Kabeer P.A. vs Secretary

C.S.Dias, J.

The writ petition is filed to direct the respondent to consider and dispose of Ext P3 representation submitted by the petitioner for revision of timings of a stage carriage vehicle bearing registration No. KL 40/5473 on the route Velloor Railway Station – Valiyapara, expeditiously.

The petitioner’s case is that he is the holder of Ext P1 regular permit in respect of the above vehicle. He has submitted Ext P3 representation dated 29.04.2023 before the respondent, seeking revision of timings of the above vehicle. However, the same is not considered. Hence, the writ petition.

Heard; Sri. I.Dinesh Menon, 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 Ext P3 representation is pending consideration before the respondent since 29.04.2023, I deem it appropriate to dispose of the writ petition as follows:

(i) The respondent is directed to consider and dispose of Ext P3 representation, in accordance with law and as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a certified copy of this judgment, after affording the petitioner an opportunity of being heard.

(ii) Needless to mention, the second respondent shall consider Ext P3 representation, as per the priority of the pending applications directed to be considered by this Court.