Silk Vision Represented By Its vs Union Of India on 18 September, 2020

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Madras High Court

Silk Vision Represented By Its vs Union Of India on 18 September, 2020

Bench: D.Krishnakumar

                                                                           W.P.(MD)No.4245 of 2018

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :18.09.2020

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                            W.P.(MD) No.4245 of 2018
                                                      and
                                           W.M.P.(MD) No.4383 of 2018

                      Silk Vision represented by its
                      Authorised Signatory,
                      C.V.Thangaiyan,
                      S/o.Vadivel,
                      having office at
                      55/4, K.K.Tower,
                      First Floor,
                      Samumuthali Street,
                      Pattukkottai,
                      Thanjavur District – 614 602.                      ...Petitioner

                                                            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,


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http://www.judis.nic.in
                                                                             W.P.(MD)No.4245 of 2018



                          (opp to Ramleela Maidhan),
                          New Delhi 110 002.

                      3.The District Collector / Nodal Officer,
                        District Collector Office,
                        Thanjavur,
                        Thanjavur District.                                ...Respondents

                      PRAYER: Writ Petition filed under Article 226 of the Constitution of
                      India, to issue a Writ of Mandamus, to direct the 1st 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 placed Multi System operators from its
                      control room at Pattukkottai Taluk, Thanjavur District.


                                 For Petitioner        : Mr.B.Prasanna Vinoth

                                 For R1                : Mrs.B.Deepa
                                                          Central Government Standing Counsel

                                 For R2                : Mr.N.S.Ponnaiah

                                 For R3                : Mr.M.Pandiarajan
                                                          Additional Government Pleader

                                                       ORDER

This Writ Petition is filed to direct the 1st respondent to permit the petitioner firm to provide Analogue Signal to its customers, to whom set 2/4 http://www.judis.nic.in W.P.(MD)No.4245 of 2018 top box is not provided, until the petitioner's firm provide set top box to all its customers, like similarly placed Multi System Operators from its control room at Pattukkottai Taluk, Thanjavur District.

2.When the matter is taken up for hearing today, the learned counsel appearing for the petitioner would submit that the prayer sought for in this writ petition has now become infructuous.

3.Recording such submission, this Writ Petition stands dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.

                      Index : Yes / No                                               18.09.2020
                      Internet : Yes / No
                      mm

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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http://www.judis.nic.in W.P.(MD)No.4245 of 2018 D. KRISHNAKUMAR, J.

mm To The District Collector / Nodal Officer, District Collector Office, Thanjavur, Thanjavur District.

W.P.(MD) No.4245 of 2018

18.09.2020 4/4 http://www.judis.nic.in

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