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Judgment
Sathish Ninan, J.
The petitioner, who is a stage carriage operator, seeks for revision of own timings. She is presently operating with the timings settled on 12/03/2013. Due to introduction of various other services on the route, it has become necessary to seek for resettlement of timings, is the contention. She has filed Ext.P3 seeking revision of timings.
Heard the learned counsel for the petitioner as also the learned Senior Government Pleader.
Without expressing anything on the merits, I dispose of the writ petition directing the respondent to consider Ext.P3 application for revision of timings, with due notice to the petitioner and other affected/interested parties, as expeditiously as possible and at any rate, within a period of two months from the date of receipt of a copy of this judgment.