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Judgment
P.V.Kunhikrishnan, J
The above writ petition is filed with the following prayers;
“ i. issue a writ of mandamus or such other writs, order or direction, directing the first respondent, Secretary, Regional Transport Authority, Kottayam to take action on Ext.P4 request submitted by the petitioner so as to compel the second respondent to operate with the pre-revised timings as directed by the STA by decision dated 04.01.2018, as relating to the permit on the route Changanacherry-Anakkal in respect of stage carriage KL 33 E 5519 by starting from Changanacherry in terms with the permit, within a time frame as this Hon Court may deem fit and proper;
ii. To grant such other relief’s as this Hon’ble Court may deem fit and proper. ” (SIC)
The above writ petition is filed for issuing appropriate direction to 1st respondent to take action on Ext.P4 request submitted by the petitioner so as to compel the 2nd respondent to operate with the pre-revised timings as directed by the STA by decision dated 04.01.2018 as relating to the permit on the route Changanacherry – Anakkal in respect of stage carriage KL 33 E 5519 by starting from Changanacherry in terms with the permit.
Heard learned counsel for petitioner and learned Government Pleader. No notice is necessary to the 2nd respondent at this stage. If the 2nd respondent is aggrieved by any of the directions issued by this Court, the 2nd respondent is free to file a review petition before this Court.
After hearing both sides, I am of the opinion that there can be a direction to the 1st respondent to consider Ext.P4 with notice to the 2nd respondent.
Therefore, this writ petition is disposed of, directing the 1st respondent to consider Ext.P4 representation with notice to the 2nd respondent, as expeditiously as possible, at any rate within a period of one month from the date of receipt of a copy of this judgment.