A K JOSE, S/O KOCHAPPAN Vs. SECRETARY

JUDGEMENT

(1.) The Petitioner is a stage carriage operator, operating a stage carriage service on the route Thrissur - Pullazhi on the strength of a regular permit. He applied for variation of the route by extending the service to Ayyanthole. The Regional Transport Authority, Thrissur considered the matter at its meeting held on 22.07.2010 and resolved to grant the variation subject to settlement of timings on the extended route. This writ petition is filed contending that though several months have passed thereafter, till date, the time schedule has not been settled and the variation has not been endorsed on the original of the permit. In the writ petition, the Petitioner seeks a direction to the Respondent to settle the time schedule and to endorse the variation on the original of the permit within a time limit to be fixed by this Court.

(2.) The learned Government Pleader appearing for the Respondent submitted on instructions that the Respondent will settle the timings and make the necessary endorsements on the original of the permit expeditiously. In the light of the said submission and having regard to the fact that more than ten months have passed after Ext.P1 order was passed, I dispose of the writ petition with a direction to the Respondent to settle the timings and to endorse the variation on the original of the permit expeditiously and in any event within a period of one month from the date on which the Petitioner produces a copy of the judgment before him.