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Judgment
AMIT RAWAL
Petitioners have approached this Court with the following prayers:
“i) call for records leading to Ext.P5 notice of timing conference of conference and quash Ext.P5 by issuing a writ of certiorari.
ii) Issue appropriate order or direction to the 1st respondent to consider the objections the petitioners before convening the timing conference and further action in the matter.
iii) grant such other reliefs which this Honourable court just and fit in the circumstances of the case.”
1st Petitioner is the holder of a contract carriage permit bearing No.KL35 8362 conducting the service on route Varkala-Madathara. Vide Ext.P6 had submitted objections dated 07.11.2022 in respect of the allotment of time which was held on 10.11.2022 now it is posted for 19.11.2022 and has an apprehension that the objections will not be considered and it may not prejudice the right of the petitioners.
Issue notice to respondents. Mr.Sunil Kuriakose, learned Government Pleader accepts notice and submits that the apprehension expressed by the petitioners is far-fetched as the officers dealing with the allotment of the schedule time would always take into consideration the objections also. They would not be averse in looking into the objections not only of the petitioners, but all other similarly situated persons.
Writ petition is disposed of with a direction to the Secretary, Regional Transport Authority, Kollam to take a call on the objections of the petitioners with regard to the allotment of schedule time and of all other affected parties who may appear or may have to appear or had filed any objection in the meeting scheduled for tomorrow or any other adjourned date, in accordance with law.