REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Both on behalf of Airport Authority of India and Civil Aviation Ministry two separate affidavits have been filed revealing that a meeting has been held with the concerned stake holders. Concern has been shown about commercial viability for operating ATR 72. The Zoom Air has not participated in the meeting but have conveyed to the concerned by medium of email that Zoom operates CRJ 200 which has a weight penalty when landing and taking off at Shillong. They had a bid for Kolkata-Shillong-Kolkata RCS Sector with an aim of integrating this into their existing network, however, route was not awarded to Zoom Air, operating at Shillong without RCS support is not commercially viable for Zoom Air in view of the load penalty.

(2.) In the affidavit it has been further stated that the Chairperson requested the airliners to explore the possibility of operating flights from Delhi to Shillong and back based on their technical and financial viability.

(3.) From the submission of learned ASG, Ms. A. Paul, it is gatherable that the Zoom Air may agree to operate provided according to them they are given Kolkata-Shillong-Kolkata RCS Sector which will help them in meeting their extra expenses in operating directly from Delhi to Umroi Airport.