TELECOM WATCHDOG Vs. UNION OF INDIA & ANR

JUDGEMENT

(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.