SUBRAMANIAN SWAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) CM.No.13039/2013 & 14134/2013 (both of the petitioner for interim relief)

(2.) Notice of the petition was issued to the respondents no. 1 to 4 only i.e. not to the respondent no.5 Airasia (India) Private Limited. The writ petition was accompanied with CM.No.13039/2013 for ex parte ad interim relief of stay of the impugned decision dated 3rd April, 2013 and/or from restraining the respondents from granting any further approval/NOC to the respondent no.5. Notice of the said application was also issued though no ex parte ad interim stay granted. The petitioner thereafter filed CM.No.14134/2013 averring that in the absence of any interim order, the respondents were going ahead with the illegalities impugned in the petition and seeking immediate interim orders in terms of the earlier application. Notice of the said application was also issued. A counter affidavit and reply has been filed by the respondents no. 1 to 4 and to which rejoinder has been filed by the petitioner.

(3.) We have heard the petitioner appearing in person, the Solicitor General appearing for the respondents no. 1 to 4 as well as the senior counsel for the respondent no.5 who appears though notice has not been issued to the said respondent.