delhi – 110 001.
5. The District Collector, District Collector Office, Thoothukudi District, Thoothukudi.
5/6https://www.mhc.tn.gov.in/judis W.P.(MD)Nos.23190 and 23191 of 2017 B.PUGALENDHI, J.
ogy
6. The Revenue Divisional Officer, Kovilpatti, Kovilpatti Division, Thoothukudi District.
W.P.(MD)Nos.23190 and 23191 of 2017 31.01.2024 6/6 https://www.mhc.tn.gov.in/judis