SUKUMARAN NAIR Vs. SECRETARY VAZHOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) THE Vazhoor Grama Panchayat (1st respondent herein) by Ext. P2 resolution unanimously had decided certain arrangements in the matter of stopping place of stage carriages and parking of vehicles, including light motor vehicles. Altogether there were nine such decisions which are proposed to be implemented forthwith. It is indicated that persons including the first petitioner had been invited for discussion in the matter and Ext. R1 (a), made available by the Panchayat, indicated that the representatives from the General Public and Organizations, like Department Society, Merchants Association, Citizen Forum, Autorikshaw Union (CITU), Representatives of INTUC, BJP, CPI, CPM, Kerala Congress (J), Kerala Congress (M), Autoriksha Union (BMS), Poura Samithi etc. had participated.

(2.) AFTER about a month it appears that the petitioners had made an objection in the matter on 26. 03. 2003 by Ext. P4 and thereafter filed this Original Petition on 7. 4. 2003. In view of the interim orders passed by this Court, the implementation of the decision has been stayed.

(3.) SRI. Mathew John, appearing for the first respondent - Panchayat, submitted that the Original Petition was an after thought, the petitioner having agreed to the proposals which were in public interest and as understood for the benefit of the residents of the Panchayat. The submission was that the Panchayat became conscious about the proximity of bus stop for in coming and out going buses and as a measure to avoid heavy rush the position of the bus stop had been proposed to be shifted by about fifty meters. Though Ext. P2 is challenged as such, the petitioners had confined their arguments in respect of item No. 1, which directed that buses travelling west to east are to stop on the left-hand side of K. K. Road from Malikapady onwards for permitting passengers to alight and get in.