C.K. JITHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner states that he has been conferred with the right to collect toll from vehicles and persons entering Beypore Harbour, Kozhikode, for a period of one year from 18/11/2022. However, most of the vehicles crossing the toll gate are not paying necessary toll fee and taking the vehicles by threatening the staff of the petitioner.

(2.) The petitioner requested respondents 2 to 5 to take necessary steps to give protection in order to levy toll. Respondents, however, are not taking any action. The petitioner states that he has been conferred with the right by the Harbour Engineering Division, Kozhikode and has executed agreement paying huge sum. Unless the forceful evasion of toll is curbed, it will adversely affect not only the petitioner but also the public exchequer.

(3.) Though notices were issued, it has come out that the office of the 6th respondent is not working now as also that of respondents 7 and 8. The Secretaries of respondents 6 to 8 have refused to take notice.