ABDUL GAFOOR K.K. Vs. THE SECRETARY

JUDGEMENT

(1.) The petitioner, who is the registered owner of a stage carriage bearing registration No.KL-55/Y-7529 has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent to consider and dispose of Ext.P3 application for re-issue of 20 days substitute temporary permit in respect of stage carriage bearing registration No.KL-55/Y-7529 to operate on the route Valanchery-Tirur in the place of stage carriage bearing registration No.KL-05/P-8136 in continuation of Ext.P2 temporary permit, which is valid till 05.11.2018.

(2.) On 30.10.2018, when this writ petition came for admission, the learned Senior Government Pleader took notice for the respondent and sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the respondent.