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Judgment
The petitioner is a registered owner of a stage carriage bearing No.KL-46/F 7615 covered with valid regular permit operative till 1.11.2017. The petitioner has submitted Ext.P2 application seeking replacement of the vehicle with a lesser model vehicle bearing No.KL-58/C 6021 and seeks direction for early consideration of the same.
Having heard learned counsel for the petitioner, learned Senior Government Pleader and perused the pleadings and documents on record, there will be a direction to the respondent to consider Ext.P2 application in accordance with law and attain finality to the same within one month from the date of receipt of a copy of this judgment. Needless to say road worthiness and viability of the vehicle shall be the consideration rather than the model of the vehicle.
Writ petition is disposed of accordingly.