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Judgment
7 paragraphs · 232 wordsP.V.Kunhikrishnan, J
This writ petition is filed with the following reliefs:
“i) issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to consider and dispose of Exhibit P-2 request for revision of timings in respect of stage carriage, KL-73-A-8989 operating on the route Mananthavady – Dasanakkara – Pulpally – Indiranagar – Kenichira – Kalpetta, within a reasonable time limit to be fixed by this Hon’ble Court;”
The petitioner is conducting a regular stage carriage service on the route Manathavady – Dasanakkara – Pulpally – Indiranagar – Kenichira – Kalpetta on the basis of Ext.P1 timings. It is a case of the petitioner that after issuance of regular permit to the petitioner, a large number of services were introduced on the sectors of the route and hence some of the services have surrendered their permits and therefore the petitioner has submitted Ext.P2 request for revision of his own timings. Since the same is not considered this writ petition is filed.
Heard learned counsel for the petitioner and the learned Government Pleader.
After hearing both sides, I think there can be a direction to the respondent to consider Ext.P2 request as per seniority.
Therefore, this writ petition is disposed of directing the respondent to consider Ext.P2 and pass appropriate orders as expeditiously as possible and also as per seniority, if it is received.