K I BASHEER Vs. SECRETARY

JUDGEMENT

(1.) THE petitioner is a stage carriage operator operating the bus bearing registration No.KL-08-N-06 on the route Kuthampully- Ottapalam via. Thiruvilwamala, Pampadi and Lakkidi. THE permit issued to the said vehicle is valid upto 8.3.2012. THE grievance voiced by the petitioner in this writ petition is that though nearly one month has passed after Ext.P2 application for replacement of the vehicle with a later model vehicle was submitted to the respondent, till date orders have not been passed thereon. In this writ petition the petitioner seeks a direction to the respondent to consider Ext.P2 application and take a decision thereon without insisting on the production of a no objection certificate from the financier of the outgoing vehicle, within a time limit to be fixed by this Court.

(2.) THE learned Government Pleader appearing for the respondent submitted that if the original of Ext.P2 has been received by the respondent and is pending, the respondent will consider the same and pass appropriate orders thereon within one month from today. In the light of the said submission and having regard to the fact that a no objection certificate from the financier of the outgoing vehicle is not required, I dispose of this writ petition with a direction to the respondent to consider Ext.P2 application, if the same has been received and the requisite fee has been paid, and take an appropriate decision thereon expeditiously and in any event within one month from today. THE respondent shall after a decision is taken on Ext.P2 application communicate the same to the petitioner.