P. Vijayan, Moolasseril House, Ambalathumbhagom, Poruvazhi Kunnathoor vs The Secretary Regional Transport Authority, Pathanamthitta Pin 689645

K. Surendra Mohan, J.—The petitioner is a stage carriage operator. He has sought the issue of a temporary permit in the place of another stage carriage, KL-02/D-907 on the route Pathanamthitta- Chavara. The regular permit in respect of the said vehicle is valid upto 24.04.2013. Since the said vehicle is not conducting services, the petitioner has sought the issue of a temporary permit in the place of the regular service. The petitioner had been granted temporary permits for different periods in the past, as evidenced by Exts. P1 & P2. The petitioner therefore seeks the issue of appropriate directions for the consideration and disposal of Ext.P3 application submitted by him. The learned Government Pleader submits that the petitioner''s application would be considered in accordance with law. In the above circumstances, this writ petition is disposed of directing the respondent to consider Ext.P3 application for temporary permit submitted by the petitioner and to pass appropriate orders thereon, in accordance with law as expeditiously as possible and at any rate within a period of one week from the date of receipt of a copy this judgment.