ASHARAF Vs. PORT CONSERVATOR

JUDGEMENT

(1.) IN all these writ petitions, the petitioners are aggrieved by the insistence of the Municipality to register their vehicles for transporting sand from Ponnani Port.

(2.) HEARD learned counsel for the petitioners and learned Standing Counsel for the Municipality.

(3.) THEREFORE, the petitioners will file appropriate applications, if not filed so far, within three days from today and the registration will be granted forthwith, after collecting the registration fee from the petitioners. The writ petitions are disposed of as as above. No costs.