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Judgment
K. Surendra Mohan, J.—The petitioner is a stage carriage operator conducting services on the route Kumaly-Ernakulam South with a stage carriage vehicle bearing registration No. KL-06/E 2399 on the strength of a regular permit that is valid up to 27.6.2011. As the petitioner''s route is a long distance route covering 180 Kms, after the amendments made to the Kerala Motor Vehicles Rules, the petitioner''s service can be operated only as a super fast service as per Rule 2(uc) of the Rules. Therefore, the petitioner submitted Ext.P2 application in the prescribed form seeking conversion of his service from a limited stop ordinary service to a super fast service. However, as per Ext.P3 proceedings, the Regional Transport Authority, Idukki has adjourned the matter, though the same was considered on 5.3.2010. According to the petitioner, the delay in passing final orders on his request for conversion is causing serious prejudice to him. Therefore, he seeks appropriate directions for an early disposal of his application. The learned Senior Government Pleader has no objection to such a direction being issued.
In the above circumstances, this writ petition is disposed of directing the first respondent to consider the application of the petitioner for variation, which is evidenced herein by Ext.P2, and to pass final orders thereon as expeditiously as possible, at any rate, within a period of six weeks from the date of receipt of a copy of this judgment.