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Madras High Court

M.Radhakrishnan vs The Secretary on 6 January, 2025

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                  W.P.(MD) Nos.83 and 84 of 2026


                       BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT

                                               DATED: 06.01.2025

                                                        CORAM

                        THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                         W.P.(MD)Nos.83 and 84 of 2026

                     W.P.(MD)No.83 of 2026

                     M.Radhakrishnan                                                      ... Petitioner

                                                             Vs

                     1.The Secretary,
                       The Ministry for Information and Broadcasting,
                       Government of India,
                       2, Krishna Menon Marg,
                       New Delhi-110 001.

                     2.The Secretary,
                       Telecom Regulatory Authority of India
                       Mahanagar Doorsanchar Bhawan,
                       Jawaharalal Nehru Marg (Old Minto Road),
                       New Delhi-110 002.

                     3.The District Collector/Nodal Officer (Cable TV),
                       Thoothukudi, Thoothukudi District.

                     4.U.Muthukumar                                                       ... Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, directing the respondents 1 to 3 to
                     take action against the fourth respondent for illegally using defunct
                     Aircel Optic Fiber Network Lines for transmitting Tamil Nadu Arasu


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                                                                                    W.P.(MD) Nos.83 and 84 of 2026


                     Cable TV Corporation Signal, which is laid from Kovilpatti to
                     Nagalapuram, based on the representation of the petitioner dated
                     16.12.2025.


                                   For Petitioner                  : Mr.B.Prasanna Vinoth

                                   For R-1 and R2                  : Mr.A.P.Rajasimman

                                   For R-3                         : Mr.K.Balasubramani
                                                                     Special Government Pleader

                     W.P.(MD)No.84 of 2026


                     P.Muthukumar                                                           ... Petitioner

                                                               Vs

                     1.The Secretary,
                       The Ministry for Information and Broadcasting,
                       Government of India,
                       2, Krishna Menon Marg,
                       New Delhi-110 001.

                     2.The Secretary,
                       Telecom Regulatory Authority of India
                       Mahanagar Doorsanchar Bhawan,
                       Jawaharalal Nehru Marg (Old Minto Road),
                       New Delhi-110 002.

                     3.The District Collector/Nodal Officer (Cable TV),
                       Thoothukudi, Thoothukudi District.

                     4.Devika                                                               ... Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus, directing the respondents 1 to 3 to

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                                                                                          W.P.(MD) Nos.83 and 84 of 2026


                     take action against the fourth respondent for illegally using defunct
                     Aircel Optic Fiber Network Lines for transmitting Tamil Nadu Arasu
                     Cable TV Corporation Signal, which is laid from Kovilpatti to
                     Pasuvanthanai, based on the representation of the petitioner dated
                     16.12.2025.


                                        For Petitioner                   : Mr.B.Prasanna Vinoth

                                        For R-1 and R2                   : Mr.A.P.Rajasimman

                                        For R-3                          : Mr.K.Balasubramani
                                                                           Special Government Pleader

                                                                   ORDER

These Writ Petitions have been filed seeking a direction to the respondents 1 to 3 to take action against the fourth respondent for illegally using the defunct Aircel Optic Fiber Network Lines laid from Kovilpatti to Nagalapuram and from Kovilpatti to Pasuvanthanai, for transmitting the Tamil Nadu Arasu Cable TV Corporation Signal, based on the representations of the petitioners dated 16.12.2025.

2.By consent, this Writ Petition is taken up for final disposal at the admission stage itself.

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3.According to the petitioners, they are cable operators, who have obtained requisite license under the Cable TV Regulation Act. The petitioners made the representations on 16.12.2025, seeking action against the illegal use of the defunct Aircel Optic Fiber Network Lines laid from Kovilpatti to Nagalapuram and from Kovilpatti to Pasuvanthanai, for transmitting the Tamil Nadu Arasu Cable TV Corporation signal. Since the said representations have not been considered till date, the petitioners have filed these Writ Petitions.

4.The learned Special Government Pleader appearing for the third respondent submitted that the representations of the petitioners dated 16.12.2025 would be considered in accordance with law.

5. In view of the same, without expressing any opinion on the merits of the matter, this Court directs the respondents 1 to 3 to consider the representations of the petitioners dated 16.12.2025 and pass orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.

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6. With the above direction, these Writ Petitions are disposed of.

There shall be no order as to costs.

06.01.2025 Index : Yes/No Internet: Yes/No Neutral Citation: Yes/No cp To

1.The Secretary, The Ministry for Information and Broadcasting, Government of India, 2, Krishna Menon Marg, New Delhi-110 001.

2.The Secretary, Telecom Regulatory Authority of India Mahanagar Doorsanchar Bhawan, Jawaharalal Nehru Marg (Old Minto Road), New Delhi-110 002.

3.The District Collector/Nodal Officer (Cable TV), Thoothukudi, Thoothukudi District.

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