ANILKUMAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONERS, the owners and drivers of goods carriages, have come to this Court seeking issue of directions to respondents 1 and 2 to enable them to park their goods carriages in the parking area in front of Kesavan Memorial Shopping Complex at Nedumangad. The grievance of the petitioners is that they are being illegally obstructed from parking their vehicles by respondents 5 to 9, who have political influence and clout. Respondents 1 and 2 are not taking any steps to enable the petitioners to park their vehicles. The 4th respondent is the Nedumangad Municipality and the 3rd respondent is the local Assistant Labour Officer.

(2.) RESPONDENTS 5 to 9 have entered appearance through their counsel. The 4th respondent is also represented by a counsel. The 4th respondent asserts that the Municipality does not authorise parking of any goods carriages vehicles in front of Kesavan Memorial Shopping Complex. There is no authorised parking lot there. Ext.P6 has been issued by the Municipality making the position crystal clear. The Municipality cannot permit the petitioners or respondents 5 to 9 to park their vehicles in front of Kesavan Memorial Shopping Complex.

(3.) THIS Writ Petition is accordingly dismissed recording the above submission of the learned Government Pleader.