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Judgment
Sathish Ninan, J
The petitioner is the registered owner of a contract carriage autorickshaw. Seeking change of halting place from Thrikkalangode to Manjeri, the petitioner had approached the authorities. As per Ext.P1 order, the RTA granted change in halting place subject to identification of suitable parking place. Though Ext.P1 order was passed as early as in the year 2019, so far the variation has not been issued, is the grievance of the petitioner.
Heard learned counsel on either sides.
As submitted by the petitioner, though Ext.P1 order was passed granting the request for change in halting place as early as in the year 2019, even as of now, the same remains unimplemented.
The second respondent Municipality in consultation with the Traffic Regulatory Committee shall take necessary steps for identification of halting place to enable issuance of the variation as granted under Ext.P1. Let the needful be done by respondents 2 and 3 within a period of three months from the date of receipt of a copy of this judgment. On such halting place being identified, the first respondent shall take necessary steps for endorsement/issuance of the variation granted under Ext.P1 without further delay.