GOPALAN Vs. VELLANGALLUR GRAMAPANCHAYATH

JUDGEMENT

(1.) The petitioner in W.P.(C) No.33405/2009 is an auto-taxi owner/driver. In the writ petition, the petitioner seeks to command the respondents to ensure that Ext.P5 decision of the Traffic Regulatory Committee is implemented providing parking space to auto taxies in the place determined in Ext.P5 decision. The petitioners in W.P.(C) No.33935/2019 are autorickshaw drivers/owners. They seek to quash Ext.P5 and to declare that the Traffic Regulatory Committee as per Section 72 of the Kerala Police Act is not empowered to fix parking area such as auto stand, bus stand and other public/private parking places.

(2.) The dispute is between drivers/owners of 4-wheeler auto taxies and the drivers/owners of 3-wheeler autorickshaws, and relates to allocation of parking place for auto taxies.

(3.) Konathukunnu on Thrissur-Kodungallur State Highway is a main junction in the Vellangallur Panchayat. It is stated that about 140 autorickshaws and 13 auto taxies are operating from Konathukunnu junction. The Panchayat does not own any parking lots of its own. Autorickshaws have been parking on the western side of the State Highway.