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In this matter of the state and center which arised due to the decision taken by the Center which is to authorize the Adani group for operations of Tiruvananthpuram Airport, to which under Article 226 of The Constituion of India High Court of Kerala dismissed the petition on the grounds that since this matter is of the issue of State and Center therefore this should be entertained only by the Supreme Court under article 131 of its jurisdivtion le such matters and said this writ can not be maintainable in the High Court. Hearing on this case was adjourned for today, In this present case state emphasised that such a matter can be taken care by the High Court in this matter private parties are also involved and has also given plethora of cases as example such as tashi delek Gaming Solutions Ltd. vs State of Karnataka State also mentioned that "Article 131 of the Constitution of India does not contemplate any private party being arrayed as a disputant on one side or the other and Article 131 where citizens or private bodies are party either jointly or in alternate with the stae or Government of India."'
It was alleged by the State government that though the Adani group has no previous record of handling the operation of any such airport unlike the State of Kerala, also the bid for the project was at par of the Adani group then too, project was not given to the State. Also to solidify its contentions the State mentioned of airport in Kerala which is the only airport in India which runs on Solar Systems to show efficiency in this fields. Also they contended that this decision also goes against the provisionofAirportAuthority Act 1994, and also is not in the best interest of airport Management. Therefore in this present case the State is seeking the court to justify both of its issue of High Court Dismissing the case and also the stay on Decision taken by Airports Authority of India till the matter is dispossed off.
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