K.BABU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioners who are conducting businesses in shop rooms at Karunagappally have filed this writ petition complaining of inaction on their representations against the action of respondents 1 to 6 in permitting taxi cars to be parked in the manner seen in Ext.P10 photographs, blocking the means of access to their shop rooms and causing nuisance to the customers and other persons who frequent their business establishments. According to the learned counsel for the petitioners, representations have been submitted to all the authorities. But no action has been taken on their representations till date.

(2.) ADV .Sri.B.Mohanlal appears for respondents 7 to 9, who represent the taxi drivers. According to the counsel, Ext.R7(a) decision has been taken by the 3rd respondent and therefore, it is contended that the same is binding on the petitioners. The counsel for the petitioners submits that the petitioners have not signed the said decision and that they were not parties.

(3.) HAVING heard the counsel appearing for the respective parties, I am satisfied that the 1st respondent has to consider Ext.P9 representation with notice to all the interested parties in order to evolve a workable solution of the problem. In view of the above, this writ petition is disposed of directing the 1st respondent to consider Ext.P9 representation and to pass appropriate orders thereon, in accordance with law, after issuing notice to and hearing the petitioners or their representatives as well as respondents 7 to 9 or their representatives, the local authority and other interested persons in accordance with law, as expeditiously as possible and at any rate within a period of two months of the date of receipt of a copy of this judgment.