Rajasthan High Court - Jaipur
Prabhu Dayal Sharma vs Distt.Transport Officer, Alwar on 17 August, 2012
Author: Arun Mishra
Bench: Arun Mishra
D.B. SPECIAL APPEAL (WRIT) NO.136/2007 Prabhu Dayal Sharma Vs. Distt.Transport Officer, Alwar 17.08.2012 HON'BLE THE CHIEF JUSTICE MR. ARUN MISHRA HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I Ms.Naina Saraf for the appellant.
In the impugned order, it has not been mentioned as to what relief was prayed for and under which Act alternative remedy is available. Thus, the impugned order has been passed in a mechanical manner and without due application of mind to the facts of the case. In these circumstances, we set aside the impugned order and remit the case to the Single Bench with request to decide it afresh in accordance with law. Accordingly, the appeal is disposed of.
(NARENDRA KUMAR JAIN-I),J. (ARUN MISHRA),C.J. Skant/-
All the corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Shashi Kant Gaur, P