AIRPORT AUTHORITY EMPLOYEES UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner which is a registered trade union representing majority of employees of Airport authorities of India in the above public interest litigation complaining that the new Bangalore International Airport Limited have not utilised the land for the purpose for which it was acquired and allotted and the statement made in Writ Petition No. 2253/2008 that they have spent Rs. 270 crores towards incidental expenses is false and fraudulent, which writ petition is pending before the Court, seeks the following reliefs :

(2.) 2. 1 Admittedly, the petitioner is neither a contributory, creditor or shareholder or any other person interested in the business of the new Bangalore International Airport Limited, who are entitled to approach the Registrar of companies under Section 234 of the Indian companies Act.