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Punjab-Haryana High Court

Tehal Singh vs State Of Punjab And Another on 14 September, 2023

Bench: Ravi Shanker Jha, Arun Palli

                                                        Neutral Citation No:=2023:PHHC:121544-DB




CWP-20471-2023(O&M)                      1                    2023:PHHC:121544-DB



           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                       CWP-20471-2023(O&M)
                                                     Date of decision: 14.09.2023

Tehal Singh
                                                                         ... Petitioner
                                      Versus
State of Punjab and another
                                                                     ... Respondents

CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA,
       CHIEF JUSTICE
       HON'BLE MR. JUSTICE ARUN PALLI
Present:      Mr. Munish Jolly, Advocate, for the petitioner.
              Mr. Arjun Sheoran, DAG, Punjab.
              Mr. Dheeraj Jain, Sr. Govt. Counsel, UOI.
              ***
RAVI SHANKER JHA, C.J. (Oral)

1. This petition has been filed by the petitioner praying for enforcing the provisions of Rule 91 of the Aircraft Act, 1934, and the Rules framed thereunder, which prohibits the use of any area or site within the periphery of 10 kilometers around any Airport for the purposes of disposal of carcass (Haddi-Rori) as it increases the risk of bird hit etc. and endanger the life of the passengers.

2. Learned Deputy Advocate General appearing for the State of Punjab, on instructions from Mr. Kultaran Singh, Assistant Director, Department of Civil Aviation, Punjab, submits that the authorities have already taken cognizance of the issues raised by the petitioner and are taking immediate and urgent remedial action not just in respect of Sheed Bhagat Singh International Airport, Mohali, but also all other Airports situated in the State, and that they would be taking the necessary steps and decision on the 1 of 2 ::: Downloaded on - 18-09-2023 04:28:26 ::: Neutral Citation No:=2023:PHHC:121544-DB CWP-20471-2023(O&M) 2 2023:PHHC:121544-DB representation/legal notice of the petitioner and inform him about the action taken by the authorities in this regard.

3. In view of the statement of learned Deputy Advocate General, Punjab, and in terms thereof, the petition stands disposed of.

( Ravi Shanker Jha ) Chief Justice ( Arun Palli ) Judge 14.09.2023 Rajan Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO Neutral Citation No:=2023:PHHC:121544-DB 2 of 2 ::: Downloaded on - 18-09-2023 04:28:27 :::