JIJO P.V. Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) IN this writ petition, what is sought for by the petitioner is a direction to the respondents to issue taxi permit in order to enable him to operate his taxi within the area of Cochin International Airport.

(2.) AT the time when the International Airport was set up, land with a residential house belonging to the petitioner was acquired. Such evictees were eligible to be issued taxi permits enabling them to operate taxies in the airport. Accordingly out of 100 permits, 80 were earmarked to be allotted to evictees like the petitioner.

(3.) PETITIONER states that in order to operate in the Airport, as early as in 2006 itself, he purchased a vehicle and that vehicle is also kept idle. He submits that in terms of the conditions prescribed by the Airport Authorities, if the vehicle is older than 5 years, that will render the vehicle ineligible to be used as taxi in the airport. Therefore petitioner submits that an early decision in the matter is necessary.