CITIZEN GRIEVANCES REDRESSAL FOUNDATION Vs. MUMBAI INTERNATIONAL AIRPORT (P.) LTD

JUDGEMENT

(1.) THE information in question was filed by Citizen Grievances Redressal Foundation, Mumbai through Mr. Visvanath against Mumbai International Airport Pvt. Ltd. Mumbai (O.P. 1), and Delhi International Airport Pvt. Ltd. Delhi (O.P. 2) alleging that the opposite parties were abusing their dominant position, at their respective airports, by way of charging excessively high vehicle parking rates, in violation of the provisions of section 4 of the Competition Act, 2002 ('the Act'). The informant submitted that the parking charges at Delhi and Mumbai airports were excessively high while the parking rates charged at Kolkata and Chennai airports were relatively low. The details of the vehicle parking rates as given by informant at four of Mumbai and Delhi Airports are tabulated below:

(2.) THE Informant alleged that OPs were abusing their monopoly to arm twist the customers. It was submitted that airports all over the world offer car parking facilities to the air travelers at nominal charges and do not consider these charges as their main source of income as the two airports in India.

(3.) FROM the facts, it is evident that informant has taken the relevant product market as "provisions of services for vehicle parking at each of the two airports" and the relevant geographic markets would be of Mumbai and Delhi airports respectively for O.P. 1 and O.P. 2.