KRISHNAN THAMPI Vs. JOINT REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed by the petitioners, who are husband and wife and senior citizens inter alia praying for a writ or order in the nature of mandamus commanding the respondents to take necessary actions to remove the illegal parking on the pedestrian footpath adjoining the compound wall of the petitioners' residence and also in front of the gate of the residence of the petitioners.

(2.) The petitioners have placed reliance on the photographs placed along with I.A. No.1/2023, which would suggest that some vehicles are parked in front of the house. In I.A. No. 2/2022, some wooden logs are also shown kept abutting the boundary wall of the residence.

(3.) A counter affidavit has been filed on behalf of the respondents. The affidavit is sworn in by the Joint Regional Transport Officer, Neyyattinkara. The Motor Vehicle Inspector was directed to submit a report on the allegations made by the petitioners. The Motor Vehicle Inspector conducted a field visit and submitted a report. The said finding of the Motor Vehicle Inspector would read as under: