Liscom Solutions And Services ... vs Union Of India
2021 Latest Caselaw 14508 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                       WP(C) NO. 13852 OF 2021
PETITIONERS:

    1     LISCOM SOLUTIONS AND SERVICES PRIVATE LIMITED,
          ANJIKKATH ARCADE, SEAPORT-AIRPORT ROAD,
          VADAKKODE P.O., KALAMASSERY, ERNAKULAM-682021.

    2     CRAYSOL TECHNOLOGIES INDIA PRIVATE LIMITED,
          23/602 BEW, 18/49B OLD, CRAYSOL BUILDING,
          UNIVESITY ROAD, KALAMASSERY, ERNAKULAM,
          KERALA-682022 REPRESENTED BY ITS MANAGING DIRECTOR,
          NOBY E.A., AGED 43,
          S/O. E ABI, ERALIL HOUSE,
          ALUVA, ERNAKULAM.

          BY ADV PRAVEEN K. JOY


RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY SECRETARY,
          MINISTRY OF TELECOMMUNICATIONS,
          SANCHAR BHAWAN 20, ASHOKA ROAD,
          NEW DELHI-110001

    2     THE SECRETARY,
          MINISTRY OF TELECOMMUNICATIONS,
          SANCHAR BHAWAN 20, ASHOKA ROAD,
          NEW DELHI-110001

    3     TELECOM REGULATORY AUTHORITY OF INDIA,
          REP BY ITS NEHRU MARG,
          OLD MINTO ROAD, NEW DELHI-110002.

    4     DEPARTMENT OF TELECOMMUNICATIONS,
          ACCESS SERVICES WING,
          12TH FLOOR, SANCHAR BHAWAN 20, ASHOKA ROAD,
          NEW DELHI-110001

OTHER PRESENT:

          SRI. SUVIN R. MENON / RESPONDENT.

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.13852/2021

                                      -:2:-




                       Dated this the 13th day of July,2021

                              J U D G M E N T

The writ petition has been filed praying for

the following reliefs:

i. "To issue a writ, order or direction in the nature of Mandamus or other appropriate writ directing the Respondent No.2 to procure M2M connections without insisting for white-listing on both phone numbers and IP address, within a time limit, in the interest of justice.

ii. To issue writ, order or direction in nature of mandamus directing the respondent 2 to 4 to take-up Ext.P6 representation by considering possible changes in security front, which may be made optional for the petitioner to choose from time time whether white-listing is required or not, in the interest of justice.

iii. To issue writ, order or direction in nature of mandamus directing the 2nd respondent that while white-listing is enable, number of white-listed phone and IP address can be decided by the petitioner, in the interest of justice.

iv. To issue writ, order or direction in nature of mandamus directing the respondent 2 to 4, to procure M2M connections without insisting for white-listing on both phone numbers and IP address and considering the possible changes in security front, it may be made optional for the petitioner to choose from time to time whether white listing is required or not and further when white-listing is enabled, number of white listed phone and IP address can be decided by the petitioner, in the interest of Justice."

2. Heard; Sri.Praveen K. Joy, on behalf of

the petitioners and Sri. Suvin R. Memon, on behalf

of the respondents.

3. When the writ petition was taken up for

hearing, the learned counsel for the petitioners W.P.(C)No.13852/2021

submitted that the petitioners will be satisfied

with the direction to respondent Nos.2 to 4 to

consider Ext.P6 representation and pass orders

within a time limit.

In the light of the limited prayer made by

the petitioners, the writ petition is disposed of

directing the respondent Nos.2 to 4 to consider

and pass orders on Ext.P6 representation, within a

period of three months from the date of receipt of

copy of this judgment.

Sd/-

                                        T.R.RAVI,JUDGE

DST                                                        //True copy/

                                                       P.A.To Judge
 W.P.(C)No.13852/2021






                           APPENDIX
PETITIONERS' EXHIBITS:



EXT.P1                 THE   TRUE  COPY  OF  CERTIFICATE  OF

INCORPORATION DATED 02.01.2009 ISSUED BY ASSISTANT REGISTRAR OF COMPANIES, KERALA.

EXT.P2 THE TRUE COPY OF THE REGISTRATION CERTIFICATE OF FORM GST REG-06 ISSUED BY GOVERNMENT OF INDIA DATED 21.09.2017.

EXT.P3 THE TRUE COPY OF THE ORDER ISSUED BY THE MINISTRY OF COMMUNICATIONS DATED 09.08.2012.

EXT.P4 THE TRUE COPY OF THE ORDER ISSUED BY THE MINISTRY OF COMMUNICATIONS & IT DEPARTMENT.

EXT.P5 THE TRUE COPY OF THE ORDER ISSUED BY THE MINISTRY OF COMMUNICATIONS & IT DEPARTMENT OF TELECOMMUNICATIONS DATED 30.05.2019.

EXT.P6 THE TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BEFORE THE RESPONDENTS 2 TO 4 DATED 17.06.2021.

RESPONDENTS' EXHIBITS: NIL