Mohan vs The Chairman
2023 Latest Caselaw 9071 Mad

                                                                             W.P.No.21967 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.07.2023

                                        CORAM : JUSTICE N.SESHASAYEE

                                              W.P.No.21967 of 2023
                                            and WMP.No.21333 of 2023


                     Mohan                                          .... Petitioner

                                                       Vs


                     1.The Chairman
                       Tamil Nadu Arasu Cable TV (TACTV)
                                       Corporation Ltd.,
                       DurgaTower, 6th Floor
                       123, Marshal Road, Egmore
                       Chennai - 600 008.

                     2.The Managing Director
                       Tamil Nadu Arasu Cable TV (TACTV)
                                       Corporation Ltd.,
                       DurgaTower, 6th Floor
                       123, Marshal Road, Egmore
                       Chennai - 600 008.

                     3.The Superintendent of Police
                       Mayiladuthurai District
                       Mauiladuthurai.

                     4.The Deputy Manager / Special Tahsildar
                       Tamil Nadu Arasu Cable TV (TACTV)
                                      Corporation Ltd.,
                       Mayiladuthurai District.



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                                                                                 W.P.No.21967 of 2023

                     5.The Post Master
                       Head Post Office
                       Opp. to Bus Stand
                       Mayiladuthurai
                       Mayiladuthruai District - 609 001.

                     6.The Inspector of Police
                       Mayiladuthurai Police Station
                       Mayiladuthrurai.

                     7.Muruganandam
                     8.Ansari
                     9.Boopalan
                     10.Nazeer                                           .... Respondents



                     Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                     praying to issue a Writ of Mandamus directing the fourth respondent not to
                     disturb the petitioner's cable TV business and to call for the open tender for
                     DSD appointment in Mayiladuthurai District as per the Division Bench
                     judgment in W.P.(MD) Nos.20216 of 2015 and 15347 of 2016 dated
                     25.11.2016 on the basis of my representation dated 13.03.2023.



                                  For Petitioner       : Mr.J.Ram Kumar

                                  For Respondents      : Mr.M.A.Vimal Mohan
                                                         Standing Counsel for Tamil Nadu Arasu
                                                            Cable TV Corporation [R1, R2 & R4]

                                                       Mr.M.Bindran
                                                       Additional Government Pleader for R3, R6




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                                                                               W.P.No.21967 of 2023



                                                        ORDER

The petitioner is a licencee for Digital Signal Distributor (DSD) of Tamil

Nadu Arasu Cable TV Corporation Ltd.,, (TACTV), the respondents 1,2 and

4 herein. He apprehends that a licence might be granted to respondents 7 to

10 in terms of the violation of licence granted to him. Hence, he

approached this Court for a direction to forebear the fourth respondent from

doing harm to the petitioner's interest.

2. Mr.M.A.Vimal Mohan, learned Standing Counsel enters appearance for

respondents 1, 2 and 3 and informs the Court that the licence granted to the

seventh respondent has already been cancelled on 12.06.2023, and the

respondents 8 to 10 are only associated with the seventh respondent. The

said statement is recorded.

3. Even though the apprehension of the petitioner is largely allayed, now it

is the responsibility of the fourth respondent to ensure that no one should

operate illegally and without license in that area.

https://www.mhc.tn.gov.in/judis W.P.No.21967 of 2023

4. In the result, this writ petition is disposed of. No costs. Consequently,

connected miscellaneous petition is closed.

26.07.2023

Index : Yes / No Speaking order / Non-speaking order ds

https://www.mhc.tn.gov.in/judis W.P.No.21967 of 2023

To:

1.The Chairman Tamil Nadu Arasu Cable TV (TACTV) Corporation Ltd., DurgaTower, 6th Floor 123, Marshal Road, Egmore Chennai - 600 008.

2.The Managing Director Tamil Nadu Arasu Cable TV (TACTV) Corporation Ltd., DurgaTower, 6th Floor 123, Marshal Road, Egmore Chennai - 600 008.

3.The Superintendent of Police Mayiladuthurai District Mauiladuthurai.

4.The Deputy Manager / Special Tahsildar Tamil Nadu Arasu Cable TV (TACTV) Corporation Ltd., Mayiladuthurai District.

5.The Post Master Head Post Office Opp. to Bus Stand Mayiladuthurai Mayiladuthruai District - 609 001.

6.The Inspector of Police Mayiladuthurai Police Station Mayiladuthrurai.

https://www.mhc.tn.gov.in/judis W.P.No.21967 of 2023

N.SESHASAYEE.J.,

ds

W.P.No.21967 of 2023

26.07.2023

https://www.mhc.tn.gov.in/judis