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Judgment
8 paragraphs · 246 wordsDinesh Kumar Singh, J
The present writ petition has been filed seeking the following reliefs:
“i. Issue a writ of mandamus or such other writs, order or direction, directing the first respondent to pass final orders on Exhibit P2 joint application for transfer of permit on the route Meenakshipuram Palakkad in respect of stage carriage KL 09 V 7373, within a time frame as this Hon'ble Court deem fit and proper in the nature and circumstances of the case and if required by circulation of papers under Rule 130 of the Kerala Motor Vehicles Rules;
ii. Issue a writ of mandamus or such other writs, order or direction, directing the second respondent to place Exhibit P2 joint application for transfer before the Chairman, Regional Transport Authority, Palakkad to get appropriate orders for circulation of papers under Rule 130 of the Kerala Motor Vehicles Rules as relating to transfer of regular permit on the route Meenakshipuram - Palakkad in respect of stage carriage KL 09 V 7373:
iii. to grant such other reliefs as this Honorable Court may deem fit and proper.”
The transfer application in Ext.P2 is pending before the respondent.
Mr S Gopinathan learned Senior Government Pleader submitted that the petitioner’s application shall be considered within two months in accordance with the law.
Considering the said stand of the learned Senior Government Pleader, the present writ petition is disposed of in terms of the stand taken by the learned Senior Government Pleader.