MAHESH.G. Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.(C) No.2224 of 2019 is filed by one Mahesh G., for a declaration that all proceedings to entrust development, operation and management of Thiruvananthapuram International Airport now run by Airports Authority of India, to private entities pursuant to Exhibit-P1, Request For Proposal dated 14.12.2018 issued by the Airports Authority of India or otherwise, as ultra vires of the provisions of the Airports Authority of India Act , 1994 and also in violation of Articles 14, 19 and 21 of the Constitution of India and, therefore, liable to be declared illegal.

(2.) W.P.(C) No.5482 of 2019 is filed by Airports Authority Employees' Union, for a writ of certiorari calling for the records relating to Exhibit-P4, decision of the Union Cabinet, and Exhibit-P5, Request For Proposal dated 14.2.2018 issued by the 4th respondent, and to quash the same as illegal.

(3.) Petitioner has also sought for a writ of mandamus directing the Union of India represented by the Secretary to the Government, New Delhi and The Airport Authority of India, represented by its Chairman, New Delhi, respondent Nos. 1 and 2 respectively, not to lease out six airports i.e. Ahmedabad, Jaipur, Lucknow, Guwahati, Mangaluru and Thiruvananthapuram, for the operations, management and development under the Public Private Partnership, on the basis of Exhibit-P4.