Rajasthan High Court - Jaipur
Navdeep Singh Rathore S/O Sh. Rajendra ... vs State Of Rajasthan on 14 December, 2022
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18552/2022
1. Navdeep Singh Rathore S/o Sh. Rajendra Singh Rathore,
Aged About 46 Years, R/o Parbatsar Tehsil And Dist.
Nagaur. (Rajasthan). Owner Of The Truck Reg.no. Rj 01
Gb 9435.
2. Ram Nivas S/o Javana Ram, Aged About 31 Years, R/o
Karkeri, Tehsil Kishangarh Dist. Ajmer (Rajasthan). Owner
Of The Truck Reg.no. Rj 30 Gb 1172.
3. Manmohan S/o Mangtu Ram, Aged About 42 Years, R/o
Village Karwara, Manakpur, Rewari (H.r). Owner Of The
Truck Reg. No. Hr 47 D 5037.
4. Jaikara Building Material And Carriers, Proprietor Amit
Kumar S/o Brijesh Kumar Age About 36 Years R/o B- 171
Surya Vihar Near Shri Krishna Hospital Gurgaon (H.r.).
Owner Of The Truck Reg. No. Hr 55 A 0474.
5. Muddin Khan S/o Juhroo Khan, Aged About 53 Years, R/o
Village Udaka Tehsil Kaman Dist. Bharatpur (Rajasthan).
Owner Of The Truck Reg. No. Rj05 Gb 2878.
6. Kamal Trading Company, Proprietor Kamal S/o Mehbub
Khan Age About 63 Years R/o Bcp 28 Near B N Public
School Badkhal Colony, Faridabad (H.r.) Owner Of The
Truck Reg. No. Hr 38 Aa 0047.
7. Jai Singh Gurjar S/o Shri Ram Swaroop Gurjar, Aged
About 28 Years, R/o Village Bhaglai Tehsul And Dist.
Dausa. (Rajasthan). Owner Of The Tractor No. Rj 29 Rb
1224.
8. Bhajanlal Building Materiel Supplie, Proprietor Bhajan Lal
S/o Jay Chand Age About 42 Years R/o Village Jakhopur
Tehsil Sohna Dist, Gurgaon (Hr). Owner Of The Truck Reg
No. Hr 55 Ae 5891.
----Petitioners
Versus
1. State Of Rajasthan, Transport Department Of Rajasthan,
Secretariat, Jaipur, Rajasthan, Through Secretary.
2. Department Of Mining And Geology, Government Of
Rajasthan, Secretariat, Jaipur, Rajasthan, Through Joint
Secretary.
(Downloaded on 16/12/2022 at 12:14:45 AM)
(2 of 3) [CW-18552/2022]
3. Regional Transport Officer, Sikar, (Rajasthan).
4. Regional Transport Officer, Dausa, (Rajasthan).
5. Regional Transport Officer, Jhunjhunu, (Rajasthan).
6. Regional Transport Officer, Pali, (Rajasthan).
7. Regional Transport Officer, Nagaur, (Rajasthan).
8. D.t.o., Jhunjhunu, (Rajasthan).
9. D.t.o., Kishangarh (Rajasthan).
10. Rta, Rewari (Hr).
11. Rta, Gurgaon (Hr).
12. Rta, Faridawad (Hr).
----Respondents
For Petitioner(s) : Mr.Sunil Kumar Bansal, Adv. For Respondent(s) : Dr.Ganesh Parihar, AAG with Mr.V.S. Badaya, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 14/12/2022 Learned counsel for the parties submit that issue raised in the present writ petition is already decided by Coordinate Bench of this Court in the case of Zabir Khan Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.1964/2022) and other connected writ petitions, decided by a common order dated 14.03.2022.
This Court, deems it proper to quote the relevant portion of the order passed in the case of Zabir Khan Vs. State of Rajasthan & Ors. (supra), as under:-
"On the joint request and with the consent of the learned counsels for the respective parties, these writ petitions are disposed of in following terms:
(I) The respondents shall launch prosecution against those petitioners/ vehicle owners who do not wish to opt for Amnesty Scheme floated by the respondents for (Downloaded on 16/12/2022 at 12:14:45 AM) (3 of 3) [CW-18552/2022] compounding the offence of overloading valid upto 31.03.2022 within two weeks thereafter.
(ii) The vehicle of the petitioners/ vehicle owners shall be de-classified from "blacklisting" immediately.
(iii) Learned Additional Advocate General undertakes to get nomenclature from "blacklisting" changed to any other appropriate and suitable nomenclature reflecting offence(s) committed by the drivers/vehicle owners, on its "Vahan Portal".
(iv) In cases where the allegations of overloading appears to be false on their face in view of some technical glitch, the petitioners/vehicle owners shall be at liberty to submit are presentation for redressal of their grievance(s)within 10 days from today and the learned AAG assures that the same will be considered within a week thereafter vide a reasoned order with its communication to the petitioners/vehicle owners.
(v) For renewal of permit/fitness certificate/registration certificate or of transfer of registration certificate, the respondents shall proceed in accordance with the statutory provisions contained under the Motor Vehicles Act, 1988 without being influenced by the fact that their vehicles have been classified as "blacklisted".
This Court accordingly, finds that the present writ petition also needs to be disposed of in the same terms and conditions which have been agreed by learned counsel for the parties in the case of Zabir Khan Vs. State of Rajasthan & Ors.
(supra).
Accordingly, the writ petition stands disposed of.
(ASHOK KUMAR GAUR), J Himanshu Soni/10 (Downloaded on 16/12/2022 at 12:14:45 AM) Powered by TCPDF (www.tcpdf.org)