Kerala High Court
Muhammed Harris vs State Of Kerala on 24 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 20610 OF 2022
PETITIONER:
MUHAMMED HARRIS
AGED 52 YEARS
PULATHARAYIL, VALLIKKUNNAM P. O,
VALLIKUNNAM PANCHAYATH,
MAVELIKKARA TALUK, ALAPPUZHA,
PIN - 690 501.
BY ADVS.
T.P.PRADEEP
MINIKUMARY M.V.
P.K.SATHEESH KUMAR
R.K.PRASANTH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 KOIPURAM GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
KOIPURAM,
PULLAD P. O,
PATHANAMTHITTA DISTRICT,
PIN - 689 548.
3 STATION HOUSE OFFICER,
KOIPURAM POLICE STATION,
PULLAD P. O,
PATHANAMTHITTA DISTRICT - 689 548.
4 THE SUPERINTENDENT OF POLICE,
CIVIL STATION,
PATHANAMTHITTA DISTRICT,
PIN - 689 645.
5 TRAFFIC REGULATORY COMMITTEE,
REPRESENTED BY ITS CHAIRMAN,
KOIPURAM GRAMA PANCHAYATH,
PULLAD P. O,
PATHANAMTHITTA DISTRICT,
PIN - 689 548.
WP(C).No.20610 OF 2022
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6 REGIONAL TRANSPORT AUTHORITY,
STADIUM JUNCTION,
KAIPATOOR, PATHANAMTHITTA ROAD,
PATHANAMTHITTA - 689 645.
SRI. M.R VENUGOPAL, SC, KOIPURAM GRAMA PANCHAYATH,
PATHANAMTHITTA
DHANYA P.ASHOKAN
S. MUHAMMAD ALIKHAN
SRI. JIMMY GEORGE - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.20610 OF 2022
3
JUDGMENT
The petitioner is a vegetable merchant at
Kumbanad, Koipuram Village in Pathanamthitta District.
The petitioner is aggrieved by unauthorised parking of
autorickshaws in front of his shop.
2. According to the petitioner, the autorickshaws
are parked in front of his shop obstructing the ingress
and egress to the shop. The petitioner submits that,
due to the unauthorised parking of the autorickshaws
in front of his shop, his business is adversely affected.
The petitioner has filed Ext.P2 representation before
the 2nd respondent with a copy to the Traffic Regulatory
Committee, Koipuram Panchayat, requesting the said
respondents to take appropriate steps to prevent the
unauthorised parking of autorickshwas in front of his
shop. The petitioner states that, respondents 2 and 5
have not taken any steps to prevent the unauthorised
WP(C).No.20610 OF 2022
parking in front of his shop. The limited prayer of the
petitioner at this stage is for a direction to respondents
2 and 5 to consider Ext.P2 representation.
3. Heard the learned counsel for the petitioner,
the learned Standing Counsel for respondents 2 and 5
and also the learned Government Pleader.
4. In the facts and circumstances of the case,
there will be a direction to the 5th respondent to
consider and pass orders on Ext.P2 in accordance with
law after hearing the petitioner and other affected
persons, if any, within a period of one month from the
date of receipt of a copy of this judgment.
The writ petition is disposed of with the above
direction.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SPR
WP(C).No.20610 OF 2022
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 A TRUE COPY OF THE D & O LICENCE ISSUED
BY THE KOIPURAM GRAMA PANCHAYAT DATED
20.05.2019 ALONG WITH TRUE ENGLISH
TRANSLATION OF EXT P1.
EXHIBIT P2 A TRUE COPY OF THE REPRESENTATION BEFORE
THE TRAFFIC REGULATORY COMMITTEE,
KOIPURAM PANCHAYATH, DATED 01.04.2022
ALONG WITH TRUE ENGLISH TRANSLATION OF
EXHIBIT P2.
EXHIBIT P2(a) A TRUE COPY OF THE RECEIPT FOR THE
EXHIBIT P2 COMPLAINT ISSUED BY KOIPURAM
GRAMA PANCHAYATH DATED 05.04.2022 ALONG
WITH TRUE ENGLISH TRANSLATION OF EXHIBIT
P2(a).
RESPONDENTS EXHIBITS: NIL.
