REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In affidavit filed by Inter Globe Aviation Limited who operate the airline Indigo, it is highlighted that Indigo has AIR 72-600 aircrafts whereas, Umroi Airport, Shillong has only two parking stand which are compatible only for ATR 42 aircrafts and not for AIR 72-600 aircrafts, therefore, Indigo aircraft cannot be parked in Umroi Airport, Shillong. The second objection is that visibility at the airport is 5000 metres or more, landing and taking-off could take place only at day time. The third objection is that even though Instrument Landing Procedure has been published with higher minima of 5000 meters and not less which is designed for visual circling and could not be used by airline for landing.

(2.) Mr. R.G. Lama, General Manager Air Traffic present in the Court submits that the objections raised as mentioned above are incorrect. Further, added that the alliance ATR 72-100 on trial basis is landing and taking-off from Umroi Airport. Further, with the installation of ILS there is no issue of visibility. Shri Rahul Kumar who has filed this affidavit is required to make his position clear as to why he has made a false statement before the Court. He must file his affidavit within one week in case of default his personal appearance shall be indispensable.

(3.) Affidavit filed by the Managing Director, Go Airlines (India) Limited is suggestive of the fact that Go Airlines operating only Airbus A-320 fleet only according to Mr. Lama as on date, Airbus A-320 cannot land or take-off from Umroi Airport.