Mpg Hotels And Infrastructure ... vs Union Of India
2021 Latest Caselaw 17442 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                   WP(C) NO. 4307 OF 2013
PETITIONER/S:

         MPG HOTELS AND INFRASTRUCTURE VENTURES (P) LTD.
         MUTHOOT CENTRE, PUNNEN ROAD, THIRUVANANTHAPURAM-
         695034, REPRESENTED BY ITS SENIOR MANAGER,
         BIJI E.S.

          BY ADVS.
          SMT.SUMATHY DANDAPANI (SR.)
          SRI.MILLU DANDAPANI



RESPONDENT/S:

    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, RAJIV
          GANDHI BHAVAN, SAFDARJUNG AIRPORT,
          NEW DELHI-110307.

    2     AIRPORT AUTHORITY OF INDIA
          HAVING ITS REGISTERED OFFICE AT RAJIV GANDHI
          BHAVAN, SAFDARJUNG AIRPORT, NEW DELHI-110307.

    3     THE MANAGER COMMERCIAL
          TRIVANDRUM INTERNATIONAL AIRPORT,
          THIRUVANANTHAPURAM-695008.

    4     THE AIRPORT DIRECTOR
          TRIVANDRUM INTERNATIONAL AIRPORT,
          THIRUVANANTHAPURAM-695008.

    5     REGIONAL EXECUTIVE DIRECTOR
          SOUTHERN REGION, AIRPORT AUTHORITY OF INDIA,
          CHENNAI AIRPORT, CHENNAI-600027.
 WP(C) NO. 4307 OF 2013
                               -2-




        BY ADVS.
        SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
        SRI.V.SANTHARAM
        SRI.V.SANTHARAM




     THIS   WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION   ON   25.08.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 4307 OF 2013
                                 -3-




                          JUDGMENT

The petitioner had challenged Ext.P21 by which he

was debarred/black listed from participating in any tenders

floated by the Airport Authority of India for a period of three

years from the date of issue of the letter i.e., November 6,

2020. No interim order was passed in this writ petition. The

petitioner submits that the substantial relief claimed has

become infructuous. The Airport Authority, respondent Nos.2

to 5 had filed a detailed counter affidavit supporting their

action in passing Ext.P21. The learned counsel for the

petitioner submits that they may be granted liberty to

challenge any subsequent action, which according to them is

illegal. Liberty is granted. This writ petition is closed as

infructuous.

sd/-

MOHAMMED NIAS C.P.

JUDGE STK