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Judgment
Petitioner has applied for a temporary permit as per
Ext.P1 to operate on the route Adakkathode-Kelakam in respect
of vehicle bearing No. KL 05 V 7437 in the surrendered
vacancy of vehicle No. KL 07 BA 1607. According to the
petitioner, the route applied for is a short route of 7.5 kms and
traversing through interior and hilly areas of Kannur District,
wherein more than 5 schools are situated and the travelling
public are suffering from dearth of services. It is also submitted
that Exts.P2 to P6 are representations submitted by the local
MLA and various institutions seeking to rectify the
shortcomings, consequent to non-operation of sufficient stage
carriages. Therefore, petitioner seeks early consideration of
Ext.P1, taking note of the representations submitted by the said
institutions and the MLA.
Having heard learned counsel for the petitioner and
learned Government Pleader, there will be a direction to the
respondent to consider Ext.P1 application, taking into account
Exts.P2 to P6 representations submitted by MLA as well as
various institutions and if there are no other legal
impediments standing in the way, grant the same, within
two weeks, and in accordance with law.
Writ petition is disposed of accordingly.