VADAKARA MUNICIPAL AREA AUTO RICKSHAW THOZHILALI CO-ORDINATION COMMITTEE Vs. REGIONAL TRANSPORT OFFICER, VADAKARA

JUDGEMENT

(1.) This writ petition is filed by an organization called Vadakara Municipal Area Auto Rickshaw Thozhilali Co-ordination Committee which is said to be an association of auto rickshaw workers in Vadakara Municipality seeking a writ of certiorari to quash Ext. P2 decision taken by the Regional Transport Authority, Vadakara, the 2nd respondent, in its meeting held on 27/11/2015, whereby the following decision was taken:-

(2.) WPC No.29172 also urges the RTA to consider the application within one month. The applicants being residents of the municipal town. There are two important decision existing in regard to the grant of autorickshaw permits in Vatakara region.

(3.) All the circumstances described above were led to by the decisions taken by the RTA, Kozhikode and RTA, Vatakara on various occasions with regard to fixing the sealing in the no. of autorickshaw permits, the RTA seems to have exceeded its jurisdiction as observed by the Hon'ble High Court in WPC No 29216/2014 (Rajesh vs Secretary RTA 2014 KLT 341). The said decision of respective RTA's need to be subjected to further review by the RTA so as to consider applications for permits in accordance with law which shall be placed before the next RTA for consideration.