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Judgment
Sathish Ninan, J
The 2nd  respondent, who is a stage carriage operator, sought for revision of own timings. As per judgment dated 07/05/2021 in W.P.
(C).No.11065/2021, this Court directed the request to be considered within six weeks, after extending an opportunity of hearing to the parties
concerned.
Pursuant thereto, a timing conference is scheduled to be held on 02/02/2022 at 3.30 pm. The petitioner, who is a rival stage carriage operator,
objects to the prayer of the 2nd respondent for revision of timings on several grounds inter alia, that the route in question is a notified route and that no
circumstances warranting revision of timing exists.
It shall be open for the petitioner to appear in the timing conference scheduled and raise all the objections available to him, including the objection that,
no revision of timings is warranted in the circumstances obtaining.
The writ petition is disposed of as above. I make it clear that I have not expressed anything on the rival contentions.