LAWS(KER)-2017-10-98

VIPIN Vs. THE JOINT REGIONAL TRANSPORT ...

Decided On October 20, 2017
VIPIN Appellant
V/S
The Joint Regional Transport ... Respondents

JUDGEMENT

(1.) Petitioners are all registered owners of passenger autorickshaws registered with the Sub Regional Transport Office, Angamaly. Petitioners 1 to 3 have secured Exts.P5 to P7 permits with a rider, to operate on all fit roads in Ernakulam District except those prohibited by any law in force and also permitted to operate up to 20 kms into neighbouring District from the boarder, and with a further rider that the vehicle shall be parked at a place called Karayamparamb in Karukutty Panchayath. Seeking variation of conditions of permits petitioners have submitted Exts.P9 to P11, which are pending consideration and seeks direction for early disposal of the same.

(2.) So far as the 4th petitioner is concerned, Ext.P8 permit granted to the 4th petitioner has expired on 8.3.2017. It is submitted that, the 4th petitioner has submitted application for fresh permit, which is pending consideration.

(3.) Heard learned counsel for the petitioner, learned senior Government Pleader, learned counsel for the second respondent Municipality and perused the pleadings ad documents on record.