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Madras High Court

Multicity Digital Consortium Private ... vs Union Of India on 7 January, 2022

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                    W.P.No.16752 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.01.2022

                                                    CORAM

                                  THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                               W.P.No.16752 of 2018
                                            and W.M.P.No.19933 of 2018

                  Multicity Digital Consortium Private Limited,
                  Rep. by its Managing Director,
                  K.Raja                                                 ...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,
                    (Opp to Ramleela Maidhan),
                    New Delhi - 110 002.

                  3.The District Collector,
                    District Collector Office,
                    Thiruvarur District,
                    Thiruvarur.                                                ... Respondents




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https://www.mhc.tn.gov.in/judis
                                                                                         W.P.No.16752 of 2018


                  Prayer Writ Petition filed under Section 226 of the Constitution of India,
                  prayed for the issuance of Writ of Mandamus, directing the first respondent to
                  permit the petitioner Company to provide Analogue Signal to its customers, to
                  whom set top box is not provided, until the petitioner's company provide set top
                  box to all its customers like similarly placed Multi System Operators from its
                  control room at Thiruvarur District.


                                  For Petitioner           :      Mr.B.Prasannavinoth


                                  For R1 & R2              :      Mr.S.Janarthanan.
                                                                  Senior Panel Central Government
                                                                  Standing Counsel

                                  For R3                   :      Mr.M.Shahjahan
                                                                  Special Government Pleader


                                                        ORDER

When the matter is taken up for hearing today, the learned counsel for the petitioner submitted that the prayer sought for in this Writ Petition has become infructuous.

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https://www.mhc.tn.gov.in/judis W.P.No.16752 of 2018

2.Recording the submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

07.01.2022 Index: Yes/No Internet:Yes/No Speaking Order/Non Speaking Order rst To

1.The Secretary, Union of India, 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, (Opp to Ramleela Maidhan), New Delhi - 110 002.

3.The District Collector, District Collector Office, Thiruvarur District, Thiruvarur.

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https://www.mhc.tn.gov.in/judis W.P.No.16752 of 2018 KRISHNAN RAMASAMY.J., rst W.P.No.16752 of 2018 and W.M.P.No.19933 of 2018 07.01.2022 4/4 https://www.mhc.tn.gov.in/judis