UMMER FAROOKH Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner is running a business establishment in 8.75 cents in Resurvey No. 180/2 of Puthenchira Village in Thrissur District. The building is on the eastern side of Kodungallur-Maniyankavu road. According to the petitioner, between the business establishment of the petitioner and the road, there is some space. Some autorickshaw owners are using the said space as autorickshaw stand unauthorisedly. The same causes obstruction to the business establishment of the petitioner. According to the petitioner, the same is illegal and the 4th respondent-Panchayat and the Regional Transport Officer, Thrissur, are liable to see that unauthorised parking stand is vacated by the persons concerned. Although the petitioner filed complaints in this regard, respondents 1 to 4 did not take any action in respect thereof. It is under the above circumstances, the petitioner has filed this writ petition seeking the following reliefs:

(2.) We have considered the rival contentions in detail.