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Judgment
Amit Rawal, J
Petitioners have approached this Court with the following prayers:
“i) Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the 1st respondent to consider Ext.P5 to Ext.P7 objections submitted by the petitioners in relation to the timing of the 2nd respondent in the timing conference scheduled on 19.11.2022 pursuant to Ext.P8 notice issued by the 1st respondent.
ii) grant such other reliefs which this Honourable court just and fit in the circumstances of the case.”
2nd respondent is the holder of a contract carriage permit bearing No.KL58/T 8100 conducting the service on route Ayoor-Malayalapuzha. Objections have been filed in respect of the allotment of time which was held on 10.11.2022 now it is posted for 19.11.2022 and has an apprehension that the objections will not be considered and it may not prejudice the right of the petitioners.
Issue notice to respondents. Mr.Sunil Kuriakose, learned Government Pleader accepts notice and submits that the apprehension expressed by the petitioners is far-fetched as the officers dealing with the allotment of the schedule time would always take into consideration the objections also. They would not be averse in looking into the objections not only of the petitioners, but all other similarly situated persons.
Writ petition is disposed of with a direction to the Secretary, Regional Transport Authority, Kollam to take a call on the objections of the petitioners with regard to the allotment of schedule time and of all other affected parties who may appear or may have to appear or had filed any objections in the meeting scheduled for tomorrow or any other adjourned date, in accordance with law.