MARTIN JACOB Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioner says that he is running a small shop in Kanamala Junction, within the territory of the Erumeli Grama Panchayath; and alleges that several autorikshaws and other transport vehicles are being parked in front of his shop in total violation of the applicable laws. He says that even though the area has not been notified or reserved as one which can be used for such purposes, various autorikshaws are being parked on a constant basis, thus blocking his entire business and impeding ingress and egress of his customers to it. He, therefore, prays that the competent respondent be directed to remove such obstruction within a time frame to be fixed by this Court.

(2.) I notice that when this Writ Petition was considered earlier on 02.09.2021, I had passed the following order:

(3.) Today, when this matter was called, Sri.Aswin Sethumadhavan - learned Senior Government Pleader, submitted that in obedience to the afore directions, all autorikshaws have been removed from the area in question and that the competent Police Officer has been instructed to ensure that no such parking is permitted, unless the operators are granted necessary permission to do so in future by the competent Authority. He, therefore, prayed that this Writ Petition be closed, recording his submissions.