RAJENDRA GOVINDPRASAD TIWARI Vs. THE COLLECTOR AMRAAVATI

JUDGEMENT

(1.) The challenge in this petition is to the order dated 02-02-2002 passed by the Tahsildar, Achalpur, directing the petitioner to close down the Cable Network Service for the defects which are pointed out in the said order. The matter was admitted on 05-03-2002 and stay was granted in terms of prayer clause (iii) staying the effect and operation of the said communication. There is no reply filed by the 2 respondents in response to this petition.

(2.) The petition was filed in the year 2002 and is coming for hearing after 15 years. The policy of the Government for Cable Network Service must have been undergone change and apart from it, if there are any such defects in rendering services and violation of any provisions of relevant Act and Rules, it shall be open for the respondents to take appropriate action by issuing show cause notice and following the procedure prescribed for that purpose. We, therefore, allow this petition and set aside the order dated 02-02-2002 impugned in this petition with liberty to the petitioner to take appropriate steps as are permissible in law. Needless to say that this decision shall not come in the way of respondents in subsequent proceedings. No costs.