RAJIV RANJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Party/parties is/are represented in the order of their name/names as printed above in the cause title.

(2.) Two inter-related issues arise in this appeal. First, whether the Hon'ble Single Bench by its order dated 16th September, 2020 in WPA 5211 of 2020 with CAN 1 of 2020 was correct in dismissing the writ petition on the ground that the jurisdiction to issue the Aerodrome Entry Permit (AEP), which has been claimed by the petitioner who holds a commercial pilot' licence, can be adjudicated by the Court in Bengaluru and, not in Kolkata having regard to the position that AEPs are only issued in Bengaluru.

(3.) Second, in view of the order of stay dated 12th February, 2020 granted in CRR 465 of 2020 another Hon'ble Single Bench of Calcutta High Court staying the criminal proceedings pending against the petitioner under Sections 376 and 417 of the Indian Penal Code, it is the High Court at Calcutta which can also exercise jurisdiction to grant the relief claimed by the petitioner in his writ petition.