V.KRISHNAMURTHY Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) These appeals by the writ petitioner/licensee are against the common order of the learned single Judge dated 26.7.2016 made in W.M.P.Nos.21609 to 21611 of 2016 in W.P.No.25253 of 2016.

(2.) The appellant/writ petitioner filed the Writ Petition No.25253 of 2016 seeking for issuance of a writ of certiorarified mandamus, calling for the records relating to the fourth respondent's communication in AAM/C.2367/2010/Vol.IV/1622 dated 28.06.2016 and consequently forbear the respondents from interfering with the functioning of the appellant/petitioner's concern M/s Aviation Express in regard to its Maxi Cab/Air Conditioned City Coach Services at Chennai Airport, pending finalisation of the transportation policy. Pending the writ petition, the appellant/writ petitioner filed the writ miscellaneous petitions seeking for (i) an order of interim injunction restraining the respondents from interfering with the functioning of the petitioner's concern M/s Aviation Express as Maxi Cab/Air Conditioned City Coach Service Provider at Chennai Airport; (ii) to stay the operation of the fourth respondent's communication in AAM/C.2367/2010/Vol.IV/1622 dated 28.6.2016 issued to the petitioner's concern M/s Aviation Express; and (iii) an order of interim direction directing the fifth respondent to issue security passes to the employees of M/s Aviation Express, pending disposal of the writ petition. After hearing the learned counsel for the parties, the learned single Judge has passed the following order: -

(3.) Heard the learned senior counsel for the appellant and the learned senior counsel for the respondents 1 to 4 as well as the learned Assistant Solicitor General for the fifth respondent.