PALRAJ Vs. THE REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) The Petitioner has preferred the instant Writ Petition praying for passing of an order by this Court in forbearing the Respondents from granting permits to 'Diesel Share Autos' instead of granting permits to 'LPG Autos'.

(2.) Heard both sides. Introduction:

(3.) According to the Petitioner, there are about 14,000 share Autos, which are running on 'Diesel' in Madurai City and within the District Limits. The Drivers of the Share-Autos are stopping the Autos for picking up and dropping the passengers at any place. They occupy most of the carriage space at bus-stops and force the buses to halt in the middle of the roads. They are driving the Autos rashly and stopped the Autos at their will without giving signals. As a matter of fact, the Transport Authorities permitted that they can carry three passengers only, apart from the Driver in 'Diesel Autos', but the Drivers are carrying nine to ten passengers for a trip and the overcrowded Autos are one of the main reasons for traffic problems in the city.