AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 176 wordsMurali Purushothaman, J
The petitioner is the holder of a regular permit operating on the route Kozhikode – Thirur, which was valid till 10.04.2016. The petitioner has submitted Exts.P2 and P3 applications for renewal of permit before the 1st respondent. It is submitted that, as the stage carriage of the petitioner is not fit to use, he has submitted Ext.P4 application for replacement before the 1st respondent along with application for condonation of delay. The petitioner seeks for an expeditious consideration of Exts.P2,P3 and P4 applications by the 1st respondent.
Heard the learned counsel for the petitioner and the learned Government Pleader.
In the facts and circumstances of the case, there will be a direction to the 1st respondent to consider Exts.P2 and P3 applications for renewal along with the application for condonation of delay and Ext.P4 application for replacement in the next RTA meeting or at any rate, within a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.