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Judgment
The petitioner and respondents 2 to 6 are stage carriage operators on the same route. According to the petitioner, though the timings of the intermediate points of the service of the petitioner have been fixed, the timings of the intermediate points of the services of respondents 2 to 6 have not been fixed. It is stated that on account of the same, there is over speeding of the services operated by respondents 2 to 6 and the petitioner is unable to conduct service conveniently and profitably. Ext.P2 is the representation preferred by the petitioner before the Secretary of the Regional Transport Authority, pointing out the said grievance. The limited prayer made by the learned counsel for the petitioner, when this matter was taken up for admission, is for a direction to the Secretary of the Regional Transport Authority to take a decision on Ext.P2 representation.
Heard the learned counsel for the petitioner as also the learned Government Pleader.
Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the Secretary of the Regional Transport Authority to take a decision on Ext.P2 representation, after affording the petitioner as also respondents 2 to 6 an opportunity of hearing. This shall be done within one month from the date of receipt of a copy of this judgment.