YASHWANTH SHENOY Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) This writ petition has been instituted in public interest by an advocate concerned with aviation safety.

(2.) The issue pressed by the petitioner is within a narrow legal conspectus.

(3.) Our attention has been drawn to the provisions of the Aircraft Act, 1934. We have also been taken through the Aircraft Rules, 1937 (framed in exercise of powers conferred by Sections 5 and 7 and Section 8(2) of the Aircraft Act, 1934 as well as Section 4 of the Indian Telegraph Act, 1885). These rules were notified vide notification no. V26 on the 23rd of May, 1937 in supersession of the Aircraft Rules, 1920. A further amendment thereto has been effected on 13th January, 2015.