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Judgment
P.N. Ravindran, J.—The Petitioner is the stage carriage operator operating a stage carriage on the route Koottupatha-Kunnamkulam via. Koottanad, Peringode, Alikkara. He had submitted an application for variation of the permit to operate two additional trips to Ottapilavu from Koottupatha. The said application was considered by the Regional Transport Authority, Palakkad at its meeting held on 30.11.2010, but was adjourned to await a report as to whether the variation sought will result in violation of the scheme of Nationalisation. This writ petition is filed contending that though more than two months have passed after the application was adjourned, till date orders have not been passed on the application for variation of the permit. In this writ petition the Petitioner seeks a direction to the Secretary, Regional Transport Authority, Palakkad to submit the report called for by the Regional Transport Authority, Palakkad pursuant to its decision dated 30.11.2010.
When the writ petition came up for hearing today Sri. Basant Balaji, learned Government Pleader appearing for the Respondents, submitted that pursuant to Ext.P1 decision a report was called for from the Joint Regional Transport Officer, Pattambi, within whose jurisdiction the Petitioner is operating the stage carriage and that as soon as the report is received a final decision on the Petitioner''s application will be taken.
In the light of the said submission I dispose of this writ petition with a direction to the Joint Regional Transport Officer, Pattambi to submit the report called for by the Regional Transport Authority, Palakkad within one month from today. The Regional Transport Authority, Palakkad, shall within one month from the date of receipt of the report take a final decision on the Petitioner''s application and shall after orders are passed communicate it to the Petitioner.