Telecom Watchdog vs Union Of India & Anr.
2017 Latest Caselaw 7268 Del

$~15
*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) 11182/2017

%                             Date of decision : 15th December, 2017

TELECOM WATCHDOG                                    ..... Petitioner
               Through :                Mr. Pranav Sachdeva and Ms.
                                        Surabhi Kumari, Advs.


                          versus



UNION OF INDIA & ANR.                             ..... Respondents
                   Through :            Mr. Kirtiman Singh, CGSC
                                        with Mr. Brajesh Kumar, Adv.
                                        for R-1/UOI


       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
               JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition makes a grievance that a show cause notice cum demand notice dated 23rd October, 2017 (page 109) which stood issued to M/s Tikona Digital Networks Pvt. Ltd. is contrary to the notice inviting applications for auction of 3G and BWA spectrum as well as the license agreement between the respondents. In this regard, it is stated in para 4 of the writ petition that the petitioner has lodged complaints on 27th November, 2017 as well as 4th December, 2017.

The writ petition had been filed because of the failure of the official respondents to respond or to take action on these complaints.

2. In our view, this writ petition at this stage is premature inasmuch as the respondents are yet to take a view, either on the show cause notice or on the complaints of the petitioner.

3. This writ petition is, therefore, dismissed as such.

It is made clear that we have not expressed any opinion on the merits of the petitioner's contentions.

Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J DECEMBER 15, 2017/kr