VIJEESH P.R. Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The writ petitioners, who are plying autorickshaws, in Thrissur District, seek to direct the 3rd respondent to collect the prescribed fee for variation of the permit and the application for variation of permit from the petitioners and to direct the respondents to give permits to the petitioners, as applied for by them, in tune with Exts.P41, P42, P43 and P44 judgments.

(2.) The petitioners are contract carriage permit holders of autorickshaws. In the permits issued to them, it has been stated that the route/area for which permit is valid is all fit roads in Thrissur District subject to the condition that the vehicle "not parked or pick up passengers from within the city". The petitioners challenge the aforesaid rider imposed in the permits issued to them.

(3.) The petitioners state that most of them are residing within the limits of the Thrissur city and they have to travel long distance, in order to reach their parking places. The petitioners further state that in Ext.P41 judgment of the State Transport Appellate Tribunal, Ernakulam and in Exts.P42 to P44 judgments of this Court, it was held that only Government can impose such conditions and the conditions imposed by Government does not extend to Thrissur Corporation. The petitioners state that they should be granted permit as applied for, after accepting their application and necessary fees prescribed for the purpose.