Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Madras High Court

Air Media Network Private Limited vs Union Of India on 7 January, 2022

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                W.P.Nos.17055 to 17057 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.01.2022

                                                     CORAM

                                  THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                           W.P.Nos.17055 to 17057 of 2018
                                        and W.M.P.Nos.20302 to 20304 of 2018

                  AIR Media Network Private Limited.,
                  Represented by its Manager,
                  Namachivayam,                                      ...Petitioner in all W.Ps

                                                          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.

                  3.The District Collector / Nodal Officer,
                    District Collector Office,
                    Kanchipuram District,
                    Kanchipuram.                                           ... Respondents
                                                                     in W.P.No.17055 of 2018

                  1.Union of India,

                  1/6


https://www.mhc.tn.gov.in/judis
                                                                              W.P.Nos.17055 to 17057 of 2018


                     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.

                  3.The District Collector / Nodal Officer,
                    District Collector Office,
                    Tiruvallur District,
                    Tiruvallur.                                       ... Respondents
                                                                      in W.P.No.17056 of 2018


                  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.

                  3.The District Collector / Nodal Officer,
                    District Collector Office,
                    Ariyalur District,
                    Ariyalur.                                         ... Respondents
                                                                      in W.P.No.17057 of 2018


                  2/6


https://www.mhc.tn.gov.in/judis
                                                                                 W.P.Nos.17055 to 17057 of 2018




                  Prayer in W.P.No.17055 of 2018 Writ Petition filed under Section 226 of the
                  Constitution of India, prayed for the issuance of Writ of Mandamus, directing
                  the first respondent to permit the petitioner Company to provide Analogue
                  Signal to its customers, to whom set top box is not provided, until the
                  petitioner's company provide set top box to all its customers like similarly placed
                  Multi System Operators from its control room at Kanchipuram District.


                  Prayer in W.P.No.17056 of 2018 Writ Petition filed under Section 226 of the
                  Constitution of India, prayed for the issuance of Writ of Mandamus, directing
                  the first respondent to permit the petitioner Company to provide Analogue
                  Signal to its customers, to whom set top box is not provided, until the
                  petitioner's company provide set top box to all its customers like similarly placed
                  Multi System Operators from its control room at Tiruvallur District.


                  Prayer in W.P.No.17057 of 2018 Writ Petition filed under Section 226 of the
                  Constitution of India, prayed for the issuance of Writ of Mandamus, directing
                  the first respondent to permit the petitioner Company to provide Analogue
                  Signal to its customers, to whom set top box is not provided, until the
                  petitioner's company provide set top box to all its customers like similarly placed
                  Multi System Operators from its control room at Ariyalur District.




                  3/6


https://www.mhc.tn.gov.in/judis
                                                                                   W.P.Nos.17055 to 17057 of 2018




                                  For Petitioner           :      Mr.B.Prasannavinoth
                                  For R1 & R2              :      Mr.S.Janarthanan.
                                                                  Senior Panel Central Government
                                                                  Standing Counsel

                                  For R3                   :      Mr.M.Shahjahan
                                                                  Special Government Pleader


                                                     COMMON ORDER


When the matter is taken up for hearing today, the learned counsel for the petitioner submitted that the prayer sought for in these Writ Petitions have become infructuous.

2.Recording the submission made by the learned counsel for the petitioner, these Writ Petitions are dismissed as infructuous. No costs.

Consequently, connected miscellaneous petitions are closed.

07.01.2022 Index: Yes/No Internet:Yes/No Speaking Order/Non Speaking Order rst 4/6 https://www.mhc.tn.gov.in/judis W.P.Nos.17055 to 17057 of 2018 To

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.

3.The District Collector / Nodal Officer, District Collector Office, Kanchipuram District, Kanchipuram.

4.The District Collector / Nodal Officer, District Collector Office, Tiruvallur District, Tiruvallur.

5.The District Collector / Nodal Officer, District Collector Office, Ariyalur District, Ariyalur.

5/6

https://www.mhc.tn.gov.in/judis W.P.Nos.17055 to 17057 of 2018 KRISHNAN RAMASAMY.J., rst W.P.Nos.17055 to 17057 of 2018 and W.M.P.Nos.20302 to 20304 of 2018 07.01.2022 6/6 https://www.mhc.tn.gov.in/judis