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Judgment
3 paragraphs · 101 words
1.
Petitioner is a stage carriage operator with vehicle No. KL 45 E 59. Petitioner has submitted Ext.P2 application seeking replacement of the vehicle with a vehicle taken on lease bearing No.KL 34 B 596, which is pending consideration.
2.
Having heard learned counsel for the petitioner and learned senior Government Pleader, there will be a direction to the respondent to consider Ext.P2, in accordance with law, and attain finality, within one month the date of receipt of a copy of this judgment, irrespective of the fact, whether it is leased vehicle or not.
3.
Writ petition is disposed of accordingly.