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Madras High Court

N.Thanapal vs The Managing Director on 31 January, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                 W.P.(MD)No.12724 of 2018


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 31.01.2024

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                                W.P.(MD)No.12724 of 2018
                                                         and
                                               W.M.P.(MD)No.11603 of 2018

                     N.Thanapal                                                   ... Petitioner

                                                             versus

                     1. The Managing Director,
                        Arasu Cable TV Corporation Ltd.,
                        “Dugar Towers”, 6th Floor,
                         Old No.34, New No.123,
                         Marshalls Road,
                         Egmore, Chennai – 600 008.

                     2. The Special Tahsildar,
                        Tamil Nadu Cable TV Corporation Ltd.,
                        Kanyakumari District.

                     3. C.Ayya Prince                                             ... Respondents

                                  Writ Petition filed under Article 226 of the Constitution of India,
                     seeking for the issuance of Writ of Mandamus, to direct the 1st and 2nd
                     respondents to cancel the LCO in LCO No.50705 provided to the 3 rd


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                             W.P.(MD)No.12724 of 2018


                     respondent in the petitioner's cable operating area based on the
                     petitioner's representation dated 06.06.2018.


                                        For Petitioner   : Mr.B.Prasanna Vinoth
                                        For R1 and R2    : Mrs.Annie Abinaya,
                                                           Standing Counsel
                                        For R3           : Mr.Niranjan S.Kumar

                                                          ORDER

The petitioner has filed this writ petition for a Mandamus, directing the respondents 1 and 2 to cancel the LCO provided to the 3rd respondent.

2. The learned Standing Counsel appearing for the respondents 1 and 2 submits that the petitioner is having arrears of Rs.83,898/-

including the penalty and without paying the arrears, he has migrated to private MSO network and he has also filed this writ petition.

3. Admittedly, the petitioner has migrated to private MSO Network. However, he has filed this writ petition for a Mandamus, 2/4 https://www.mhc.tn.gov.in/judis  W.P.(MD)No.12724 of 2018 directing the respondents 1 and 2 to cancel the LCO granted to the 3rd respondent. Since the petitioner has already migrated to private MSO Network, he cannot maintain this writ petition. Therefore, the writ petition is liable to be dismissed.

6. If the petitioner is having arrears amount payable to the respondent Corporation, it is open to the respondent Corporation to claim it in the manner known to law.

7. Accordingly, this writ petition is dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

31.01.2024 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. To

1. The Managing Director, Arasu Cable TV Corporation Ltd., “Dugar Towers”, 6th Floor, Old No.34, New No.123, Marshalls Road, Egmore, Chennai – 600 008.

https://www.mhc.tn.gov.in/judis  W.P.(MD)No.12724 of 2018 B.PUGALENDHI, J.

ogy

2. The Special Tahsildar, Tamil Nadu Cable TV Corporation Ltd., Kanyakumari District.

31.01.2024 4/4 https://www.mhc.tn.gov.in/judis