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Judgment
M. Jaichandren, J.—At this stage of the hearing of the writ petition, the learned Counsel appearing for the Petitioner had submitted that it
would suffice, if the impugned order of the first Respondent, dated 11.8.2010, may be set aside and the matter may be remitted back to the first
Respondent to reconsider the request of the Petitioner for the grant of stage carriage permit, afresh, as prayed for by the Petitioner, and pass
appropriate orders thereon.
He had also submitted that the stage carriage permit had been issued to many other persons, who are similarly situated as that of the Petitioner,
as per the information received by the Petitioner, by the communication, dated 23.9.2010, issued under the Right to Information Act, 2005.
The learned Government Pleader appearing for the Respondents has no objection for passing such an order.
In such circumstances, the impugned order of the first Respondent, dated 11.8.2010, is set aside and the first Respondent is directed to
reconsider the request of the Petitioner for the grant of stage carriage permit, as prayed for by the Petitioner, and pass appropriate orders there on,
if there are no legal impediments for passing such an order, within a period of eight weeks from the date of receipt of a copy of this order.
The writ petition is ordered accordingly. No costs. Connected M.P. No. 1 of 2010 is closed.