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Judgment
6 paragraphs · 255 wordsZiyad Rahman A.A, J
The petitioner has approached this Court seeking the following reliefs:
“(i) Issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to consider Exhibit P2 application for re-issue of 4 months temporary permit in respect of stage carriage KL-10-BC-759 to operate on the route Pandikkad-Thuvvur-Melattur in the vacancy of stage carriage KL-10-S-7728 in continuation of Exhibit P1 temporary permit, within a reasonable time limit to be fixed by this Hon’ble Court;
(ii) Grant such other reliefs as this Honourable Court may deem fit and proper in the circumstances of this case.”
Grievance of the petitioner is that, even though the validity of the existing temporary permit is expiring on 27.12.2023 and an application for re-issue of the said permit is already filed as evidenced by Ext.P2, the same is even now pending consideration. The limited prayer sought is for an expeditious disposal of Ext.P2 application.
After considering the materials placed on record and hearing the learned counsel for the petitioner as well as the learned Government Pleader, I am of the view that this writ petition can be disposed of directing the respondent to take up Ext.P2 application and pass appropriate orders on Ext.P2 application as expeditiously as possible, at any rate within a period of two weeks from the date of receipt of a copy of this judgment. Until such time, the petitioner shall be permitted to continue the operation irrespective of the fact that the existing permit is expiring on 27.12.2023.