Anilkumar S., Anupam vs The Secretary

P.N. Ravindran, J.—The Petitioner is operating a stage carriage on the route Karavoor - Pathanapuram as per the time schedule settled way back in the year 2007. On account of introduction of other services and other changes in circumstances, the Petitioner has filed Ext.P3 application dated 27.1.2011 before the Respondent for revision of the time schedule. The grievance voiced by the Petitioner is that till date orders have not been passed thereon. In this writ petition, the Petitioner seeks a direction to the Respondent to consider the request in Ext.P3 application and to take an appropriate decision thereon within a time limit to be fixed by this Court.

Sri. Basant Balaji, the learned Government Pleader appearing for the Respondent submits that if Ext.P3 application has been received and is pending, the Respondent will consider the same and take an expeditious decision thereon, in accordance with law, after notice to the other existing operators.

In the light of the said submission, I dispose of the writ petition with a direction to the Respondent to consider Ext.P3 application and take an appropriate decision thereon in accordance with law, if it has been received and is pending, expeditiously and in any event within two months from the date on which the Petitioner produces a certified copy of this judgment before him after notice to the Petitioner and other stage carriage operators who will be affected by the change of timings sought by the Petitioner.