REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) In compliance to order dated 14-05-2019, an affidavit has been filed on behalf of Ministry of Civil Aviation along with the minutes of the meeting held on 20-05-2019 presided by Smti. Usha Padhee, Joint Secretary, Ministry of Civil Aviation. The conclusion of the meeting held as reflected therein reveal that commercial viability has still remained the question.

(2.) Today, learned counsel for the respondents-Zoom Airways has made a fair submission to the effect that the Chief Executive Officer (CEO) of Zoom Airways due to some medical exigency was not available and it is he, Mr. Kaustav Dhar who infact had initiated the process and was in contact with the State authorities as well, the inputs given by the CEO who was working in place of earlier CEO are required to be augmented. According to learned counsel there have been some developments after the meeting held and all efforts are made to explore the possibility of operation of Zoom Airways CRJ200, he prays that some time maybe granted so that efforts put in may fructify.

(3.) It is the submission of learned Amicus Curiae as well as learned Advocate General that the ILS installation has not been useful at all because even in absence of ILS, visibility limit was 5 kms.