SHIBIN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners in all these writ petitions are autorikshaw drivers. They are operating service within Kozhikode District. In the contract permit issued to them it is specifically stipulated that they shall not park or pick-up passengers within the city. Aggrieved by the same, the petitioners approached the Regional Transport Authority, Kozhikode, for variation of the said condition. The learned counsel for the petitioners submitted that the Regional Transport Authority, Kozhikode, is refusing to accept their applications.

(2.) By G.O.(P).No.4/2011, dated 27/1/2011, the Government had limited number of autorikshaws plying within the limits of Kozhikode Corporation. However, this will not bar the Regional Transport Authority from considering the applications for variation of the above condition in any of the existing vacancies.

(3.) Therefore, the Regional Transport Authority, Kozhikode, shall accept the applications filed by the petitioners along with the requisite fee and take a decision in consultation with the Municipal Corporation within six weeks after notice to the petitioners. The writ petitions are disposed of as above.