PEE CEE CABLES NETWORK Vs. HEAD POST MASTER

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Though the petitioner has made several prayers but Counsel for the petitioner submits that for deciding the present controversy, he confines himself to the challenge to the order dated 7.2.2006, Annexure-17 passed by the Post Master, Doranda, Head Post Office, whereby the registration granted to the petitioner earlier vide order dated 6.2.2006, Annexure- 15 has been revoked. The case has a chequered history in the sense that earlier the petitioner had been operating with a license in an area, which was later held on to comprise within the jurisdiction of the Post Master, Doranda, Head Post Office, but the background of the litigation did not be gone into as it is not in dispute by either of the parties that the registration in question, which has been revoked by the respondent-authority is falling within the jurisdiction of Doranda Head Post Office alone now.

(3.) It is also relevant to said here that respondent No. 7 i.e. private respondent has also been issued a registration certificate by the Post Master, Doranda, Head Post Office for operating with a license in Champa Colony, Near Nepal House, Doranda, which has been annexed to his counter affidavit dated 7.5.2005 for a period of 21.4.2005 to 21.4.2006 being Registration No. DR-76. The petitioner and respondent No. 7, both of them have competed for transmitting cable signals in the area, which appears to be common or overlapping and more particularly in area which in which JAP-1 campus and its adjoining area.