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Judgment
C.S Dias, J
The writ petition is filed to direct the respondent to consider and dispose of Ext.P2 request submitted by the petitioner for revision of the existing timings in respect of his stage carriage vehicle bearing registration No. KL-58/D 0096, operating on the route Mamanam Temple-Kannur HQ Hospital.
The petitioner’s case is that, he is the holder of a regular permit in respect of the above vehicle plying on the above route. Due to the introduction of new services, the petitioner’s services have become unviable. Hence, the petitioner has preferred Ext.P2 request before the respondent, on 30.5.2023, seeking revision of timings. The petitioner is apprehensive that his request may not be considered, unless directed by this Court. Hence, the writ petition.
Heard; Sri.O.D. Sivadas, the learned counsel appearing for the petitioner and Sri. Sreejith V.S., the learned Government Pleader appearing for the respondent.
Having considered the pleadings and materials on record, and taking note of the fact that Ext.P2 request is pending consideration before the respondent since 30.5.2023, I deem it appropriate to dispose of the writ petition.
Resultantly, I order the writ petition as follows:-
The respondent is directed to consider and dispose of Ext.P2, in accordance with law and as expeditiously as possible, at any rate on or before 31.7.2023, after affording the petitioner an opportunity of being heard.