SUSHILA VEL Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) The application stands disposed of. W.P.(C) 3801/2024 & CM APPL. 15604/2024 (Explanation of maintainability of writ petition)

(3.) This is a writ petition under Article 226 of the Constitution of India, 1950, seeking inter alia the following reliefs:-