Madras High Court
Unknown vs The Secretary on 16 August, 2021
Author: R. Mahadevan
Bench: R. Mahadevan
WP No. 21909 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.08.2021
CORAM
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
Writ Petition No. 21909 of 2018
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1. V. Vijaya Kumar
Son of Venkatachalam
LCO No. 47477, 46845
Nochi Malai
Kil Nachipattu Post
Vandavasi Taluk
Thiruvannamalai District
2. M. Jeyaraj
Son of Mannu
LCO No. 31201
Thuropathi Amman Koil Street
Korkkai Village and Post
Cheyyar Taluk
Thiruvannamalai District
3. K. Deivanayagi
Son of N. Kesavamoorthy
LCO No. 24561
No.1/156, Sunnambukara Street
Periya Sengadu Village
Cheyyar Taluk
Thiruvannamalai District
4. V. Gunasekaran
Son of Veeramani
Mettu Street
Maruthadu Village
Vandavasi Taluk
Thiruvannamalai District
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WP No. 21909 of 2018
5. S.G. Rajapandiyan
Son of Gunasekaran
LCO No. 048595
No.25, Thotakara Street
Desur, Thiruvannamalai District
6. A. Murugan
Son of Anaikutti
LCO No. 48776, 11600
Maruthadu Village
Vandavasi Taluk
Thiruvannamalai District
7. V. Ekambaram
Son of Venkatesan
LCO No. 48873
No.44/1, Bazaar Street
Thellar Village
Vandavasi Taluk
Thiruvannamalai 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
2. Tamil Nadu Arasu Cable TV Corporation Limited
represented by General Manager
Dugar Towers, 6th Floor
Old No. 34, New No.123,
6th Street, 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
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WP No. 21909 of 2018
Cable TV Operator area and allow the petitioners to provide Digital
Addressable System signal to their intending customers 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.
For Petitioners : Mr. G. Punniyakoti
For Respondents : Mr. Venkatasamy Babu
Senior Panel Counsel for GoI 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 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.
2. Today, when this writ petition is taken up for hearing, the learned counsel appearing for the petitioners fairly submitted that the relief sought for in this writ petition no longer survives for consideration by this Court as the Local Cable TV Operations have been replaced by digital signals through out https://www.mhc.tn.gov.in/judis/ 3/5 WP No. 21909 of 2018 the State.
3. Recording the said submission of the learned counsel for the petitioners, no further order is required to be passed in this writ petition. The writ petition is disposed of. No costs. Consequently, all the connected miscellaneous petitions are closed.
16.08.2021
Index : Yes/No
Internet : Yes/No
rsh
To
1. The Secretary
Government of India
Ministry of Information and Broadcasting "A" Wing, Shastri Bhavan Dr. Rajendra Prasad Road New Delhi - 110 001
2. Tamil Nadu Arasu Cable TV Corporation Limited represented by General Manager Dugar Towers, 6th Floor Old No. 34, New No.123, 6th Street, Marshalls Road, Egmore Chennai - 600 008 https://www.mhc.tn.gov.in/judis/ 4/5 WP No. 21909 of 2018 R. MAHADEVAN, J rsh WP No. 21909 of 2018 16.08.2021 https://www.mhc.tn.gov.in/judis/ 5/5