HARISH MALHOTRA S/O LATE MANOHAR LAL MALHOTRA, PROPRIETOR HARIDWAR CABLE T.V.NETWORK, CONTROL ROOM Vs. DISTRICT MAGISTRATE AND

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petitioner has sought the following relief:

(3.) ACCORDING to the petitioner, he is running a cable network in Haridwar under the Rules and Regulation of TRAI and Cable Television Network Act and he is main cable operator down linking the signals from satellite and distributing the same through cable network system under the name of Haridwar Cable Network. The petitioner started two private channels whereby the petitioner transmits the live programmes of Haridwar and various other programmes of interest held at Haridwar and also transmits Hindi songs and movies on the said two channels and also transmits the information to be given to general public and all the songs and movies are shown after taking copyrights of the same. These channels were run from 1 -4 -2009.