(1.) THESE writ appeals have been filed against the common order of the learned single Judge dated June 19, 1998.
(2.) WE have heard the learned counsel for the parties and perused the record.
(3.) IN Writ Petition No. 3412 of 1998 (which we are taking as leading case) the petitioner has alleged that the 2nd respondent in the writ petition (2nd appellant herein) is a quasi- governmental organisation having control over all airports in India, and in charge of maintenance, operation and administration of airports. The respondent -1 (1st appellant herein) is the Airport Officer in charge of salem Airport.