Rajasthan High Court - Jodhpur
Husan Deep Singh vs State Of Rajasthan (2023:Rj-Jd:40345) on 22 November, 2023
[2023:RJ-JD:40345]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17189/2018
Husan Deep Singh S/o Shri Harvinder Singh, Aged About 25
Years, 52 Gg, Gulabewala, Karanpur, Distt Sri Ganganagar (Raj)
----Petitioner
Versus
1. State Of Rajasthan, Through Transport Commissioner,
Government Of Rajasthan, Parivahan Bhawan, Sahakar
Marg, Jaipur (Raj)
2. Secretary, State Transport Authority, Government Of
Rajasthan, Parivahan Bhawan, Sahakar Marg, Jaipur (Raj)
3. Secretary, Regional Transport Authority, Bikaner Region,
Bikaner (Raj)
4. State Transport Appellate Tribunal, Raj. Jaipur, Mini
Secretrate, Bani Park, Jaipur (Raj)
5. Shri Sunil Vishnoi S/o Shri Joga Ram Vishnoi, 464, Malo
Ki Dhani, Guda Vishnoiyan, Luni, District Jodhpur (Raj)
----Respondents
For Petitioner(s) : None
For Respondent(s) : Mr. Mohit Singh Choudhary
HON'BLE MR. JUSTICE ARUN MONGA
Order 22/11/2023 The writ petition has been filed seeking following relief:
"(i) That the order dated 24-03-2017(Annexure
5) passed by the State Transport Authority, Raj., Jaipur and also the order dated 29.08.2017 (Annexure 6) passed by the State Transport Appellate Tribunal, Raj., Jaipur by which allowing the respondent No.5 to replace his existing A/C Sleeper Bus by a non A/C Bus may very kindly be quashed and set aside.
(ii) Any other writ, order or direction which the circumstance of the case warrants may kindly be order to be passed in favour of the petitioner.
(iii) Cost of the writ petition may also kindly be awarded in favour of the petitioner."(Downloaded on 28/11/2023 at 08:34:10 PM)
[2023:RJ-JD:40345] (2 of 2) [CW-17189/2018]
2. The writ petition was filed sometime in year 2018. On being called out for hearing today, none appears for the petitioners.
3. Be that as it may, it so appears that the nature of relief sought in 2018 has been rendered completely stale by sheer passage of time or otherwise, the petitioner has lost interest in pursuing the lis due to certain subsequent developments.
4. In the premise, the writ petition is dismissed for non- prosecution.
(ARUN MONGA),J 152-divyaP/-
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