MOHD. ALIUDDIN Vs. DIRECTOR GENERAL OF CIVIL AVIATION

JUDGEMENT

(1.) This writ petition has been filed by the petitioner alleging that the proceedings of approval/renewals granted by 1st respondent vide A.V.22011/5/95- FG (pt.2) dated 18.11.2010 AMO approval validity Ref.Q3/FAA/AMO-03 dated 31.7.2010, Q-3/FAA/568-69, CAR 145 maintenance approval Ref.1194/95-AI(2) and approval in CAR section 2 Airworthiness E Part VII Cat "G" in favour of 3rd respondent are arbitrary, illegal and in violation of the Aircraft Act 1934/Aircraft Rules 1937 and against the interest of the nation and public safety and consequently the petitioner sought to set aside the said proceedings. We have heard learned counsel for the parties.

(2.) It appears a bald allegation has been made in the writ petition that the 1st respondent irresponsibly granted approvals/renewals to impart aviation training activities in violation of various Rules of Aircraft Rules, 1937/Aircraft Act, 1934, despite reports of the Vigilance/Intelligence Department and Central Bureau of Investigation's findings and it is dangerous to carry out aviation training/pilot training in and around the thickly populated city like Hyderabad operating from an uncontrolled airfield in an unauthorized and illegal manner.

(3.) Bald allegations have also been made by the writ petitioner that approvals/renewals have been granted for wrongful gains in collusion with management of the Aviation Training Academy for running aviation training activities/pilot training and the 3rd respondent has been operating its aviation training activities in an illegal manner. It appears that the 3rd respondent- M/s. Flytech Aviation Academy was granted a lease in the year 1996 by the Airport Authorities of India for conducting aviation-training activities, which was expired in 2002 and renewed subsequently by the Airport Authorities of India.