REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Affidavit dated 07.03.2019 as filed on behalf of Interglobe Aviation Limited (Indigo) is suggestive of the fact that ATR 72-600 can technically be operated from Shillong to New Delhi, however, Indigo will be able to carry not more than 45 passengers on board against the seating capacity of 74 passengers depending upon wind speeds.

(2.) It is made clear by learned senior counsel as well as the two representatives of Interglobe Aviation Limited namely, Shri Rahul Kumar and Shri Surinder Pal Singh Narli that operating of ATR 72-600 from Kolkata to Umroi airport, Indigo airline require at least six months' time as was earlier mentioned in the affidavit filed in the month of February 2019.

(3.) When we specifically asked as to what is the difficulty in operating ATR 72-600 from Delhi to Umroi airport, according to them it is not commercially viable, however, added that as on date there is no such plan but they will try to work out a plan for viable operation of ATR 72-600 from Delhi to Umroi airport.