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Judgment
Murali Purushothaman, J
The 1st petitioner is a stage carriage operator, on the route Thrissur-Triprayar on the strength of Ext.P1 permit. She made Ext.P2 application for renewal of permit on 05.04.2022. Pending consideration of the same, the petitioners made Ext.P4 joint application for transfer of the permit from the name of the 1st petitioner to the 2nd petitioner. The grievance of the petitioners is that, though, pursuant to Ext.P4 application, the petitioners were called for a personal hearing, nothing further has transpired and Ext.P4 application is not so far considered. The petitioners have filed this writ petition for a direction to consider Ext.P2 application for renewal of permit and Ext.P4 joint application for transfer of permit.
Heard the learned Counsel for the petitioners and the learned Government Pleader.
The learned Government Pleader, on instructions, submits that, though, pursuant to Ext.P2 application for renewal of permit, the 1st petitioner was called for a personal hearing, the 1st petitioner did not appear and therefore, no order could be passed on the application for renewal of permit. With regard to Ext.P4 joint application for transfer of permit, it is submitted by the learned Government Pleader that the said application is placed before the 1st respondent/RTA in the meeting slated on 31.08.2022.
In the facts and circumstances of the case and having regard to the submissions made across the bar, there will be a direction to the 1st respondent to consider Ext.P2 application for renewal of permit, expeditiously, after the 1st petitioner produces the relevant records. With regard to Ext.P4 application for transfer of permit, the 1st respondent shall pass appropriate orders in the next meeting or by circulation, as expeditiously as possible. It is made clear that I have not made any observations on the merits of the matter pending before the respondents.
The writ petition is disposed of accordingly.