MUSTHAFA T.K. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition is filed aggrieved by the illegal parking in front of the petitioners' shopping complex. The petitioners seek direction against the 1st respondent to initiate action against the blockage caused in front of the petitioners' building by the illegal parking of the auto rickshaws.

(2.) The petitioners' building is within Wandoor Grama Panchayat. There are about 1500 auto rickshaws plying in the Panchayat. As seen from Ext.R2(a) the Panchayat Committee appears to have taken a decision to regulate auto rickshaw parking in the area. This was followed by a decision of the Traffic Regulatory Committee as reflected from R3(b). In such view of the matter, the parking of auto rickshaw can only be strictly in accordance with the decision taken by the Traffic Regulatory Committee.

(3.) However, the petitioners' submit that ignoring the decision of the Traffic Regulatory Committee, auto rickshaws are being parked in front of the shopping complex. It is also submitted that the ingress and egress to the petitioners building have been blocked.