Mohan Lal, J.:— Aggrieved of the impugned order dated 06.01.2022 passed by respondent no. 1, Secretary to Government of India, Ministry of Civil Aviation, the petitioner-Company has filed the instant writ petition praying therein the following reliefs:
(i) By issuance of a writ or direction, the impugned order dated 06.01.2022 passed by the respondent no. 1, in the appeal filed by the petitioner-company, be set aside;
(ii) By issuance of a writ of mandamus or any other appropriate writ, order or direction, the order dated 28.09.2021 issued by respondent no. 2 be quashed, and, the respondents 4 and 5 be directed to allow the petitioner-company to enter their respective Airports so as to operate his business in the spaces allotted to him, in terms of order dated 08.02.2019 and 26.07.2021, without creating any hurdle, impediment, obstruction or hindrance in the conduct of the said business by the petitioner-company in any manner whatsoever, and, also to issue permit/pass in this regard accordingly, forthwith;
2. Notice.
3. Mr. T.M. Shamsi, learned ASGI appearing for the respondents 1 to 3 and Mr. M.M. Dar for 4 and 5 have waived notice on behalf of respondents. Both the counsels have submitted that order dated 06.01.2022 has been passed on the report received from the security agencies which is secret and cannot be made public. Learned counsels submit that they want to file the detailed objections.
4. In the meantime, subject to objections and till next date of hearing before the Bench, Operation of the impugned order dated 06.01.2022 shall kept in abeyance.
5. List on. 04.02.2022.