RATHEESH P.K. Vs. COCHIN INTERNATIONAL AIRPORT LTD.

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioners and the learned Standing Counsel appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners are auto rickshaw drivers who have been issued with due permits for conducting contract carriage operations on all fit roads in Ernakulam District with parking place at Nedumbassery Village. It is submitted that there are about 80 auto rickshaws operating in Nedumbassery Village and that though taxi cars are being permitted to operate within the premises of the 1st respondent, auto rickshaws are not being permitted to pick up passengers from the said premises. It is submitted that written requests made before the 1st respondent had not evoked any response. It is further contended that passengers are suffering undue hardship because of the refusal of the respondents to permit auto rickshaws to pick up passengers from the arrival terminal of the airport. It is contended that the petitioners have a fundamental right to ply their auto rickshaws and that the respondents cannot interfere in the said rights or the right of the passenger to travel by any means that they think fit.