N RAVEENDRAN Vs. KOLLAM CORPORATION

JUDGEMENT

(1.) The petitioner, who is a disabled person entitled for the benefits under the Rights of Persons with Disabilities Act, 2016, made a request to the first respondent Corporation for allotment of space adjacent to the Chinnakada Bus Shelter, Kollam for the establishment of a Milma Booth. The request was rejected, aggrieved by which he is before this Court.

(2.) Heard Sri.Rinny Stephen Chamaparampil, learned counsel for the petitioner as well as Sri.M.K.Chandra Mohan Das, learned Standing Counsel for the respondent Corporation.

(3.) The petitioner has been allotted space having 5 feet length and 5 feet width under the Railway Over Bridge opposite to the Lal Bahadur Shastri Stadium, Kollam, for establishment of Milma Booth. Presently the grievance of the petitioner is that, the Milma Booth will necessarily require a freezer, fridge and other necessaries for conduct of business and that a space of 5 feet x 5 feet is insufficient and inadequate. He seeks for allotment of space having 6 metre length and 5 metre width. He also points out that similar spaces have been allotted for other business, in the area in question.