Madras High Court
Rajapalayam Cable Tv Operators vs The Managing Director on 31 January, 2024
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.(MD)No.7330 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.7330 of 2018
and
W.M.P.(MD)No.7044 of 2018
Rajapalayam Cable TV Operators
Padhukappu Sangam,
Regn.No.176/2004,
Through its Secretary,
Sanjeevikani,
S/o.Balakrishnan,
12, Kamarajar Nagar,
Rajapalayam. ... Petitioner
versus
1. The Managing Director,
Tamil Nadu Arasu Cable TV Corporation Ltd.,
(A Government of Tamil Nadu Undertaking)
No.11/22, Mangadusamy Street,
Nungambakkam,
Chennai – 600 034.
2. The Deputy Manager/Special Tahsildar,
Cable TV Special Cell,
Virudhunagar,
Virudhunagar District.
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W.P.(MD)No.7330 of 2018
3. The Deputy Superintendent of Police,
Rajapalayam,
Virudhunagar District.
4. The Inspector of Police,
North Police Station,
Rajapalayam,
Virudhunagar District.
5. The Inspector of Police,
South Police Station,
Rajapalayam,
Virudhunagar District.
6. The Inspector of Police,
Thalavaipuram Police Station,
Virudhunagar District.
7. The Inspector of Police,
Sethur Police Station,
Virudhunagar District.
8. The Inspector of Police,
Keelarajakularaman Police Station,
Virudhunagar District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Mandamus, to forbear the
respondents 1 to 8 from interfering with the right of the petitioner to
transmit the signals of Digital MSOs of their choice through the
Optical Cable Fibers belonging to the petitioner Association based on
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W.P.(MD)No.7330 of 2018
the petitioner's representation dated 23.03.2018.
For Petitioner : Mr.M.Kannan
For R1 and R2 : Mrs.Annie Abinaya,
Standing Counsel
For R3 to R8 : Mr.M.Vaikkam Karunanidhi,
Government Advocate (Crl. side)
ORDER
This writ petition has been filed for a Mandamus, to forbear the respondents 1 to 8 from interfering with the right of the petitioner Association to transmit the signals of Digital MSOs of their choice through the Optical Cable Fibers belonging to the Association based on the representation dated 23.03.2018.
2. Today, when the matter is taken up for hearing, the learned counsel on either side submit that the petitioner Association has already switched over to a private Multi System Operator and therefore, nothing survives in this writ petition.
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3. Recording the said submission, this writ petition is closed. No costs. Consequently, connected miscellaneous petitions are closed.
31.01.2024 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. To
1. The Managing Director, Tamil Nadu Arasu Cable TV Corporation Ltd., (A Government of Tamil Nadu Undertaking) No.11/22, Mangadusamy Street, Nungambakkam, Chennai – 600 034.
2. The Deputy Manager/Special Tahsildar, Cable TV Special Cell, Virudhunagar, Virudhunagar District.
3. The Deputy Superintendent of Police, Rajapalayam, Virudhunagar District.
4. The Inspector of Police, North Police Station, Rajapalayam, Virudhunagar District.
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5. The Inspector of Police, South Police Station, Rajapalayam, Virudhunagar District.
6. The Inspector of Police, Thalavaipuram Police Station, Virudhunagar District.
7. The Inspector of Police, Sethur Police Station, Virudhunagar District.
8. The Inspector of Police, Keelarajakularaman Police Station, Virudhunagar District.
5/6https://www.mhc.tn.gov.in/judis W.P.(MD)No.7330 of 2018 B.PUGALENDHI, J.
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