Bharath Digital Vision vs / on 4 November, 2024

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Madras High Court

Bharath Digital Vision vs / on 4 November, 2024

Bench: G.K.Ilanthiraiyan

                                                                            W.P.(MD)No.10312 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 04.11.2024

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                           W.P.(MD)No.10312 of 2018
                                                     and
                                           W.M.P.(MD)No.9333 of 2018

                     Bharath Digital Vision,
                     Rep. by its Authorized partner,
                     GK.Ravikumar                                 ... Petitioner

                                                          /Vs./
                     1.Union of India,
                       Rep. by its Secretary,
                       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,
                       Pudukkottai District,
                       Pudukkottai.                               ... Respondents

                     PRAYER: Petition filed under Article 226 of the Constitution of India, to
                     issue a Writ of Mandamus, directing the first respondent to permit the

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https://www.mhc.tn.gov.in/judis
                                                                                  W.P.(MD)No.10312 of 2018

                     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 place Multi System operators from its
                     control room at Puliyangudi, Kadayanallur Taluk, Tirunelveli District and
                     its Sub control room at Vasudevanallur, Sivagiri Taluk, Tirunelveli
                     District.


                                        For Petitioner   : Mr.B.Prasanna Vinoth
                                        For Respondents: Mr.Vidhya Maheswaran for R1
                                                         : Mr.D.Gandhi Raj
                                                          Special Government Pleader for R3
                                                         : Mr.P.paulpandi
                                                          Central Govt. Standing Counsel for R2


                                                           ORDER

This writ petition has been filed seeking for a mandamus to direct the first 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 place Multi System operators from its control room at Puliyangudi, Kadayanallur Taluk, Tirunelveli District and its Sub control room at Vasudevanallur, Sivagiri Taluk, Tirunelveli District.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.10312 of 2018

2. When the matter is taken up for hearing, the learned Special Government Pleader , appearing for the third respondent would submit that the prayer sought for by the petitioner become infructuous.

3. In view of the above, this writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.



                                                                                04.11.2024
                     Index : Yes / No
                     Internet : Yes/No
                     NCC      : Yes / No
                     LS
                     TO:-
                     1.Union of India,
                       Rep. by its Secretary,

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, Pudukkottai District, Pudukkottai.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.10312 of 2018 G.K.ILANTHIRAIYAN, J.

LS Order made in W.P.(MD)No.10312 of 2018 Dated:

04.11.2024 4/4 https://www.mhc.tn.gov.in/judis

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