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Madras High Court

Sakthi Sat Vision vs Union Of India on 11 November, 2021

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                           W.P.No.31018 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 11.11.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              W.P.No.31018 of 2017
                                                     and
                                             W.M.P.No.33991 of 2017

                    Sakthi Sat Vision
                    Represented by its
                    Sole properitor,
                    M.Bhirunda,
                    W/o. M.Mohakrishnan,
                    No.14/12, Selvavinayagar Koil Street,
                    Cheyyar – 604 407,
                    Thiruvannamalai District.                          ...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.




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                                                                                  W.P.No.31018 of 2017



                    3.The District Collector,
                      District Collector Office,
                      Thiruvannamalai District,
                      Thiruvannamalai.                                         ...Respondents



                    Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                    praying to issue a 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 Cheyyar Taluk, Thiruvannamalai District.


                                          For Petitioner     : Mr.B.Prasanna Vinoth

                                          For R1 & R2        : Mr.T.V.Krishnamachari
                                                               Senior panel counsel

                                          For R3             : Mr.V.Nanmaran
                                                               Government Advocate



                                                           ORDER

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

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2. Recording the above submission, this Writ Petition is dismissed as infructuous. No costs, Consequently, connected miscellaneous petition is closed.

11.11.2021 Index:Yes/No Internet:Yes/No Speaking order/Non-speaking order dk/jd To

1.The Secretary, Union of India, 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, District Collector Office, Thiruvannamalai District, Thiruvannamalai.

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dk/jd W.P.No.31018 of 2017 and W.M.P.No.33991 of 2017 11.11.2021 4/4 https://www.mhc.tn.gov.in/judis