NANDAKUMAR.V.K. Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner has filed this writ petition seeking the following reliefs:-

(2.) The dispute relates to the location of parking place for auto taxis or motor cabs within the Panchayat area. The petitioner is a driver by profession with more than 27 years of service. He has been running a three wheeler autorickshaw at Kanjoor Junction since 1992 and recently he has purchased a four wheeler auto taxi and duly registered as All Kerala permit for the auto taxi. On knowing the operation arrangement made by the fourth respondent for parking auto-taxis, the petitioner brought his auto taxi to the stand in front of Vimala Hospital, Kanjoor instead of Kanjoor Junction. But the fifth and sixth respondents and their men obstructed to operate his auto taxi from the stand. The petitioner submitted a complaint before the third and fourth respondents seeking police assistance. However no action has been taken so far. Hence the petitioner is before this Court.

(3.) The first respondent in this case filed statement of fact stating that Vimala Hospital Auto Taxi stand is not an authorised one, but many auto taxis are operating from this stand which is in front of Vimala Hospital, Kanjoor. According to the first respondent, they have been operating auto taxi by turn arranged themselves. It is further stated that the petitioner has been operating his three wheeler auto at Kanjoor Auto stand near Kanjoor Kapla, which is also an unauthorised auto stand. According to the first respondent, the petitioner has acquired the permit from the Regional Transport Authority to operate all fit roads in Kerala State except those prohibited by any law in force.