TAMIL NADU ARASU CABLE TV CORPORATION LTD AND ORS Vs. MINISTRY OF INFORMATION AND BROADCASTING AND ORS

JUDGEMENT

(1.) Heard Mr.A.L.Somayaji, learned Advocate General appearing for the writ petitioner, and, Mr.P.Wilson, learned Additional Solicitor General of India, appearing for Mr.C.Kanagaraj, learned counsel for the first respondent and for Mr.Devendran, learned counsel for the second respondent.

(2.) Tamil Nadu Arasu Cable TV Corporation Limited, an instrumentality of the State of Tamil Nadu, has come before this Court, praying for a mandamus, forbearing the second respondent from taking any action against the petitioner pursuant to and in terms of the Press Release No.91/2013, dated 10.12.2013, pending consideration of the petitioner's DAS licence applications, dated 05.07.2012 and 23.11.2012, with the first respondent.

(3.) Pending the above Writ Petition, M.P.No.1 of 2013 has been filed, praying for an order of injunction, restraining the second respondent from interfering with the transmission of Cable TV Signals by the petitioner Corporation in Chennai Metro area.