JOINT ACTION COMMITTEE Vs. DIRECTOR GENERAL OF CIVIL

JUDGEMENT

(1.) HEARD at length Sri K. K. Singhvi, Senior counsel for the Petitioners, Sri Gulam Vahanvati, solicitor General of India for the respondent Nos. 1 and 2, Sri Aspi Chinoy, Senior Counsel for the respondent no. 3 and Sri C. U. Singh, Senior Counsel for the respondent No. 4.

(2.) BY the present petition, the petitioners are seeking to challenge the legality and propriety of the circular issued by the respondent No. 1 on 29-5-2008 thereby informing the parties that Civil Aviation requirements, hereinafter called as "the CAR" dated 27-7-2007 has been kept in abeyance and to quash and set aside the said circular.

(3.) WHEN the matter came up for hearing on admission for the first time on 24-6-2008, this Court (Sri S. B. Mhase and Sri A. A. Kumbhakoni, JJ.) issued rule and reserved the order in relation to the interim relief.