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Judgment
19 paragraphs · 162 wordsPetitioner is an existing stage carriage operator with
vehicle No. KL 24 M 634, with a permit valid till 27.6.2019,
evident from Ext.P1. Now, petitioner has submitted Ext.P2
application seeking replacement of the vehicle with a leased
vehicle, bearing registration No. KL 05 U 5898, which is
pending consideration. Petitioner seeks early disposal of
Ext.P2 application.
Having heard learned counsel for the petitioner and
learned Government Pleader, there will be a direction to the
respondent to take on board Ext.P2 and consider the same in
accordance with law, and attain finality, within a month from
the date of receipt of a copy of this judgment.
Needless to say road worthiness and viability of the
vehicle shall be the consideration rather the model of the
vehicle .
I also make it clear that the vehicle secured on
lease by the petitioner shall not stand in the way for
considering the application on merit.
Writ petition is disposed of accordingly.