Madras High Court
Saisiva @ Sivasubramanian vs The Managing Director on 30 April, 2024
W.P(MD)No.18328 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.04.2024
CORAM :
THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR
W.P.(MD)No.18328 of 2017
and
W.M.P.(MD)No.14785 of 2017
Saisiva @ Sivasubramanian ... Petitioner
Vs.
1. The Managing Director,
Tamil Nadu Arasu Cable TV Corporation,
11/12, Mangadu Swamy Street,
Nungampakkam, Chennai-600 034.
2. The District Collector,
Theni, Theni District.
3. The Deputy Manager / Special Tahsildar,
Tamil Nadu Arasu Cable TV Corporation,
15A, Forest Road, Sivaji Nagar,
Theni, Theni District.
4. K.S.Mathivanan ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, forbearing the
first respondent from entering into any agreement for the provision of
signals to any MSO/LCO operating in Chinnamanur, Uthamapalayam
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.18328 of 2017
Taluk, Theni District without entering into similar agreement for
provisions of signals to the petitioner in consideration of the petitioner's
representation dated 20.05.2017.
For Petitioner : Mr.A.Arun Ramnath
for Mr.G.Prabhu Rajadurai
For R1 & R3 : M/s.J.R.Annie Abinaya
For R2 : M/s.K.Christy Theboral
Additional Government Pleader
For R4 : No appearance
ORDER
The Writ Petition has been filed seeking a Writ of Mandamus forbearing the first respondent from entering into any agreement for the provision of signals to any MSO/LCO operating in Chinnamanur, Uthamapalayam Taluk, Theni District without entering into similar agreement for provisions of signals to the writ petitioner in consideration of the writ petitioner's representation dated 20.05.2017.
2. When the matter is taken up for hearing today, the learned counsel appearing for the respondents 1 and 3 would submit that the writ petitioner himself has stated in the affidavit filed in support of the present 2/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.18328 of 2017 petition that the writ petitioner has got the digital license from the Central Information and Broadcasting Commissionerate and as such, he has become Multi-System Operator (MSO) and hence, there is no question of providing signals to him and that therefore, the writ petitioner has no right to seek any relief against the first respondent from entering into any agreement for the provision of signals.
3. The learned counsel appearing for the writ petitioner would submit that by recording the submissions made by the learned counsel appearing for the respondents 1 and 3, the present writ petition may be closed.
4. Recording the submissions made by the learned counsel appearing for the respondents 1 and 3, this Writ Petition is closed. Consequently, connected Miscellaneous Petition is closed. No costs.
30.04.2024 NCC :Yes/No Index :Yes/No Internet : Yes/ No csm 3/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.18328 of 2017 K.MURALI SHANKAR, J csm To
1. The District Collector, Theni, Theni District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Order made in W.P.(MD)No.18328 of 2017 and W.M.P.(MD)No.14785 of 2017 Dated : 30.04.2024 4/4 https://www.mhc.tn.gov.in/judis