J.S.Khehar, J. - (1.) (oral)
(2.) THROUGH the instant writ petition, the petitioner claims the issuance of a writ in the nature of mandamus so as to direct the State Transport Commissioner, Punjab, to dispose of the application dated 1.9.2005 (Annexure P1), vide which the petitioner has sought curtailment and increase of trips on Malerkotla-Amritsar route, curtailment from Moga to Malerkotla via Cheema, Sandaur Lohat Baddi, Raikot, Bassian, Ajitwal and increase of trips from one to two (Permit No.578/R/02). Learned counsel for the petitioner states that the petitioner will be satisfied if the instant writ petition is disposed of by requiring the respondent i.e. the State Transport Commissioner, Punjab, to take a final decision on the aforesaid application of the petitioner dated 1.9.2005 (Annexure P1). In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose CWP NO.4445 OF 2006 2 of the instant writ petition by directing the respondent i.e. the State Transport Commissioner, Punjab, to take a final decision on the application of the petitioner dated 1.9.2005 (Annexure P1) by passing a well reasoned speaking order within three months from the date of receipt of a certified copy of this order. Disposed of accordingly. Order dasti on payment of usual charges.;