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Om Prakash Sihag vs State Of Rajasthan
2022 Latest Caselaw 6463 Raj

Citation : 2022 Latest Caselaw 6463 Raj
Judgement Date : 4 May, 2022

Rajasthan High Court - Jodhpur
Om Prakash Sihag vs State Of Rajasthan on 4 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6483/2022

Om Prakash Sihag S/o Sh. Hansraj Sihag, Aged About 32 Years, Ward No. 06, Sihago Ka Mohalla, Sirasar, Hanumangarh (Rajasthan). (Owner Of Vehicle No. RJ31-GA-8144)

----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. District Transport Officer, Sujangarh, District Churu (Rajasthan).

4. District Transport Officer, Didwana, District Nagaur (Rajasthan).

5. District Transport Officer, Hanumangarh (Rajasthan).

----Respondents

For Petitioner(s) : Mr. K.R.Saharan

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/05/2022

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

(2 of 2) [CW-6483/2022]

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

172-AjaySingh/-

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