RAJESH Vs. BHARANANGANAM GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner is an Auto Rickshaw driver. He owns a valid permit, Ext. P2, which shows his parking place as Bharanagnanam. The petitioner is aggrieved by the action of the first respondent in not permitting him to conduct Auto Rickshaw service within the limits of the first respondent. Though the petitioner had tried to submit an application for the issue of such permission, the Panchayat authorities did not even receive the same, it is alleged. Therefore, the petitioner seeks the issue of appropriate directions to the Panchayat authorities to issue necessary permit to him. A counter affidavit has been filed by the first respondent contending that the Panchayat has already sanctioned nine Auto Rickshaw stands within the Panchayat area.

(2.) The counsel for the petitioner submits that Exts. P4 and P5 are his applications and that there are absolutely no grounds prohibiting the right of the petitioner to conduct Auto Rickshaw service within the Panchayat.

(3.) I have heard the counsel for the contesting parties, at length.