V NIRMALA Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) THE grievance of the petitioner is in respect of the callous inaction on the part of respondents in considering and passing appropriate orders on Ext.P1 application preferred by her for classifying the service as Fast Passenger in accordance with the Rule 2 (ea) of the Kerala Motor Vehicles Rules, 1989 on the route Thrissur-Kozhikode in respect of the stage carriage bearing registration No.KL-08/AR 1516. THE learned counsel for the petitioner submits that the application in this regard for variation of permit was preferred as early as on 16.9.2011 as borne by Exts.P1 & P2 and that the lethargy on the part of the respondents is liable to be deprecated.

(2.) HEARD the learned Government Pleader as well. However, considering the limited nature of the relief sought for, this Court does not find it necessary to deal with the merits of the case. The writ petition is disposed of, directing the 1st respondent to consider and pass appropriate final orders on Ext.P1 application in accordance with law, as expeditiously as possible, at any rate within 'two months' from the date of receipt of a coy of this judgment or in the next meeting of the Regional Transport Authority, whichever is earlier.