K C BABYCHAN Vs. SECRETARY R T A

JUDGEMENT

(1.) THE petitioner is a stage carriage operator on the route Veeriambram - Kozhikode operating with stage carriage bearing registration No. KL 18/5305. THE petitioner has applied for variation of permit under Section 80(3) of the Motor Vehicles Act, 1988. Variation was granted as is obvious from Ext.P1. THE grievance of the petitioner is that the variation was granted subject to settlement of timings, but, the respondent is not settling the timings. Though a conference was held, it was postponed and the files were shifted to the respondent. However, even on receipt of the concerned files, no timing conference was convened for the purpose of settling timings in respect of Ext.P1.

(2.) LEARNED Government Pleader, upon instructions, submitted that for the purpose of settling the timings pursuant to Ext.P1 a conference is scheduled to be held on 28.10.2010. This is recorded. Accordingly, this writ petition is disposed of with a direction to the respondent to take a decision on settlement of timings in respect of the vehicle for which variation has been granted as per Ext.P1 on the scheduled day itself and issue the same after completion of the formalities therefor.