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Judgment
The petitioner claims to be a permit holder for operating a stage carriage with respect to a particular vehicle. Since that vehicle was not in its operational best, he applied for replacement of the vehicle with a vehicle of a lesser model but with higher mechanical efficiency and overall condition by making Ext.P4 application. The petitioner says that the same has not been considered by the competent authority even though they are under a statutory obligation to do so.
I have heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondent.
Since I see that the petitioner has submitted Ext.P4 application before the respondent who is the competent authority under the applicable Motor Vehicles Act and Rules I see no reason why the application should not be directed to be considered and disposed of by the said authority.
I therefore direct the respondent to take up Ext.P4 application preferred by the petitioner and consider it on its merits and dispose it of after following due procedure, as expeditiously as possible, but not later than three weeks from the date of receipt of a copy of this judgment.
The writ petition is disposed of.