PPRESIDENT BALASUBRAMANIA SWAMI Vs. SECRETARY

JUDGEMENT

(1.) THE petitioner is having a regular permit on the route Vypin - Kodungallur. It applied for variation of that permit. THE said application was allowed by Ext.P1. Praying for issuing the permit making the endorsement of variation, this writ petition is filed.

(2.) LEARNED Government Pleader upon instructions submitted that the timing conference for settling the time schedule after varying the permit will be held in accordance with the priority of grant. In this case the variation was granted as early as on 18.7.2006. Therefore, there is no justification in delaying the matter further. The respondent is directed to settle the time schedule and issue the varied permit within two months from the date of production of a copy of this judgment. The writ petition is disposed of as above.