SOUTHERN TRANSPORT COMPANY Vs. BALAKRISHNA MENON

JUDGEMENT

(1.) Heard the learned counsel appearing for the review petitioner and the learned counsel appearing on behalf of the respondents.

(2.) The petitioner has sought to review of the judgment dated 23.3.2016 in W.A.No.611 of 2016 mainly on the ground that the Government notification, Ext.P2 which was in force during the relevant time has since been stayed by the learned single Judge of this Court by order dated 25.10.2016 in W.P. (C) .No.34089 of 2016. On account of the said stay, though various other transporters are plying their vehicles having loading capacity of more than 10 tonnes in narrow roads, the petitioner is not getting the said benefit. It is further submitted that the Government had referred the issue to a screening committee and it is being considered and therefore the judgment requires to be reviewed. It is further submitted that the people in the locality are obstructing movement of vehicles having loading capacity of more than 10 tonnes on account of which the petitioner approached Court for police protection and the same came to be rejected.

(3.) Learned counsel appearing for the contesting respondents has filed a counter affidavit and submits that the judgment of this Court had been taken note of in a police protection matter filed by the petitioner and another Division Bench in its judgment dated 22018 in W.P. (C) .No.35994/2016 held as under: