(1.) Since the five year period in terms of Rule 260A of the Kerala Motor Vehicles Rules in respect of the Petitioner's Stage Carriage KL-8A J 3838 is expiring on 25th of March, 2011, Petitioner made Ext.P5 application for replacing the said vehicle with vehicle bearing Regn. No. KL-8 AR 2772. Delay in considering Ext.P5 led the Petitioner to file this writ petition.
(2.) I heard the learned Counsel for the Petitioner and also the learned Government Pleader.
(3.) Having regard to the fact that orders have to be obtained by the Petitioner before the expiry of the five year period specified in the Rule and taking note of the pendency of Ext.P5, I direct the Respondent to pass orders on Ext.P5, at any rate before 25th of March, 2011.