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Judgment
Murali Purushothaman, J
The petitioner was the holder of a regular permit to conduct service on the route Aluva-Kanthalloor in respect of a stage carriage bearing registration No. KL 68A 6918, which was valid up to 21.9.2021. The petitioner has filed an application for renewal of permit and the same is pending. The application submitted by the petitioner for variation of permit to limit the route length below 140 Kms is also pending. In the meantime, the petitioner has filed Ext.P4 application for temporary permit restricting the route length limiting below 140 Kms.
Heard the learned counsel for the petitioner, the learned Government Pleader and Sri.P.C. Chacko, the learned Standing counsel for the 2nd respondent.
The limited prayer of the petitioner is for a direction to consider Ext.P4 application for temporary permit.
In the facts and circumstances of the case and considering the submissions made across the Bar, there will be a direction to the 1st respondent to consider Ext.P4 application for temporary permit in the restricted route below 140 Kms (Aluva-Munnar) as expeditiously as possible, at any rate, within a period of three weeks after hearing the petitioner and the 2nd respondent. Till such time, status quo, as on today, in respect of the stage carriage in the restricted route (Aluva- Munnar) shall be maintained.
The writ petition is disposed of as above.