J. NAVAJYOTHI Vs. THE SECRETARY

JUDGEMENT

(1.) SINCE the five year period in terms of Rule 260A of the Kerala Motor Vehicles Rules in respect of the Petitioner's Stage Carriage KL -8A J 3838 is expiring on 25th of March, 2011, Petitioner made Ext.P5 application for replacing the said vehicle with vehicle bearing Regn. No. KL -8 AR 2772. Delay in considering Ext.P5 led the Petitioner to file this writ petition.

(2.) I heard the learned Counsel for the Petitioner and also the learned Government Pleader.

(3.) PETITIONER shall produce a copy of this judgment along with a copy of this writ petition before the Respondent for compliance.