K M SUBINA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE petitioner has submitted an application for regular permit on the route Ambayathodu - Kannur H.Q.Hospital. In the meanwhile, he had submitted an application for temporary permit. Ext.P6 would reveal that based on the application of the petitioner for temporary permit the same was granted and based on such grant the Secretary, RTA has settled the timings. THE said grant and settlement of timings was in respect of the vehicle bearing registration No. KL 13/J 2299. THE petitioner submits that the said permit was surrendered and thereafter he has submitted Ext.P9 application for issuance of a temporary permit to operate with his new vehicle bearing registration No. KL 58/1796. THE said application for temporary permit has not been considered. It is in the said circumstances that this writ petition has been filed.

(2.) WHEN an application for temporary permit is submitted, the second respondent is bound to consider the same and pass orders thereon. In the said circumstances, this writ petition is disposed of with a direction to the second respondent to consider Ext.P9 and pass orders thereon expeditiously, at any rate, within a period of one week from today.