Ravi Saran vs State Of Rajasthan
2022 Latest Caselaw 6149 Raj

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



                                                                                 (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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