SAURABH P LOKHANDE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Counsel appearing on behalf of the Respondents. Rule. Rule is returnable forthwith. Respondents waive service. By consent of the parties. Petition is taken up for final hearing.

(2.) By this Petition which is filed under Article 226 of the Constitution of India, Petitioner is seeking appropriate writ, order or direction for quashing and setting aside the impugned order dated 09/05/2011 passed by Respondent No. 2. By the said impugned order, Respondent No. 2 - Director General of Civil Aviation was pleased to suspend the License of the Petitioner with immediate effect by exercising the power vested in him under section 19(b) sub-rule (3) of the Aircraft Rules, 1937 (For short "the said Rules")

(3.) Brief facts which are relevant for the purpose of deciding this Petition are as under:-