S. S. SAJITH Vs. DISTRICT POLICE CHIEF (RURAL)

JUDGEMENT

(1.) The petitioner, who is stated to be in possession and enjoyment of a property having an extent of 7.38 Ares (181/4 cents) covered by Ext.P1 Sale Deed No.3343 of 1987 dated 09.09.1987 of the Sub Registrar Office, North Paravoor, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 to 5 to stop unauthorised and illegal parking of autorikshaws on the side of Kuriapilly South-Machamthuruthu PWD Road, in front of the petitioner's premises covered by Ext.P1 and to shift it from there. The petitioner has also sought for a writ of mandamus commanding respondents 1 and 2 to provide him adequate police protection averting the unlawful activities of the members of the 6th respondent Autorickshaw Drivers Union, including the 7th respondent, by parking their autorikshaws in front of the petitioner's premises, covered by Ext.P1 and on the side of the PWD road.

(2.) On 22.07.2020, when this writ petition came up for admission, this Court issued notice before admission to respondents. The learned Government Pleader took notice for respondents 1 to 3 and 5. The learned Standing Counsel took notice for the 4th respondent Grama Panchayat. Urgent notice by speed post was ordered to respondents 6 and 7. This Court directed the petitioner to implead the Chairman of the Traffic Regulatory Authority of the 4th respondent Grama Panchayat as additional respondent.

(3.) By the order dated 02.03.2021 in I.A.No.1 of 2020, the Chairman, Traffic Regulatory Committee, Vadakkekara Grama Panchayat was impleaded as the additional 8th respondent and the learned Standing Counsel took notice for the said respondent.