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Judgment
Murali Purushothaman, J
The petitioner as well as the 2nd respondent are the stage carriage operators on the route Guruvayoor-Kozhikode. The 2nd petitioner approached this Court for revision of timings and this Court by Ext.P4 judgment directed the 1st respondent herein to take up, consider and pass orders on the application of the petitioner therein for revision of timings after affording an opportunity of being heard to the petitioner therein and other affected parties if any.
The petitioner submits that he is a person who will be affected by any orders passed by the 1st respondent on the application of the 2nd respondent for the revision of timings and he has filed Ext.P6 objection.
It is submitted by the learned Government Pleader that the meeting is scheduled tomorrow and that objection if any submitted by the petitioner will also be considered in the light of the directions in Ext.P4 judgment.
In the light of the said directions, there is no need for an apprehension for the petitioner that his objection will not be considered by the 1st respondent. Accordingly, no further directions are necessary and the writ petition is disposed of.