Venu T.C vs The Additional Director General
2023 Latest Caselaw 9145 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
         WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                          WP(C) NO. 15842 OF 2020
PETITIONER/S:
     1     VENU T.C. AGED 69 YEARS, S/O.CHANDRAN, THINAYAT HOUSE,
           MOOTHAKUNNAM POST, NORTH PARAVUR, ERNAKULAM.

     2       JOY.O.A. AGED 52 YEARS, OTTARACKAL HOUSE, PARUVATHURUTHU,
             NORTH PARAVOOR POST, ERNAKULAM-683516.

             BY ADVS.M.P. SHAMEEM AHAMED SRI.CYRIAC TOM


RESPONDENT/S:
     1    THE ADDITIONAL DIRECTOR GENERAL, DIRECTORATE GENERAL OF
          GOODS AND SERVICE TAX INTELLIGENCE, KOCHI ZONAL UNIT, 1ST
          FLOOR, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU, KOCHI-
          682017.

     2       UNION OF INDIA, (REPRESENTED BY SECRETARY, FINANCE
             DEPARTMENT DELHI), DEPARTMENT OF REVENUE, MINISTRY OF
             FINANCE, GOVERNMENT OF INDIA, NORTH BLOCK NEW DELHI-
             110001.

             BY ADVS.SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCISE &
             CUSTOMS Mr.VISHNU J., CGC


OTHER PRESENT:
           SREELAL N. WARRIOR-CGC


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 15842/2020
                                    -2-




                         JUDGMENT

Heard Mr Shameem Ahamed M P learned Counsel for the

petitioners and Mr Sreelal Warrier for the respondents.

2. After some arguments, the learned Counsel for the

petitioners submits that he would like to withdraw the writ

petition.

The writ petition is dismissed as withdrawn.

Sd/-

DINESH KUMAR SINGH JUDGE

jjj W.P.(C) No. 15842/2020

APPENDIX OF WP(C) 15842/2020 PETITIONER EXHIBITS

Exhibit P-7 Translation of Exhibit P-7

EXHIBIT P2 COPY OF THE REGISTRATION CERTIFICATE NO.341 DATED 27.7.2018 ISSUED TO THE 2ND PETITIONER.

EXHIBIT P3 COPY OF THE LETTER DATED 20.4.2012 ISSUED BY KSEB FOR REGULARISATION OF CABLE TV LINES THROUGH KSEB POLES.

EXHIBIT P4 COPY OF SAMPLE RECEIPTS ISSUED BY THE 1ST PETITIONER ON THE SUBSCRIBERS.

EXHIBIT P5 COPY OF THE RELEVANT PAGES OF THE TELECOMMUNICATION (BROADCASTING AND CABLE) SERVICES INTERCONNECTION (ADDRESSABLE SYSTEMS) REGULATIONS, 2017.

EXHIBIT P6 COPY OF THE INTERCONNECTION AGREEMENT EXECUTED BY 1ST PETITIONER WITH THE MSO.

EXHIBIT P7 COPY OF PRESS RELEASE DATED 11.6.2020 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P8 COPY OF THE TELEVISION NETWORKS (REGULATION)ACT,1995

EXHIBIT P1 COPY OF THE REGISTRATION CERTIFICATE NO.463 DATED 11.8.2018 ISSUED TO THE 1ST PETITIONER.

EXHIBIT P10 COPY OF THE TELECOMMUNICATION (BROADCASTING AND CABLE) SERVICES STANDARDS OF QUALITY OF SERVICE AND CONSUMER PROTECTION (ADDRESSABLE SYSTEMS) REGULATIONS,2017

EXHIBIT P11 COPY OF THE RELEVANT PAGES OF THE SUBMISSION MADE BY THE ALL INDIA DIGITAL CABLE FEDERATION TO THE TRAI CONSULTATION PAPER W.P.(C) No. 15842/2020

EXHIBIT P12 COPY OF TELECOMMUNICATION (BROADCASTING AND CABLE) SERVICES INTERCONNECTING (ADDRESSABLE SYSTEMS) ,2017 CONTAINING SCHEDULE V.

EXHIBIT P13 COPY OF THE INVOICE DATED 1.7.2020 RAISED BY KERALA COMMUNICATIONS CABLE LIMITED ON THE SECOND PETITIONER

EXHIBIT P14 SAMPLE COPIES OF THE BILLS RAISED BY THE 2ND PETITIONER ON ITS SUBSCRIBERS FOR THE MONTH OF JULY

EXHIBIT P15 COPY OF THE JUDGMENT DATED 9.3.2017 IN THE CASE SITI CABLES NETWORKS LIMITED AND ORS V GOVT. OF NCT , DELHI

EXHIBIT P9 COPY OF THE CABLE TELEVISION RULES, 1994