Ved Prakash S/O Jagdev Singh vs State Of Rajasthan on 16 September, 2022

[Cites 1, Cited by 0]

Rajasthan High Court - Jaipur

Ved Prakash S/O Jagdev Singh vs State Of Rajasthan on 16 September, 2022

Bench: Mahendar Kumar Goyal

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13707/2022

Ved Prakash S/o Jagdev Singh, Aged About 42 Years, R/o House
No. 100, Munda Mohalla, Near Param Hans Public School, Kheri
Kalan, Faridabad, Haryana. (Vehicle No. Hr-38-Y-4942)
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Transport Department Of Rajasthan,
        Secretariat, Jaipur, Rajasthan Through Secretary.
2.      Department Of Mining And Geology, Govt. Of Rajasthan,
        Secretariat, Jaipur, Rajasthan Through Joint Secretary.
3.      Department Of Mining And Geology, Govt. Of Haryana, 30
        Bay Building, Room No. 79, 1St Floor, Sector 17,
        Chandigarh Through Its Joint Secretary.
4.      Regional Transport Authority, Jagatpura, District Jaipur
        (Raj.).
5.      Regional    Transport       Officer,      Near      Lohagarh    Stadium,
        Subhash Nagar, Bharatpur.
6.      Regional Transport Officer, Kotputli, Jaipur.
7.      Regional Transport Officer, Nuh, Haryana.
8.      Regional Transport Officer, Gurgaon, Haryana.
9.      Regional Transport Officer, Faridabad, Haryana.
10.     Regional Transport Officer, Palwal, Haryana.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mohd. Shakir Khan with Mr. Ajay Kumar Sain For Respondent(s) : Dr. Ganesh Parihar, AAG with Mr. Sameer Sharma HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 16/09/2022 Learned counsels for the respective parties submit that the issue involved in the writ petition is no more res integra and (Downloaded on 16/09/2022 at 10:23:00 PM) (2 of 2) [CW-13707/2022] stands resolved by an order of this Court dated 14.03.2022 passed in S.B. Civil Writ Petition No.1964/2022 in case of Zabir Khan Vs. State of Rajasthan & Ors. and other connected matters. They submit that the instant writ petition may also be disposed of in similar terms.

Taking into consideration the contentions advanced by learned counsels for the respective parties, this writ petition is disposed of in terms of order dated 14.03.2022 in case of Zabir Khan (supra) which shall apply mutatis mutandis to this case also.

(MAHENDAR KUMAR GOYAL),J PRAGATI/170 (Downloaded on 16/09/2022 at 10:23:00 PM) Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Rajasthan High Court - Jaipur