N. ABASS Vs. THE SECETARY R.T.A.

JUDGEMENT

(1.) THE Petitioner is operating a stage carriage on the route Kurumpoyil - Balussery - Kozhikode as per the time schedule settled way back in the year 2009. On account of introduction of other services and other changes in circumstances, the Petitioner has filed Ext.P1 application dated 8.2.2011 before the Respondent for revision of the time schedule. The grievance voiced by the Petitioner is that till date orders have not been passed thereon. In this writ petition, the Petitioner seeks a direction to the Respondent to consider the request in Ext.P1 application and to take an appropriate decision thereon within a time limit to be fixed by this Court.

(2.) SRI . Basant Balaji, the learned Government Pleader appearing for the Respondent submits that if Ext.P1 application has been received and is pending, the Respondent will consider the same and take an expeditious decision thereon, in accordance with law, after notice to the other existing operators.