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Judgment
6 paragraphs · 206 wordsMurali Purushothaman, J
The petitioner filed Ext.P1 application for regular permit on the route Thengamom-Pathanapuram. According to the petitioner, during the pendency of Ext.P1 application for regular permit, he submitted Ext.P6 application for temporary permit. The grievance of the petitioner is that Exts.P1 and Ext.P6 applications are pending consideration before the 1st and 2nd respondents respectively. The limited prayer of the petitioner is for a consideration of Ext.P1 application for regular permit and Ext.P6 application for temporary permit by the concerned respondents.
Heard the learned Counsel for the petitioner and the learned Government Pleader.
The learned Government Pleader, on instructions, submits that, Ext.P1 application is received on 27.07.2022 and is pending before the 1st respondent.
Accordingly, there will be a direction to the 1st respondent to consider Ext.P1 application for regular permit, as expeditiously as possible and strictly in accordance with seniority and a further direction to the 2nd respondent to consider Ext.P6 application for temporary permit, within a period of two weeks from the date of receipt of a copy of this judgment. It is made clear that I have not made any opinion on the merits of the matter pending before the respondents.
The writ petition is disposed of accordingly.