- (1.) THE learned Additional Solicitor General, appearing for the Union of India (Ministry of Railways) submitted that the Advertisement Policy suggested by EPCA is not wholly fair and reasonable in regard to the advertisements put up on the railway lands, especially, the Unipoll advertisement billboards.
(2.) AFTER hearing both sides, we feel that the grievances raised on behalf of the Railways need to be considered by EPCA. The respondents are, therefore, given the liberty to file detailed representations/suggestions before EPCA within three weeks. The same may be considered by EPCA and it may file its report to this Court within three weeks from the date of receipt of the representations. List on 30-10-2009. Interim stay, if any, is extended till then. IANo.317
(3.) MR Ranjit Kumar, learned Senior Counsel appearing for Delhi Metro Rail Corporation (DMRC) states that the technical parameters and specifications set out in the Advertisement Policy framed by EPCA is fully acceptable to DMRC but it had strong reservations insofar as the Policy obliged it to seek prior permission of MCD/NDMC for putting up advertisements on its own land and further insofar as it made DMRC liable to share its revenue arising from advertisements with MCD/NDMC on expiry of the period of five years.;