REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This Public Interest Litigation [PIL] is pending before this Court for past three years on the issue of operating direct flights between the National capital New Delhi and State capital Shillong. Apart from the fact that Shillong, like capital of any other State, ought be connected by air to Delhi, such connectivity is expected to give great boost to the tourism industry in Meghalaya thereby generating more employment and revenue to the State.

(2.) Pursuant to the direction of this Court on 20.11.2019, the respondent No.21-Zoom Air has submitted the following proposal:-

(3.) Ms. A Paul, learned ASG submits that the proposal which the respondent No.21 has given in the letter dated 03.12.2019 is different from the one which the respondent No.21 submitted to this Court earlier, reference of which is to be found in the order dated 14.05.2019. Learned ASG submitted that this proposal is required to be examined by the Secretary, Ministry of Civil Aviation, Government of India, New Delhi.