SAISIVA Vs. THE DISTRICT COLLECTOR, THENI AND ORS.

JUDGEMENT

(1.) These two writ petitions are filed by a person, who got registered as a Cable Operator in terms of the provisions of Sec. 4 of the Cable Television Networks (Regulation) Act, 1995, challenging the orders of the District Collector as well as the Special Tahsildar, Tamil Nadu Arasu Cable Television Corporation Limited, seizing the equipments and sealing the premises.

(2.) Heard Mr. G. Prabhu Rajadurai, learned Counsel for the writ petitioner, Mr. A.K. Baskarapandian, learned Special Government Pleader for the official respondents, Mr. A.K. Manickam, learned Counsel for the newly impleaded fourth respondent in W.P.(MD) No. 19191 of 2015 and Mr. M. Karuppasamy Pandian, learned Counsel for the newly impleaded fifth respondent in W.P.(MD) No. 19191 of 2015.

(3.) The newly impleaded fifth respondent in W.P.(MD) No. 19191 of 2015, was already made a party as fifth respondent in W.P.(MD) No. 17940 of 2015.