SANJEEV K. GULATI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Public Interest Litigation is filed seeking a direction to the respondents to constitute an appropriate committee for studying the feasibility of the suggested interchange station on the intersection of Line 8 and the Airport Line near Shankar Vihar and to direct construction of the said interchange station.

(2.) It is stated that the respondent No. 8 -Delhi Metro Rail Corporation Ltd. was registered in 1995 as a joint venture between the Ministry of Urban Development and Government of NCT of Delhi. The construction of Delhi Metro has been carried out in various phases.

(3.) Under the second phase of expansion, the Airport Line also known as "Orange Line" was constructed using a Public Private Partnership model through a Special Purpose Vehicle known as the Delhi Airport Metro Express Pvt. Limited. Reliance Infrastructure Limited was one of the major shareholders of the joint venture and was to operate this line for a period of 30 years under a revenue sharing model. The Airport Line was intended to provide a convenient entry to Indira Gandhi International Airport especially for the passengers from New Delhi Railway Station.