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Judgment
C.S Dias, J
The writ petition is filed to direct the first respondent not to proceed with the timing conference that is scheduled to be held on 11.07.2023 in respect of the second respondent’s application for revision of timings in respect of his stage carriage vehicle bearing registration No.KL-35-C-9321.
The petitioner’s case is that he is the existing stage carriage operator on the route Thodupuzha – Panickankdy of stage carriage vehicle bearing registration No.KL-63-D-4276. The second respondent, who is also an existing operator, has submitted an application for revision of timings in respect of his vehicle. The second respondent had filed W.P. (C)No.15490/2023 for a direction to the first respondent to consider and dispose of his application for revision of timings. This Court has allowed the application. The petitioner is apprehensive that the first respondent may consider the second respondent’s application without considering the petitioner’s objection to the application submitted by the second respondent. Hence, the writ petition.
Heard; Sri.I.Dinesh Menon, the learned counsel appearing for the petitioner, Sri. Sreejith V.S., the learned Government Pleader appearing for the first respondent and Sri. Stalin Peter Davis, the learned Standing Counsel appearing for the second respondent.
Having considered the pleadings and materials on record and after hearing respective counsel appearing for the parties, I am inclined to dispose of the writ petition as follows:
The first respondent is directed to consider and dispose of the second respondent’s request for revision of timings, after adverting to the objections raised by the petitioner to the said request and after affording the petitioner and the second respondent an opportunity of being heard, in accordance with law.