BABY T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are owners of three wheeler passenger autorikshaws. They submitted Exts.P21 to P30 applications seeking variation in the permit conditions. They have sought for permission to operate within the town area of Kanhangad Municipality. The petitioners rely upon the judgments of this Court in 2014 (3) KLT 341 and W.P. (C)No.31185 of 2019, W.P.(C)No.12663 of 2019 and W.P.(C)No.7360 of 2019.