AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioner is the registered owner of a contract carriage
bearing vehicle No. KL 34 E 2559, evident from Exts.P1 and P2.
According to the petitioner, the vehicle was hired by another
person for transporting candidates to attend the PSC
examination at Thiruvananthapuram scheduled on 01.07.2017
as per Ext.P4. The vehicle was intercepted by the motor vehicles
authorities and a check report was issued and the vehicle is
detained at the KSRTC depot at Vikas Bhavan,
Thiruvananthapuram. According to the petitioner, in spite of
earnest efforts made by the petitioner to get the vehicle
released, petitioner could not succeed in the same. Thereafter,
petitioner has submitted Ext.P10 before the additional 6th
respondent and seeks direction for early decision on the same.
Having heard learned counsel for the petitioner,
learned senior Government pleader and having regard to the
facts and circumstances of the case, there will be a direction to
the additional 6th respondent to consider Ext.P10 in accordance
with law, and attain finality at the earliest, and at any rate,
within two weeks from the date of receipt of a copy of this
judgment.
Writ petition is disposed of accordingly.