KRISHNA KUMARI Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.

(2.) Petitioner is the registered owner of stage carriage bearing Regn.No.KL-10-Z 2030. The vehicle has a regular permit to operate in the route Kozhikode-Kuttipuram. Ext.P10 is an order passed by the 1st respondent rejecting Ext.P8 application filed by the petitioner to allow her to pay tax at non transport vehicle rate for the quarter from 1/12/12 to 31/12/12. She had also submitted Ext.P9 G form for the said quarter. Her request for non transport vehicle rate was rejected by Ext.P10 order. Challenging Ext.P10 order, petitioner has filed Ext.P11 appeal which is now pending consideration of the 2nd respondent. It is at that stage this writ petition is filed for a direction to the 2nd respondent to expedite orders on Ext.P11 appeal and also to direct the 1st respondent to accept tax for the quarter from 01/4/13.

(3.) If as stated by the petitioner, Ext.P11 appeal is pending consideration of the 2nd respondent, the same is bound to be dealt with in accordance with law. Therefore, I direct the 2nd respondent to pass orders thereon with notice to the petitioner and this shall be done as expeditiously as possible at any rate within 6 weeks of production of a copy of this judgment.