Madras High Court
S.P.Selvaraj vs Tamilnadu Arasu Cable Tv Operation ... on 2 June, 2025
Author: C.Saravanan
Bench: C.Saravanan
W.P.(MD) No.13680 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.(MD) No.13680 of 2025
and
W.M.P.(MD) No.9965 of 2025
S.P.Selvaraj ... Petitioner
Vs
1. Tamilnadu Arasu Cable TV Operation Limited,
Rep by its Proprietor,
Dugar Towers, 6th Floor No.34 (123),
Marshalls Road,
Egmore, Chennai-600 008.
2. The Head Post Master,
The Head Post Office,
Sathankulam,
Tuticorin.
3. The Special Tahsildar,
Arasu Cable TV,
Tuticorin.
4. J.Xavier Vijesh ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
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W.P.(MD) No.13680 of 2025
issuance of Writ of Mandamus to direct the respondents to allow the petitioner to
run his cable TV operation under License No.TN/2025/448609844 till the expiry
period.
For petitioner : Mr. B.Micheal Sebastin
For respondents : Ms.J.R.Annie Abinaya
Additional Standing Counsel for R1 & R3
*****
ORDER
This Writ Petition is disposed of at the time of admission, after dispensing with the notice to the respondents 2 and 4.
2. This Writ Petition has been filed for a Mandamus to direct the respondents to allow the petitioner to run Cable TV operation under License No.TN/2025/448609844.
3. Ms.J.R.Annie Abinaya, learned Additional Standing Counsel, takes notice for the respondents 1 and 3.
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4. The petitioner has been issued with a Cable TV licence by Official respondents on 01.02.2025 for a period of five years. The complaint of the petitioner is that the Official respondents have also issued the similar licence to the private respondents also, as a result of which, the petitioner has not able to carry on the cable TV operations.
5. The copy of the agreement signed between the petitioner and the respondents, which has been filed, indicates that the licence and the agreement have been issued/signed on non-exclusive basis. Thus, the Official respondents are also entitled to issue similar licence to others on non-exclusive basis. Therefore, there is no merits in the present Writ Petition.
6. Therefore, this Writ Petition is liable to be dismissed. It is, accordingly, dismissed. No costs. Consequently, connected miscellaneous petition is closed.
Index : Yes / No 02.06.2025
Internet : Yes / No
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W.P.(MD) No.13680 of 2025
C.SARAVANAN, J.
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W.P.(MD) No.13680 of 2025
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