SIVARAMAN K.C. Vs. SULTHAN

JUDGEMENT

(1.) The petitioner, who is the owner of an autorickshaw bearing Registration No.KL-12/F-8826 covered by Ext.P1 Certificate of Registration and Ext.P3 contract carriage permit has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding 1st and 3rd respondents to accept Ext.P4 application submitted by the petitioner for changing the halting place Nambikolly to Chungam, near Sultan Bathery private bust stand, and for other consequential reliefs.

(2.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for respondents 2 to 3. Considering the nature of relief proposed to be granted, service of notice on the 1st respondent Municipality is dispensed with.

(3.) The learned counsel for the petitioner would submit that, though the petitioner approached the 3rd respondent with Ext.P4 application, the same was not entertained. In such circumstances, the petitioner has approached this Court seeking appropriate reliefs.