Harsimran Singh Sethi, J
CM-14517-CWP-2023
Present application has been filed seeking impleadment of applicant-the Indian Broadcasting and Digital Foundation as party respondent.
Keeping in view the averments made in the application, which are duly supported by an affidavit, the application is allowed. Applicant-the Indian Broadcasting and Digital Foundation is impleaded as party respondent to the present petition.
CWP-2531-2023 (O&M)
1. At the outset, learned counsel appearing on behalf of respondents No. 1 and 2 submits that the issue raised in the present petition was also raised before the Hon’ble Kerala High Court in Writ Petition (Civil) No. 193 of 2023 titled as All India Digital Cable Federation vs. Telecom Regulatory Authority of India and the said writ petition has already been dismissed on 04.04.2023 by the Hon’ble Kerala High Court by recording due observations with regard to the validity of the impugned Regulations.
2. Learned counsel for respondents No. 1 and 2 further submits that SLP (C) No.27269 of 2024 titled as Indian Broadcasting and Digital Foundation and others vs. The Telecom Regulatory Authority of India and others filed against the judgment of Hon’ble Kerala High Court has also been dismissed by the Hon’ble Supreme Court of India.
3. Learned counsel for the petitioner has not been able to dispute the said fact that the issue raised in the present writ petition has already attained finality upto the Hon’ble Supreme Court of India qua the challenge to the Regulations.
4 That being so, the present writ petition is dismissed in view of the judgment of the Hon’ble Kerala High Court passed in Writ Petition
(Civil) No. 193 of 2023.
5. Civil miscellaneous application pending if any, also stands disposed of.
