Madras High Court
M/S.Rajapalayam Cable Tv Operators vs The Telecom Regulatory Authority Of ... on 7 July, 2022
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD)No.13875 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.07.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD)No.13875 of 2012
M/S.Rajapalayam Cable TV Operators
Padhugappu Sangam,
(Registration No.176/2004)
represented by its Vice President
V.Rengasamy
12, Kamarajar Nagar,
Rajapalayam. ... Petitioner
Vs.
1. The Telecom Regulatory Authority of India,
A-2/14, Safdurjung Enclave,
New Delhi – 110 029.
2. The Managing Director,
Arasu Cable TV Corporation Ltd., (ACTCL)
11/22, Mangadusamy Koil Street,
Nungambakkam,
Chennai – 600 034.
3. The District Collector,
Virudhunagar District,
Collectorate,
Virudhunagar.
1/4
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.13875 of 2012
4. The Superintendent of Police,
Virudhunagar District,
Virudhunagar.
5. Radhakrishnan ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
call for the records relating to the impugned notification published in
Dinamalar Daily on 28.09.2011 issued by the second respondent and
quash the same and consequently direct the second respondent to fix up
the subscription charges based on the notification issued by the Telecom
Regulatory Authority, Telecommunication (Broadcasting and Cable)
Services (Second) Tariff (Ninth Amendment) Order, 2008, and the
Telecommunication (Broadcasting and Cable) Services (Third)
(CAS Areas) Tariff (Third Amendment) Order, 2008 dated 26.12.2008.
For Petitioner : Mr.K.Vinayagan
For R1 : Mr.Murugappan
For R2 : Mr.S.Sades Kumar
For R3 & R4 : Mr.Muthuvijayan
Special Government Pleader
2/4
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.13875 of 2012
ORDER
The present writ petition has been filed challenging an order passed by the Arasu Cable TV Corporation, which is no longer a Multiple System Operator after the advent of the Digital Signals. Hence, nothing survives to be adjudicated in the present writ petition.
2. Therefore, this Writ Petition is dismissed as infructuous. No costs.
07.07.2022
Index : Yes / No
Internet : Yes / No
jbr
To
1. The Telecom Regulatory Authority of India, A-2/14, Safdurjung Enclave, New Delhi – 110 029.
2. The Managing Director, Arasu Cable TV Corporation Ltd., (ACTCL) 11/22, Mangadusamy Koil Street, Nungambakkam, Chennai – 600 034.
3/4https://www.mhc.tn.gov.in/judis W.P.(MD)No.13875 of 2012 R.VIJAYAKUMAR ,J.
jbr
3. The District Collector, Virudhunagar District, Collectorate, Virudhunagar.
4. The Superintendent of Police, Virudhunagar District, Virudhunagar.
Order made in W.P.(MD)No.13875 of 2012 07.07.2022 4/4 https://www.mhc.tn.gov.in/judis