MEGHALAYA TOURIST TRANSPORTERS ASSOCIATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mrs. S.K. Nongrum, learned counsel appearing for the petitioner as well as Mr. A.H. Hazarika, learned counsel appearing for respondent No. 1 - 7, 10, 11, 12 & 13, Mr. S.P. Mahanta, learned counsel appearing for respondent No. 8, Mr. K. Buruah, learned counsel appearing for respondent No. 9 and Mr. S. Sen, learned counsel appearing for respondent No. 14.

(2.) THE prayer sought for in the present writ petition is for a direction to the respondents to allot a permanent space/parking space to the petitioner -association.

(3.) AT the end of the year 2010, the members of the petitioners' association were asked to shift from that parking lot to the Polo Parking Lot. It is also stated that the petitioner -association was affiliated to Meghalaya Indica (D), Tourist Taxi Driver's Welfare Union, Meghalaya Indica (D) Tourist Taxi association and the Khasi Hills Tata Sumo Tourist Taxi Drivers Association. The members of the petitioner -association had vacated their original parking stand/parking lot adjacent to Shillong Club and parked their vehicles at the parking space i.e. Polo Parking Lot. It is stated that much inconvenience had been caused to the members of the petitioner association at the time of parking their commercial vehicles at the said parking lot i.e. Polo Parking Lot.