International Courier Agents ... vs Shri. Balwinder Singh Bhullar
2024 Latest Caselaw 10197 Ker

Kerala High Court

International Courier Agents ... vs Shri. Balwinder Singh Bhullar on 5 April, 2024

Author: P Gopinath

Bench: P Gopinath

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                     CON.CASE(C) NO. 568 OF 2023
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.30110 OF 2021 OF
HIGH COURT OF KERALA
PETITIONER/S:

          INTERNATIONAL COURIER AGENTS ASSOCIATION
          AGED 57 YEARS
          INTERNATIONAL COURIER AGENTS ASSOCIATION, DOOR NO:
          642-B, MEGHADOOT HOUSE, VAPPALASSERRY POST,
          NEDUMBASSERRY, COCHIN, REPRESENTED BY IT'S PRESIDENT
          SHRI. V.A.MARYDAS, PIN - 683572

          BY ADVS.
          M.S.SAJEEV KUMAR
          LAKSHMI S KUMAR
          A.N.JYOTHILEKSHMI



RESPONDENT/S:

          SHRI. BALWINDER SINGH BHULLAR
          PRESENTLY SERVING AS CHAIRPERSON, AIRPORT ECONOMIC
          REGULATORY AUTHORITY, ADMINISTRATIVE COMPLEX, AERA
          BUILDING, SAFDARJUNG AIRPORT AREA,SAFDARJUNG AIRPORT,
          NEW DELHI., PIN - 110003

          BY ADV N.S.DAYA SINDHU SHREE HARI


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Contempt of Court Case (c)No.568/2023   2

                                  JUDGMENT

This Contempt of Court Case was originally disposed of on

22.3.2023 on the submission that the judgment had been complied with.

The Contempt of Court Case was reopened on the allegation that the

representation directed to be disposed of by the respondent was so

disposed of without affording an opportunity of hearing to the petitioner.

2. The learned Central Government Counsel for the petitioner

submits on instructions that the respondent will recall Annexure-B1 order

dated 12th May 2023 and pass fresh orders after affording an opportunity

of hearing to the petitioner.

Taking into consideration the above submission of the learned

Central Government Counsel, this Contempt of Court Case is closed

recording the submission that Annexure-B1 will stand withdrawn and the

respondent will pass fresh orders after affording an opportunity of

hearing to the petitioner and other stakeholders as directed in the

judgment dated 12.10.2022 in W.P.(C)No.30110/2021. I am inclined to

permit this course of action notwithstanding the averment in the

statement filed before this Court that the petitioner and other

stakeholders were required to be heard only if the respondent had the

authority to consider the grievances as it is the specific case. The

petitioner will be able to convince the respondent that he has the

authority to decide the matter.

The Contempt of Court Case is closed.

Sd/-

GOPINATH P. JUDGE.

acd

APPENDIX OF CON.CASE(C) 568/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 12-

                            10-2022 PASSED BY THIS HON'BLE COURT IN


Annexure B1                 TRUE COPY OF THE ORDER DATED 12-05-2023 IN
                            F     NO.AERA/L-11/CONTEMPT/KERALA    HIGH
                            COURT/2022-23