AI Structured Summary
Not yet generated for this judgment
Judgment
Admit. The Government Pleader takes notice for the Respondent.
The prayer in the writ petition is for a direction to the respondent to consider and dispose of Ext.P2 request for revision of the timings of the
petitioner's stage carriage. The petitioner is a regular stage carriage operator on the route Narikkuni-Kozhikode. The timings of the service was last
issued on 24.1.2016. Since there had been introduction of several services after the issuance of timing for the petitioner's service and several permits
had been surrendered, the petitioner submits that he had applied for revision of the timings of his service as per Ext.P2. The grievance of the petitioner
is that his request is not being considered. Reliance is places on Ext.P3 judgment of this Court, rendered in similar circumstances.
Having considered the submissions made by the counsel for the petitioner and the Government Pleader, I am of the opinion that this writ petition
can be disposed of with directions similar to those contained in Exhibit P3 judgment.
In the above circumstances, the respondent is directed to consider Ext.P2 representation and pass orders on the same after hearing the petitioner
and other affected persons operating in the route, within a period of 6 weeks from the date of receipt of a certified copy of this judgment.
The writ petition is disposed of as above.