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Judgment
Amit Rawal, J
Petitioner is a holder of a regular permit of a stage carriage bearing No.KL-08/BF 9252 on the route Pattambi – Vallapuzha – Cherupalassry, valid up to 2024. On the request of the respondent No.2, respondent No.1, Secretary, RTA has already fixed the timing conference on 9.12.2022. The petitioner has submitted an objection dated 1.12.2022, Ext.P2 and apprehends that the same may not be heard at the time of the revision of the timing.
The learned Government Pleader submits that in case the objections have actually been received in the office, the authority would not be averse in taking a call on the objection not only of the petitioner but all other objectors.
In this view of the matter, I dispose of the writ petition by issuing directions to the respondent No.1 to take a call on the objection of the petitioner qua the revision of timing being considered on the request of the respondent No.2 not only of the petitioner but all other objectors in the scheduled timing fixed on 9.12.2022 or any other date to be fixed, in accordance with law.
Writ petition stands disposed of.