J.S. Khehar, J. - (1.) Through the instant writ petition, the petitioner has sought the issuance of a writ in the nature of mandamus, requiring the State Transport Commissioner (respondent No.1) to take a final decision on the application dated 13.4.2005 (Annexure P1) wherein the petitioner has sought curtailment of his route permit from Morinda to Nangal and its extension upto Mohali via Kharar from Morinda, and increase in trips from half to one R/T daily. Notice of motion.
(2.) On our asking, Mr. Ashok Aggarwal, Additional Advocate General Punjab, accepts notice on behalf of the respondents. Learned counsel for the respondents states that he has no objection to the disposal of the instant writ petition in terms of the prayer made by learned counsel for the petitioner.
(3.) In view of the above, we consider it just and appropriate to dispose of the instant writ petition by directing respondent No.1 i.e. the State Transport Commissioner, Punjab, to take a final decision on the application of the petitioner dated 13.4.2005 (Annexure P1) by passing a well reasoned speaking order within two months from the date of receipt of a certified copy of this order. Disposed of accordingly.;