B. Rajendran, J.:— PRAYER Writ Petition filed under Article 226 of the Constitution of India for the issuance of a Writ of Mandamus forbearing the respondent Nos. 5 to 6 from in any way interfering with the Local Cable Television Operations of the petitioners pursuant to the licenses issued by the second respondent in Form 3 r/w rule 5 of the Cable Television Network (Regulation) Act, 1995 to the petitioners and pass such further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case and thus render justice.
1. This Writ Petition has been filed seeking issuance of a Writ of Mandamus forbearing the respondents 5 and 6 from in any way interfering with the Local Cable Television Operations of the petitioners pursuant to the licenses issued by the second respondent in Form 3 r/w rule 5 of the Cable Television Network (Regulation) Act, 1995 to the petitioners.
2. It is now brought to the notice of the Court by the learned counsel for the third respondent that the proper authority for taking necessary action for any violation of Cable Television Network (Regulation) Act, 1995, is the Revenue Divisional Officer and if there is any disconnection or cutting of wires, it is for the police to investigate and taken necessary action.
3. As far as the petitioners are concerned, they have been registered under the Central Government notification. As far as the Cable Television relay is concerned, they have to get necessary licence and thereafter, they will have to get signals from the Multi System Operators. As long as they are doing their business within the frame work of law, then nobody will disturb them and if there is any violation, the police concerned or the Revenue Divisional Officer will have the jurisdiction to take necessary action.
4. This Writ Petition is allowed to the extent mentioned above. No costs. Consequently, the connected miscellaneous petition is closed.