Rajasthan High Court - Jodhpur
M/S.Chandra Subh Yatra Co.Pvt.Ltd vs State & Ors on 27 March, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
!! 1 !!
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.4077/2007 M/s Chandra Subh Yatra Com.Ptv.Ltd.
vs. State of Raj. & Ors.
Date of order :: 27.03.2009
P R E S E N T
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr.B.L. Maheshwari, for the petitioner. Mr.Hemant Choudhary, for the respondents.
In view of the judgment rendered in S.B. Civil Writ Petition No.409/2009 (Naresh Kumar Doshi Vs. State of Rajasthan & Ors.), decided on 9th March, 2009 this writ petition is dismissed due to availability of alternate remedy of appeal provided under Section 14 of the Rajasthan Motor Vehicle Taxation Act, 1951. However, petitioner is permitted to raise his all grounds before the appellate authority. It is expected from the appellate authority that appeal of the petitioner !! 2 !! will be decided after considering his all grounds taken in the appeal on merit. No order as to costs.
(GOPAL KRISHAN VYAS), J.
A.K. Chouhan/-