Anilkumar vs Secretary

C.S.Dias, J.

The writ petition is filed to direct the respondent to consider and dispose of Ext.P1 request submitted by the petitioner for revision of timings in respect of a stage carriage vehicle bearing registration No. KL 57 J 4283 plying on the route Meppayur – Kappad.

The petitioner’s case is that, he is operating the above vehicle on the same route for the last several years. He has submitted Ext.P1 request before the respondent for revision of timings on 24.5.2023. The petitioner is apprehensive that unless this Court directs the respondent, the said request may not be considered. Hence, the writ petition.

Heard; Sri.I.Dinesh Menon, the learned counsel appearing for the petitioner and Sri. Sreejith V.S., the learned Government Pleader appearing for the respondent.

Having considered the pleadings and materials on record and taking note of the fact that Ext.P1 request is pending consideration before the respondent since 24.5.2023, I direct the respondent to consider and dispose of Ext.P1, in accordance with law and as expeditiously as possible, at any rate,within a period of two months from the date of receipt of a certified copy of the judgment, subject to the priority of pending applications directed to be considered by this Court.

The writ petition is ordered accordingly.