(1.) The petitioners are businessmen who run various establishments at Pappanamcode Town within the limits of the 3 rd respondent Corporation. Their grievance is that the 3 rd respondent Corporation is taking expeditious steps to shift the auto-rickshaw stand from its existing place to a congested space in front of the shop room owned by the petitioners at Pappanamcode Town. The petitioners contend that till date, the 2 nd respondent, which is the Traffic Regulatory Authority, has not taken a decision nor have they made any recommendations to shift the stand. It is in the above backdrop, they have approached this court seeking the following reliefs.
(2.) The 3rd respondent has filed a statement as directed by this Court. In paragraphs 4 and 5, it is stated thus:
(3.) What is discernible from the statement of the 3 rd respondent is that the 2nd and 3rd respondents are in the lookout for an alternate site for shifting the autorickshaw stand and directions have also been issued to the Assistant Commissioner of Police, Traffic. It is also apparent that the Traffic Advisory Committee has not convened its meeting thereafter to decide as to whether the stand is to be shifted from its present position to the space in front of the shops of the petitioners or any other place. In that view of the matter, the apprehension entertained by the petitioners appears to be misplaced. To alleviate the apprehension of the petitioners necessary directions can be issued to the 2 nd respondent to hear the petitioners as well prior to taking any decision to shift the autorickshaw stand from its present position.