U P BEERANKUTTY Vs. SECRETARY

JUDGEMENT

(1.) The Petitioner is a stage carriage operator operating a stage carriage service on the route Mukkom - Thekkumkutty -Thottakkad - Kooderenhi - Thiruvambadi - Cheruvadi -Chennamangaloor via Vallathipara - Pannimukku - Karamoola -Thiruvambady Estate - Kodiyathur - Manassery and Kolamundai on the strength of a regular permit. He applied for a variation of the permit and that was granted by the Regional Transport Authority, Kozhikkode, as can be seen from Ext.P1 proceedings dated 30.07.2010. This writ petition is filed contending that though more than ten months have passed thereafter, till date, the time schedule have not been settled and the variation has not been endorsed on the original of the permit.

(2.) When the writ petition came up for hearing today, the learned Government Pleader appearing for the Respondent submitted on instructions that after the writ petition was filed, a timing conference was held and the timings were settled on 02.02.2011. In the light of the said submission, I dispose of the writ petition with the direction that, if till date, the variation has not been endorsed on the original of the permit and a copy of the proceedings settling the timings have not been issued to the Petitioner, the Respondent shall take necessary steps in that regard expeditiously and in any event within one week from the date on which the Petitioner produces a copy of this judgment before the Respondent.