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Judgment
11 paragraphs · 281 wordsP.V.Kunhikrishnan, J
This writ petition is filed with following prayers:
i. To issue a writ of mandamus or any other appropriate writ, direction or order commanding the respondents to consider Exhibit P4 application for replacement of stage carriage KL-06/D.1380 with KL-56/7077, as expeditiously as possible at any rate with a short time as stipulated by this Hon'ble Court.
ii. To issue such other writ direction or order as this Hon'ble court may deem fit and the petitioner may pray from time to time.
iii. To award the petitioner the costs of this proceedings.
(SIC)
Petitioner is the holder of a regular permit to operate on the route Ottapalam-Thrissur on the strength of regular permit issued in respect of stage carriage KL-06/D-1380 and the permit is valid till 09.07.2025. It is the case of the petitioner that the vehicle presently covered by the permit namely KL-6/D-1380 is a 2005 model vehicle. The petitioner submitted an application for replacement of the above vehicle with a vehicle bearing registration No.KL-56/7077 as evident by Ext.P4. The grievance of the petitioner that the same is not considered.
Heard the learned counsel for the petitioner and the learned Government Pleader.
After hearing both sides, I think this writ petition itself can be disposed of directing the 2nd respondent to consider Ext.P4 application for replacement within a time frame.
Therefore, this writ petition is disposed of in the following manner:
The 2nd respondent is directed to consider Ext.P4 application for replacement of stage carriage bearing registration No.KL-06/D-1380 with vehicle bearing registration No.KL-56/7077, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.