M.S. Menon, J. - (1.) THE Central Road Traffic Board, Trivandrum, is the 1st Respondent in this petition. Though the Hoard did not enter an appearance it was contacted by the Advocate General at our suggestion.
(2.) THE Advocate General submits that the Board will dispose of the appeal on or before the 5 -1 -1956 and failing that; the stay order granted by the Board may stand vacated. The 2nd Respondent has no objection to an order being passed on those lines and the Petitioner is satisfied With such an order. Order accordingly. No costs.
(3.) THE Oillcc 'is directed to send back the file forthwith to the C. R. T. B., Trivandrum.;