Gujarat High Court
Jaydevbhai vs General on 4 July, 2011
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
Gujarat High Court Case Information System
Print
SCA/7562/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 7562 of 2011
=========================================================
JAYDEVBHAI
M NANVANI - Petitioner(s)
Versus
GENERAL
MANAGER (ATM-NOC) & 2 - Respondent(s)
=========================================================
Appearance
:
MR
APURVA R KAPADIA for
Petitioner(s) : 1,
None for Respondent(s) : 1 -
3.
=========================================================
CORAM
:
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 04/07/2011
ORAL
ORDER
Heard Mr. Apurva R. Kapadia, learned advocate for the petitioner. It is submitted by him that the petitioner had preferred an appeal to the Appellate Committee-N.O.C. against the orders dated 07.07.2010 and 20.08.2010, through the Secretary, Ministry of Civil Aviation, Government of India. However, the petitioner did not get any response from the respondent-authority regarding whether a decision has been taken in the appeal, or not. The petitioner filed an application under the Right to Information Act, 2005, in response to which, he was given order dated 27.01.2011, issued by the Executive Director(ATM), who is the First Appellate Authority. In the said order, it is mentioned that if the petitioner so desires, he may appeal for higher height to the Chairman, Appellate Committee, Ministry of Civil Aviation, Government of India. The learned advocate for the petitioner submits that the petitioner has already filed the said appeal to the Appellate Committee, which has not been decided.
Notice, returnable on 26.07.2011.
In addition to the normal mode of service, Direct Service is also permitted.
(Smt. Abhilasha Kumari, J.) Safir* Top