REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Affidavit filed by Mr. Rahul Kumar in compliance to the order dated 15.02.2019 reveals that the earlier affidavit as taken note of in the order dated 15.02.2019 was filed as per the position as was obtaining on 31.01.2019. A detailed safety risk assessment for scheduled flight operations of Indigo with ATR 72-600 to Barapani Airport, Shillong was carried by a team of Indigo personnel on 18.02.2019 feasibility and hazard log for operation to Shillong Airport with ATR 72-600 aircraft was prepared. The detailed risk assessment was submitted to the Directorate General of Civil Aviation (DGCA) on 21.02.2019. If DGCA grants approval, Indigo will operate its ATR 72-600 to Barapani Airport, Shillong even though its aerodrome reference code is 2C. It was made clear to Mr. Rahul Kumar present in the Court that the Airport Authoirty of India (AAI) had stated that ATR can be operated from Shillong to Delhi, he seeks 10 days' time to apprise the Court about the feasibility both technical and viability, granted.

(2.) Mr. Deepak Mahendra, Chief Financial Officer of Air Asia in compliance to the order dated 15.02.2019 is not present, however, he has moved an application for exemption for today's appearance, same in view of the grounds projected therein is allowed. He has filed an affidavit on 22.02.2019 wherein on one hand he has tendered unconditional apology but on the other hand, he still reiterated as to what he has stated in the earlier affidavit which was not accepted. The instant affidavit does not satisfy the Court about his remorse for making unnecessary comments and giving advices. He shall remain personally present in the Court on the next date and explain his position as to why the rule shall not be framed against him.

(3.) Learned counsel for Spice Jet Mr. A Sharma submits that 10 days' time may be granted for apprising the Court as to whether Spice Jet can operate its flight from Shillong to Delhi, granted.