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The Supreme Court declined to entertain the PIL filed by Alakh Alok Srivastava in the matter of Mirage 2000 aircraft crash case which took place on February 1 in Bengaluru, with loss of two pilots lives Squadron Leaders Samir Abrol and Siddhartha Negi at the Hindustan Aeronautics Limited Airport.
A bench embrace of Chief Justice Ranjan Gogoi and Justice Sanjiv Khanna perceive that the aircraft was bound to crash, therefore no judicial inquiry in such a setback.
The court asked the petitioner counsel: from which generation did it belong- the counsel was unable to answer it correctly, the bench reprimand him and said: you don’t know the historical thing and you filed PIL for 3rd or 3.5 generation aircraft when we are in the 6th generation.
The petitioner had broach to report of 2015-16 which mention that Indian Air Force have lost over 35 aircraft and helicopters in crashes in which 45 lives have been lost. Also mention that since 2011 there were 75 aircraft and helicopters crashes in which over 80 people have died, the plea was based on the said report.
Chief Justice Gogoi further admonished the petitioner on his facetiousness on filling PIL on such type of mishappenings and said that you are fortunate enough that the court is not imposing fine on you. The court further order to set a committee which looks into such type of incident and make sure it won’t happen in the future.
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