Gauhati High Court
Hiren Gohain And 3 Ors vs The Union Of India And 4 Ors on 11 March, 2025
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GAHC010028132019
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : PIL/11/2019
1.HIREN GOHAIN AND 3 ORS.
S/O LATE MAHENDRA NATH GOHAIN
R/O HOUSE NO. 251, NIZARAPAR PATH,
CHANDMARI COLONY (BEHIND CBI COURT, GUWAHATI- 781003.
2: SRI HAIDAR HUSSAIN
S/O LATE SAHAR ALI
R/O HOUSE NO. 10 PNGB ROAD SANTIPUR HILLS SIDE
GUWAHATI - 781009 ASSAM
3: SRI HOLIRAM TERANG
S/O LATE LAHOR SING TERANG
R/O RONGMILI WARD NO. 6 DIPHU
KARBI ANGLONG PIN - 782460.
4: SRIMANJEET MAHANTA
S/O LATE CHARU MAHANTA
R/O 31 MANDIR PATH (BEHIND BSF CAMP) ZOO- NARENGI ROAD
GITANAGAR GUWAHATI - 781024 ASSAM
VERSUS
THE UNION OF INDIA AND 4 ORS.
REP. BY THE SECRETARY, MINISTRY OF CIVIL AVIATION, RAJIV GANDHI
BHAVAN, NEAR SAFDARJUNG AIRPORT, NEW DELHI- 11003.
2:THE AIRPORT AUTHORITY OF INDIA
REP. BY ITS CHAIRMAN RAJIV GANDHI BHAWNA
NEAR SAFDARJUNG AIRPORT NEW DELHI- 1100013.
3:THE REGIONAL EXECUTIVE DIRECTOR
AIRPORTS AUTHORITY OF INDIA
REGIONAL HEADQUARTER NORTH EAST REGION
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LKPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
GUWAHATI ASSAM- 781015.
4:THE AIRPORT DIRECTOR
AIRPORT AUTHORITY OF INDIA
LOKPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
GUWAHATI ASSAM- 781015.
5:THE AIRPORTS ECONOMIC REGULATORY AUTHORTY OF INDIA
REP. BY ITS CHAIRMAN
RAJIV GANDHI BHAWAN
NEW SAFDARJUNG AIRPORT NEW DELHI- 110003
Linked Case : WP(C)/4627/2021
THE AIRPORT AUTHORITY EMPLOYEES UNION OF AIRPORT AUTHORITY
OF INDIA AND 2 ORS(REGD. NO. 3515 AND RECOGNISED) RHQ
NER LGBI AIRPORT GHY PIN- 781015
REP. BY ITS REGIONAL SECY.- SRI PABITRA DAS
AGED ABOUT-57 YEARS S/O- LT. UTTAM CHANDRA DAS
R/O- H.NO. 199 AZARA GADHULI BAZAR
P.O. AZARA GHY-17 KAMRUP (M) ASSAM
2: S.R. SANTHANAM
S/O- LT. R. SRINIVASA RAGHAVAN
ALL INDIA PRESIDENT
AIRPORT AUTHORITY EMPLOYEES UNION BEGUMPET AIRPORT
HYDERABAD- 50016
R/O- QUARTER NO. R-28A
AAI QUARTERS BESIDE CPWD QUARTERS
ALLAUDIN BUILDING SITE BEGUMPET
HYDERABAD- 500016
3: PABITRA DAS
S/O- LT. UTTAM CHANDRA DAS
REGIONAL SECRETARY
AIRPORT AUTHORITY EMPLOYEES UNION RHQ
NER LGBI AIRPORT GHY R/O- H.NO. 199
AZARA GADHULI BAZAR P.O. AZARA
GHY-17 KAMRUP (M) ASSAM
VERSUS
1.THE UNION OF INDIA AND 6 ORS
REP. BY THE SECY. MINISTRY OF CIVIL AVIATION
RAJIV GANDHI BHAVAN
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NEAR SAFDARJUNG AIRPORT NEW DELHI- 110003
2:THE AIRPORT AUTHORITY OF INDIA
REP. BY ITS CHAIRMAN
RAJIV GANDHI BHAWAN NEAR SAFDARJUNG AIRPORT
NEW DELHI- 110003
3:THE REGIONAL EXECUTIVE DIRECTOR
AIRPORTS AUTHORITY OF INDIA, REGIONAL HEADQUARTER NORTH
EASTERN REGION, LOKPRIYA GOPINATH BORDOLOI INTERNATIONAL
AIRPORT GHY ASSAM- 781015
4:THE AIRPORT DIRECTOR,AIRPORTS AUTHORITY OF INDIA
LOKPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
GHY ASSAM- 781015
5:THE AIRPORTS ECONOMIC REGULATORY AUTHORITY OF INDIA
REP. BY ITS CHAIRMAN, RAJIV GANDHI BHAWAN NEW SAFDARJUNG
AIRPORT NEW DELHI- 110003
6:ADANI GAUHATI INTERNATIONAL AIRPORT LTD.
COMPANY INCORPORATION UNDER THE PROVISIONS OF THE COMPANES
ACT 2013 HAVING ITS REGD. OFFICE IN ADANI CORPORATE HOUSE
SHANTIGRAM NEAR VAISHNO DEVI CIRCLE S.G. HIGHWAY KHODIYAR
AHMEDABAD- 382421 GUJARAT
7:ADANI ENTERPRISES LTD. (AEL)
ADANI HOUSE SHRIMALI SOCIETY
MITHAKHALI SIX ROADS NAVRANGPURA
AHMEDABAD- 380009 GUJARAT INDIA
For the Petitioner(s) : Ms. P. Mahanta, Advocate
For the Respondent(s) : .........................................
- BEFORE -
HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI
HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
11.03.2025
(Vijay Bishnoi, CJ)
Learned counsel appearing for the petitioners prays for adjournment of
the matters on the ground that the arguing counsel is unwell.
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The issue raised in PIL No.11/2019 as well as in the connected writ
petition, WP(C) No.4627/2021 is regarding selection of contractor for operating
the Lokpriya Gopinath Bordoloi Airport, Borjhar, Guwahati.
It is noticed that Kerala High Court has dealt with similar issue in detail
and has dismissed the similar challenge made by some of the petitioners. The
judgment passed by the Kerala High Court has also been affirmed by the
Hon'ble Supreme Court. However, keeping in view the fact that the arguing
counsel for the petitioners is unwell, list these matters on 13.03.2025.
JUDGE CHIEF JUSTICE
Comparing Assistant
