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Judgment
A.Muhamed Mustaque, J
The appellant is the writ petitioner. The writ petition has been disposed of by the learned single Judge directing the 1st respondent to consider the applications for temporary permit in its next RTA meeting scheduled to be held on 11.4.2023. According to the appellant, his permit is valid upto 24.3.2023 and he has now curtailed his operation of service between Nadapuram – Kozhikode. The appellant has produced Annexure-I, copy of temporary permit issued by the 1st respondent.
The learned Government Pleader submits that if Annexure-II application is received, the same shall be taken up for issuance of temporary permit by curtailing route length less than 140 kms.
In view of the above circumstances, the writ petition is disposed of directing that if Annexure-II application has been received by the 1st respondent, the same shall be taken up and disposed of within two days from the date of receipt of a copy of this judgment, after notice to the KSRTC.