Madras High Court
Bharath Digital Vision vs / on 4 November, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.(MD)No.10312 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.11.2024
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.(MD)No.10312 of 2018
and
W.M.P.(MD)No.9333 of 2018
Bharath Digital Vision,
Rep. by its Authorized partner,
GK.Ravikumar ... Petitioner
/Vs./
1.Union of India,
Rep. by its Secretary,
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,
Pudukkottai District,
Pudukkottai. ... Respondents
1/4
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.10312 of 2018
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the first 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 place Multi System operators from its
control room at Pudukottai.
For Petitioner : Mr.B.Prasanna Vinoth
For Respondents: Mr.Vidhya Maheswaran for R1
: Mr.D.Gandhi Raj
Special Government Pleader for R3
: Mr.P.paulpandi
Central Govt. Standing Counsel for R2
ORDER
This writ petition has been filed seeking for a mandamus to direct the first 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 place Multi System operators from its control room at Pudukottai.
2/4https://www.mhc.tn.gov.in/judis W.P.(MD)No.10312 of 2018
2. When the matter is taken up for hearing, the learned Special Government Pleader , appearing for the third respondent would submit that the prayer sought for by the petitioner become infructuous.
3. In view of the above, this writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
04.11.2024
Index : Yes / No
Internet : Yes/No
NCC : Yes / No
LS
TO:-
1.Union of India,
Rep. by its Secretary,
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, Pudukkottai District, Pudukkottai.
3/4https://www.mhc.tn.gov.in/judis W.P.(MD)No.10312 of 2018 G.K.ILANTHIRAIYAN, J.
LS Order made in W.P.(MD)No.10312 of 2018 Dated:
04.11.2024 4/4 https://www.mhc.tn.gov.in/judis