MOHANAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE writ petition is filed seeking to quash Ext.P3 and for a declaration that decision Nos. 1 and 2 in Ext.P3 declaring the existing auto parking place as no parking area and bifurcating the auto- rickshaw stand at Kakkancherry, as illegal and liable to be struck down and for other incidental reliefs.

(2.) PETITIONERS are autorikshaw drivers plying their vehicles in and around Kakkancherry in Malappuram District. They are the Secretary and President of the Auto-Taxi Drivers Co-ordination Committee. Respondent No.5 and two others filed W.P.(c) No. 22157/2011 before this Court seeking a direction to respondents therein for shifting the existing Autorickshaw stand at Kakkencherry junction to another locality and for other incidental reliefs.

(3.) PETITIONERS submitted that as directed by this Court, the first respondent was bound to hear the petitioners also before taking any decision to shift the autorickshaw stand from the existing place. The first respondent issued communication dated 2.3.2012 calling upon the petitioners and others to be present at the Thenhipalam Police Station on 8.3.2012. Ext.P2 is the copy of the notice issued. It is submitted by the petitioners that pursuant to Ext.P2, petitioner appeared before the Thenjipalam Police Station. But no decision has been taken on that day and they were told that a detailed discussion will be held before the Secretary, RTA in which the petitioners will be asked to attend by a separate notice.