HARIDAS.P.RAVINDRAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The petitioners are autorickshaw drivers operating within the limits of Thrissur City. It is submitted that there is no restriction of number of autorickshaws for operating within the City limits issued by the Government. The petitioners therefore seek a direction to the respondents to vary the permit conditions and to allow them to operate within the City limits.

(2.) It is to be noted that in the permits issued to the petitioners, it is stipulated that the petitioners shall not park or pick up passengers from within the City.

(3.) The issue is covered in favour of the petitioners in the light of the judgments produced before this Court as Exts.P45 to 48. In the light of the binding judgments, there shall be a direction to the 3 rd respondent to accept the applications for variation of permits and to grant permits to the petitioners. Needful shall be done within a period of one month from the date of receipt of the applications.