Babu P.M vs The District Collector, Ernakulam
2024 Latest Caselaw 10009 Ker

Kerala High Court

Babu P.M vs The District Collector, Ernakulam on 5 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                          WP(C) NO. 3957 OF 2017
PETITIONER:

            BABU P.M., AGED: 47 YEARS, S/O MANI, 9/602,
            KARIMBANAKAMOOLA, THRIKKAKARA, ERNAKULAM

            BY ADV SRI.M.JITHESH MENON



RESPONDENTS:

    1       THE DISTRICT COLLECTOR, ERNAKULAM
            CHAIRMAN, REGIONAL TRANSPORT AUTHORITY,
            ERNAKULAM - 682030

    2       THE SECRETARY
            (REGIONAL TRANSPORT OFFICE),
            REGIONAL TRANSPORT AUTHORITY, ERNAKULAM,
            CIVIL LINES, KAKKANAD, KOCHI-30

    *3      THE CIRCLE INSPECTOR OF POLICE
            INFO PARK, KAKKANAD, KOCHI - 30.
            (*ADDL.R3 IS IMPLEADED AS PER O RDER DATED 9.2.17 IN
            I.A.NO.2133/17)
            R BY GP SRI.JUSTIN JACOB.


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3957 OF 2017          : 2 :




                        JUDGMENT

The petitioner is the registered owner of an

autorickshaw bearing Registration No.KL-39/D.

7197. The petitioner has filed this writ petition for

the following relief:

"i) to issue a writ of mandamus or any other appropriate writ direction or order under Article 226 of the Constitution and Exhibit.P4 requests submitted by the petitioner and take action accordingly to ensure the parking of the petitioner's autorikshaw bearing registration No.KL-39/D.7197 at any of the approved stands within the Thrikkakara Municipal limit as expeditiously as possible at any rate within a short time as stipulated by this Hon'ble Court."

2. Since a Traffic Regulatory Committee has

been constituted for the Thrikkakara Municipality

in terms of Section 72 of the Kerala Police Act,

2011, if the petitioner has any surviving grievances,

it will be open to the petitioner to approach the

Traffic Regulatory Committee for the redressal of

the grievances.

With the said liberty, the writ petition is

disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE AUTORIKSHAW BEARING REGISTRATION NO.KL-39/D.7197

P2 TRUE COPY OF THE CONTRACT CARRIAGE PERMIT ISSUED TO THE PETITIONER DATED 4/11/2016

P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 22/1/2017

P4 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 22/1/2017