Madras High Court
D. Soma Sundaram vs The Secretary on 16 August, 2021
Author: R. Mahadevan
Bench: R. Mahadevan
WP No. 2818 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.08.2021
CORAM
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
Writ Petition No. 2818 of 2018
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1. D. Soma Sundaram
Son of Durai Babu
Somu Cable Network (LCO No.38674)
81, Vellai Pandal Vallipuram Post
PV Kalathur Via.,
Tirukalukundram
Kanchipuram District
2. S. Soundararajan
Son of Subramani
Soundar Cable Network (LCO No. 39303)
59, Big Chetty Street
Chengalpattu
Kanchipuram District
3. S. Thilagam
Wife of Soundararajan
Thilagam Satelite TV (LCO No.38510)
69/90-A, Chinnamaniyakara Street
Chengalpattu
Kancheepuram District .. Petitioners
Versus
1. The Secretary
Government of India
Ministry of Information and Broadcasting
"A" Wing, Shastri Bhavan
Dr. Rajendra Prasad Road
New Delhi - 110 001
https://www.mhc.tn.gov.in/judis/
1/5
WP No. 2818 of 2018
2. M/s. Tamil Nadu Arasu Cable TV Corporation Limited
represented by its Managing Director
"Dugar Towers", 6th Floor
Old No.34, New No.123
Marshalls Road, Egmore
Chennai - 600 008 .. Respondents
Petition filed under Article 226 of The Constitution of India praying to
issue a Writ of Mandamus directing the first respondent to forbear the second
respondent from allotting new Local Cable TV Operator in existing local cable
TV operator area and allow the petitioners to provide Digital Addressable
System Signal to their intending customers based on the representation of the
Tamil Nadu Cable TV General Welfare Association dated 23.09.2016 and
representation dated 23.01.2018 made by the petitioners to the respondents
and also direct the first respondent to take action on the second respondent and
its erring officials for disturbing of implementation of Digital Addressable
System as per the choice of their customers.
For Petitioners : Mr. B. Prasanna Vinoth
For Respondents : Mr. N. Ramesh for R1
Mr. Abdul Saleem for R2
ORDER
The petitioners have come forward with this writ petition praying to issue a Writ of Mandamus directing the first respondent to forbear the second respondent from allotting new Local Cable TV Operator in existing local cable TV operator area and allow the petitioners to provide Digital Addressable System Signal to their intending customers based on the representation of the Tamil Nadu Cable TV General Welfare Association dated 23.09.2016 and representation dated 23.01.2018 made by the petitioners to the respondents https://www.mhc.tn.gov.in/judis/ 2/5 WP No. 2818 of 2018 and also direct the first respondent to take action on the second respondent and its erring officials for disturbing of implementation of Digital Addressable System as per the choice of their customers.
2. Heard the learned counsel for both sides and perused the material records. The relief sought for by the petitioners in this writ petition no longer survives for consideration. During the pendency of this writ petition, the Cable TV operation in the State has been digitalised and Local Cable TV Operator (LCO) licence is no longer issued. In view of the above, no relief can be granted to the petitioners in this writ petition.
3. In the light of the above, the writ petition is disposed of. No costs.
16.08.2021 Index : Yes/No Internet : Yes/No rsh To
1. The Secretary Government of India Ministry of Information and Broadcasting https://www.mhc.tn.gov.in/judis/ 3/5 WP No. 2818 of 2018 "A" Wing, Shastri Bhavan Dr. Rajendra Prasad Road New Delhi - 110 001
2. M/s. Tamil Nadu Arasu Cable TV Corporation Limited represented by its Managing Director "Dugar Towers", 6th Floor Old No.34, New No.123 Marshalls Road, Egmore Chennai - 600 008 https://www.mhc.tn.gov.in/judis/ 4/5 WP No. 2818 of 2018 R. MAHADEVAN, J rsh WP No. 2818 of 2018 16.08.2021 https://www.mhc.tn.gov.in/judis/ 5/5