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Judgment
C.S.Dias, J
The writ petition is filed to direct the respondent to consider and dispose of Ext.P3 application submitted by the petitioner on 6.7.2023 to re-issue the temporary permit in respect of his stage carriage vehicle bearing registration No. KL-10-BC-759, operating on the route Pandikkad – Thuvvur -Melattur in the vacancy of stage carriage vehicle bearing registration No. KL-10-S-7728 and in continuation of Ext.P2 temporary permit.
The petitioner’s case is that, he is the registered owner of stage carriage vehicle bearing registration No. KL-10-BC-759. The respondent has issued regular permit in respect of stage carriage vehicle bearing registration No. KL-10-S-7728. Due to Covid-19 pandemic, the permit holder has failed to submit his renewal application of the latter vehicle, which is not in operation. The petitioner has been issued Ext.P2 temporary permit, which is valid till 19.7.2023. The petitioner has now submitted Ext.P3 application along with Ext.P4 covering letter, to re-issue Ext.P2 permit in respect of the vacancy of the latter vehicle. The petitioner is apprehensive that his application may not be considered, unless directed by this Court. Hence, the writ petition.
Heard; Sri.Saju J. Vallyara, the learned counsel appearing for the petitioner and Sri. Sreejith V.S., the learned Government Pleader appearing for the respondent.
Having considered the pleadings and materials on record, and taking note of the fact that Exts.P3 and P4 are pending consideration before the respondent, I deem it appropriate to dispose of the writ petition.
Resultantly, I order the writ petition as follows:-The respondent is directed to consider and dispose of Exts.P3 and P4, in accordance with law and as expeditiously as possible, at any rate,within a period of one week from the date of receipt of a certified copy of the judgment, after affording the petitioner an opportunity of being heard.