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Judgment
Amit Rawal, J
The petitioner was the holder of a regular permit on the route Kumali-Konnakkad which was valid till 8.7.2022. Pending consideration of the application for renewal, the petitioner applied for temporary permit, vide Ext.P3 dated 18.6.2022. Petitioner has relied upon the judgment Ext.P2 and prays for consideration of the application by treating it as an application under Section 87 of the Motor Vehicle Act, 1988.
Heard the learned counsel for the petitioner and the learned Government Pleader for the respondent.
In the facts and circumstances of the case and in the light of Ext.P2 judgment of this Court, there will be a direction to the respondent to consider Ext.P3 application for temporary permit in respect of the stage carriage of the petitioner KL-05/AT 5669 by treating the application as one filed under Section 87 of the Motor Vehicles Act, 1988 and pass appropriate orders thereon in accordance with law, within a period of one month from the date of receipt of a copy of this judgment.