Gujarat High Court
Consumer vs Secretary on 24 March, 2011
Gujarat High Court Case Information System
Print
SCA/1110520/2004 2/ 2 JUDGMENT
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 11105 of 2004
For
Approval and Signature:
HONOURABLE
THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
HONOURABLE
MR.JUSTICE AKIL KURESHI
=====================================
1
Whether
Reporters of Local Papers may be allowed to see the judgment ?
2
To
be referred to the Reporter or not ?
3
Whether
their Lordships wish to see the fair copy of the judgment ?
4
Whether
this case involves a substantial question of law as to the
interpretation of the constitution of India, 1950 or any order
made thereunder ?
5
Whether
it is to be circulated to the civil judge ?
======================================
CONSUMER
EDUCATION AND RESEARCSOCIETY SURAKSHA SANKOOL & 3 - Petitioner(s)
Versus
SECRETARY,
MINISTRY OF CIVIL AVIATION & 5 - Respondent(s)
=====================================
Appearance :
MR
SUNIT S SHAH for Petitioner(s) : 1 - 4.
MR JITENDRA MALKAN for
Respondent(s) : 1,
MR PURVISH J MALKAN for Respondent(s) :
1,
SERVED BY RPAD - (R) for Respondent(s) : 2,
MR GN SHAH for
Respondent(s) : 3,
MR AS VAKIL for Respondent(s) : 4,
MS MONALI
H BHATT for Respondent(s) : 5,
RULE SERVED for Respondent(s) :
6,
======================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 04/02/2009
ORAL
JUDGMENT
(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) This public interest litigation has been filed seeking direction to the respondents to withdraw the new terms and conditions as stated in paragraph-11 of the petition and revert back to the original scheme of concession for senior citizens for travel by airways.
Communication from Indian Airlines Limited dated 5.11.2003 referring to travel by airline by senior citizens has been produced, which is self explanatory. Grant of concession is clearly the discretion of the authorities concerned and it confers no statutory right on the petitioner to enforce the same.
The grievances of the petitioner therefore, could be examined only by the respondent authorities.
With above observations, the public interest litigation is disposed of. Rule discharged.
(K.S.RADHAKRISHNAN,C.J.) (AKIL KURESHI,J.) (raghu) Top