THE EXECUTIVE DIRECTOR (P & A) THROUGH THE SECRETARY AIRPORTS AUTHORITY OF INDIA (NAD) & ORS. Vs. B.P. PANDEY

JUDGEMENT

(1.) In the first instance, the appellants have not approached the learned single Judge for setting aside this ex -parte order and to hear them and thereafter, pass appropriate order. The learned single Judge has given liberty to the writ petitioner to approach the respondents in the writ petition and only hoped that the Authority, the respondents therein, would consider the request of the writ petitioner.

(2.)