AERO CLUB OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner a company incorporated under section 25 of the Companies Act, 1956 has filed the present petition impugning an order dated 16.06.2017 (hereafter 'the impugned order') passed by the Eviction Officer, Airport Authority of India (respondent no. 3) holding the petitioner to be in unauthorized occupation of a property measuring 1616 sq. mts. near the Safdarjung Airport, New Delhi-110003 (hereafter referred to as 'the subject land').

(2.) The petitioner is an apex body of all Flying Clubs, Gliding Clubs and other aero sports organizations in India. It is stated that the petitioner club is also recognized by the Ministry of Human Resource Development of the Government of India.

(3.) Pursuant to a request made by the petitioner, it was allotted a plot of land measuring 120 feet by 120 feet and this was communicated by the office of the Director General of Civil Aviation (DGCA) by a letter dated 03.08.1983. Apparently, the petitioner was not satisfied with the allotment and made a representation for a larger plot of land. Its request was forwarded by the Government of India, Ministry of Tourism and Civil Aviation (Department of Civil Aviation) to DGCA under cover of a letter dated 22.03.1984 for examination with a request for immediate action.