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Judgment
Murali Purushothaman, J
The petitioners are stage carriage operators conducting service on the route Kozhikode - Palakkad. The 2nd respondent applied for revision of own timings and this Court by Ext.P3 judgment directed the 1st respondent to consider the request of the 2nd respondent for revision of timings with notice to the 2nd respondent and to the interested/affected operators within a period of two months from the date of receipt of a copy of Ext.P3 judgment.
The petitioners, existing operators on the said route submit that they have filed objection to the application of the 2nd respondent for revision of timings. The petitioners have produced those objections as Exts.P2 and P2(a). The prayer of the petitioners in this writ petition is for a direction to the 1st respondent to consider Exts.P2 and P2 (a) objections submitted by them to the request for revision of timings submitted by the 2nd respondent.
Heard the learned counsel for the petitioners and the learned Government Pleader for the 1st respondent. In the nature of the direction I propose to issue, notice to the 2nd respondent is dispensed with.
There will be a direction to the 1st respondent to consider Exts.P2 and P2 (a) objections submitted by the petitioners herein to the request for revision of timings filed by the 2nd respondent, including the maintainability of the request, while complying with Ext.P3 judgment.
The writ petition is disposed of with the above direction.