PALLAV MONGIA Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning paragraph 3.2 of the Civil Aviation Requirement dated 06.08.2010 (hereafter "the impugned CAR") issued by respondent no.3 (Director General of Civil Aviation - hereafter "DGCA").

(2.) The petitioner claims that he was scheduled to travel from Delhi to Patna on 112015 and was due to return on 13.12015. He, accordingly, booked tickets with respondent no.2 (Air India) well in advance on 28.10.2015. The petitioner claims that he reached the airport on time on 112015 but was denied boarding by Air India on account of overbooking of flights. Thus, despite having confirmed tickets, the petitioner could not travel to Patna as scheduled.

(3.) The petitioner claims that paragraph 2 of the impugned CAR permits overbooking of flights which, according to the petitioner, cannot be permitted.