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Judgment
K.Surendra Mohan, J.—The petitioner is the stage carriage operator who is conducting service on the route Porathur - Thrissur via.Peringottukara, Anthikkad, Kanjani and Olari on the strength of a regular permit. He had applied for a variation of his permit condition by extending the route from Porathur to Pazhuvil Palli, a distance of 2 kms. The extension has already been granted. However, the petitioner is not able to operate on the extended route for the reason that his timings have not been settled in respect of the extended portion. Therefore, he seeks the issue of appropriate directions for settling the timings over the extended portion of the route. The learned Govt.Pleader, on instructions, submits that the matter would be considered and the timings would be settled within a period of two months.
This Writ Petition is accordingly disposed of directing the respondent to settle the timings of the petitioner over the extended portion of his route granted as per Ext.P2 and to issue the permit within a period of two months from the date of receipt of a copy of this Judgment.