Rajasthan High Court - Jodhpur
Ravi Saran vs State Of Rajasthan on 26 April, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5641/2022
1. Ravi Saran S/o Sh. Mukh Ram, Aged About 43 Years,
Resident Of Dhani Pachera, Tehsil And District Churu
(Rajasthan). (Owner Of Vehicle No. Rj10-Ga-7009 And
Rj10-Gb-1404).
2. Hadman S/o Sh. Panaram, Aged About 59 Years, Resident
Of 21, Gajusar, Tehsil Sardarshahar, District Churu
(Rajasthan). (Owner Of Vehicle No. Rj10-Ga-7702).
3. Rati Ram S/o Sh. Mani Ram, Aged About 36 Years,
Resident Of 32, Athuna Bass, Hariyasar Jatan, Tehsil
Sardarshahar, District Churu (Rajasthan). (Owner Of
Vehicle No. Rj10-Gb-0020).
4. Rukmani W/o Sh. Rati Ram, Aged About 31 Years,
Resident Of Hariyasar Jatan, Fitted Spd Gov. Tehsil
Sardarshahar, District Churu (Rajasthan). (Owner Of
Vehicle No. Rj-10-Gb-1922).
5. Om Prakash S/o Sh. Hansraj, Aged About 32 Years,
Resident Of Ward No. 06, Sihago Ka Mohalla, Sirasar,
Tehsil Rawatsar, District Hanumangarh (Rajasthan).
(Owner Of Vehicle No. Rj31-Ga-8744).
----Petitioners
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. District Transport Officer, Sujangarh, District Churu
(Rajasthan).
4. District Transport Officer, Churu (Rajasthan).
5. District Transport Officer, Didwana, District Nagaur
(Rajasthan).
6. District Transport Officer, Hanumangarh (Rajasthan).
7. District Transport Officer, Jhunjhunu (Rajasthan).
----Respondents
For Petitioner(s) : Mr. K.R. Saharan
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(2 of 2) [CW-5641/2022]
For Respondent(s) :
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 26/04/2022 Learned counsel for the petitioners submits that the issue involved in the writ petition is no more res integra and 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. He submits that the instant writ petition may also be disposed of in similar terms.
Taking into consideration the contentions advanced by learned counsel for the petitioners, 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.
(VIJAY BISHNOI),J 72-mohit/-
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