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Judgment
8 paragraphs · 218 wordsD. K.Singh, J
The present writ petition has been filed seeking the following reliefs:
“i) To issue a writ of mandamus or any other appropriate writ, direction or order directing the 1" respondent to consider Exhibit.P4 and Exhibit.P5 applications submitted by the petitioner for the renewal of permit on the route Chottanikkara-Guruvayoor in respect of stage carriage KL 47/D 606 expeditiously at any rate within a time limit to be fixed by this Hon'ble Court, in the interest of justice.
ii) To issue a writ of mandamus or any other appropriate writ, direction or order directing the 2nd respondent to grant a temporary permit on the route Chottanikkara-Guruvayoor in respect of stage carriage KL 47/D 606 by considering Exhibit. P6 application forthwith, in the interest of justice.
iii) To issue any other appropriate writ, direction or order which this Hon'ble Court deem fit in the circumstances of the case.
iv) To dispense with the filing of translation of vernacular documents;”
The respondent is directed to consider and take necessary decisions on the applications, in Ext.P4 for renewal of permit, Ext.P5 for condoning the delay in submitting Ext.P4 application and Ext.P6 for grant of temporary permit, expeditiously, preferably within a period of two months from today.
With the aforesaid direction, the present writ petition stands disposed of.