SAI STAR T V SERVICE SRI KODURI SATYANARAYANA Vs. SECRETARY TO GOVERNMENT MINISTRY OF INFORMATION AND BROAD CASTING GOVT OF INDIA NEW DELHI

JUDGEMENT

(1.) Under W.P.No.6772 of 1996 the petitioner (M/s. Sri Sai Star TV Service) seeks a declaration that the 1st respondent in not laying down any restriction for registration of application for Cable Television Networks operators in spite of powers conferred on him under Section 22 of the Cable Television Networks (Regulation) Act, 1995 (for short 'the Act') is arbitrary and violative of Article 14 of the Constitution of India and consequently to direct the respondents to frame rules by imposing restrictions regulating the registration in the interest of public.

(2.) Under W.P.No.6057 of 1997, the petitioner (K.Srinivasa Reddy) seeks the same remedy as in the above Writ Petition.

(3.) Since the reliefs claimed in both the writ petitions are same and common questions of law and facts arise for consideration in these two writ petitions, the same are being disposed of by this common judgment.