GROUND HANDLING ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitions are filed by existing ground handling agencies challenging Ext.P4 addendum published by the Cochin International Airport Limited, modifying the conditions in Ext.P3 tender notification. The petitioner in W.P (C) No.29297/2024 is a society of eight ground handling agencies, and the petitioners in W.P (C) No.29700/2024 are three existing ground handling companies. The respondents in the writ petitions are (1) the Ministry of Civil Aviation, (2) the Directorate of Civil Aviation, and (3) the Cochin International Airport Limited ('CIAL', in short), a scheduled commercial international airport. The fourth respondent has got itself impleaded in the writ petitions stating that they propose to participate in the tender. As the parties are the same and disputes are common, the writ petitions are consolidated, jointly heard, and disposed of by this common judgment.

(2.) Petitioners' case:

(3.) Respondents' case: