Madras High Court
S.Manimegalai vs The Telecom Regulatory Authority Of ... on 7 November, 2016
Author: V.Bharathidasan
Bench: V.Bharathidasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.11.2016
CORAM
THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN
Writ Petition (MD) No.2512 of 2014 & 2513 of 2014
and M.P.(MD).No.1 and 1 of 2014
S.Manimegalai ... Petitioner in both (wps)
Vs.
1.The Telecom Regulatory Authority of India,
Rep by its Senior Research officer C & B,
Mahanagar Doorsanchar Bhawan,
Jawaharlal Nehru Marg,
New Delhi-110002
2.The Managing DIRECTOR,
Tamil Nadu Arasu Cable TV Corporation Ltd,
Chennai
3.The Special Tahsildar/Manager,
Tamil Nadu Arasu Cable TV Corporation Ltd,
Trichy ... Respondents
in both (wps)
Prayer in W.P(MD).No.2512 of 2014: Writ Petition is filed under Article 226
of the Constitution of India praying for the issuance of a writ of Mandamus
directing the respondents to conduct a survey for the number of connections
possessed by the petitioner's SM Cable Vision for the enrollment No.LCO 43229
and fix the subscription fees as per the TRAI regulations and Cable
Television Network regulation Act.
Prayer in W.P(MD).No.2513 of 2014: Writ Petition is filed under Article 226
of the Constitution of India praying for the issuance of a writ of Mandamus
directing the respondents to conduct a survey for the number of connections
possessed by the petitioner's SM Cable Vision for the enrollment No.LCO 37848
and fix the subscription fees as per the TRAI regulations and Cable
Television Network regulation Act.
In Both Wps:
!For Petitioner :M/S.B.Prasanna Vinoth
For Respondents : Mr.Abdul Saleem for
for M.S.Satheesh Kumar
for R-2 & 3
Mr.JeyaSingh for R-1
:COMMON ORDER
The petitioner has filed these Writ Petitions seeking a direction, directing the respondents to conduct a survey for the number of connections possessed by the petitioner and fix the subscription fees as per the TRAI regulations and Cable Television Network regulation Act.
2.According to the petitioner, She is a LCO (Local Cable TV Operator) in Musiri Taluk, Trichy District. Now, the grievance of the petitioner is that without conducting a proper survey regarding the number of connections possessed by the petitioner's Cable Vision, the respondents fixed the demand. As per the TRAI regulations and Cable Television Network Regulation Act, the respondent should conduct a proper survey and based on the survey, fix the subscription fees. Hence, she has filed the present writ petitions.
3.Mr.Abdul Saleem, learned counsel appearing for the respondents 2 & 3/Arasu Cable TV Corporation fairly submitted that the respondents will conduct proper survey regarding the actual number of connections given to LCOs, thereafter make a demand, as per the TRAI regulations and Cable Television Network Regulation Act. He further submitted that since the LCOs like the petitioner formed an association and interfering with the survey, he seeks police protection during the survey.
4.In the above circumstances, the respondents 2 and 3 are directed to conduct the proper survey in the presence of the petitioner regarding the actual number of connections given to LCOs, thereafter, the respondent shall make a demand, based on the above said survey. The petitioner is also directed not to cause any disturbance during the time of survey. In the event of any such interference, it is open to the respondents 2 & 3 to seek police protection.
5.With the above direction, these writ petitions are ordered accordingly. There shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.
To
1.The Senior Research officer C & B, Telecom Regulatory Authority of India, Mahanagar Doorsanchar Bhawan, Jawaharlal Nehru Marg, New Delhi-110002
2.The Managing DIRECTOR, Tamil Nadu Arasu Cable TV Corporation Ltd, Chennai
3.The Special Tahsildar/Manager, Tamil Nadu Arasu Cable TV Corporation Ltd, Trichy ... Respondents .