V M MOHANAN NAMBOOTHIRI Vs. SECRETARY

JUDGEMENT

(1.) THE petitioner has applied for grant of Regular Permit to operate on the route Ottapalam - Natyamangalam. THE same was granted as per Ext.P1 order subject to settlement of timings. Subsequently, the petitioner has produced the records of the vehicle bearing registration No. KL-7/AD 1346. THE grievance of the petitioner is that despite Ext.P1 order, the respondent has not taken any action to settle the timings in respect of the said vehicle. In the light of Ext.P1 order issued by the RTA, the respondent is bound to settle the timings in respect of the vehicle bearing registration No. KL-7/AD 1346. THErefore, this writ petition is disposed of with a direction to the respondent to settle the timings in respect of the aforesaid vehicle for which Ext.P1 permit has been granted, expeditiously, at any rate, within a period of two months from the date of receipt of copy of this judgment with notice to the petitioner and other operators on the route.