SUDHARMAN Vs. KUNNATHUR GRAMA PANCHAYATH

JUDGEMENT

(1.) The case set up in the above Writ Petition (Civil) is as follows :

(2.) Heard Sri.Nobel Raju, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondent Nos.3 to 5. In the nature of the orders proposed to be passed in this Writ Petition, notice to respondent Nos.1 & 2 will stand dispensed with.

(3.) The case of the petitioner is that lot of autorikshaws are illegally parked right in front of the shop building and the residential building of the petitioner thereby blocking the entrance and right of ingress and egress from the public road to the residential building and the shop building of the petitioner. Further that, the said location of parking of autorikshaws has not been approved either by the 1 st respondent-Grama Panchayat, in accordance with the provision contained in the Kerala Panchayat Raj Act and the Rules framed thereunder or by the Regional Transport Authority, in terms of the provisions contained in the Motor Vehicles Act or by the Traffic Regulatory Committee, in terms of Sec.72 of the Kerala Police Act, 2011, etc.