REGISTRAR GENERAL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned Amicus Curiae, learned ASG and learned counsel for the respondent No. 21.

(2.) Mr. Umesh Kumar Bhardwaj, Under Secretary to the Government of India, Ministry of Civil Aviation has filed an affidavit on behalf of Ministry of Civil Aviation dated 22-04-2019 stating therein that in compliance to the direction of this Court dated 10-04- 2019, a meeting was held on 15-04-2019 under the Chairpersonship of Smt. Usha Padhee, Joint Secretary, Ministry of Civil Aviation with the representatives of Directorate General of Civil Aviation (DGCA), Airport Authority of India (AAI) and M/s Zexus Air Services Private Ltd. (Zoom Air) to discuss the operation of CRJ200 of Zoom Air on Delhi-Shillong Sector.

(3.) In the meeting representatives of Zoom Air has conveyed that it is possible to operate "CRJ200 Aircraft directly between Delhi and Shillong Airport." However, there is substantial load penalty when operating at Shillong Airport which will vary according to operational and weather conditions.