Devkaran vs The State Of Rajasthan
2022 Latest Caselaw 7522 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7167/2022

1. Devkaran S/o Shri Mewa Ram Saharan, Aged About 50 Years, Resident Of Jeevandesar, Tehsil Sardarshahar District Churu. (Vehicle No. Rj-10Gb-2810, Rj-10Ga- 9558, Rj-10Ga-9183, Rj-10Gb-1392, Rj-10Ga-1392, Rj- 10Gb-0618).

2. Harpal S/o Shri Mukna Ram, Aged About 32 Years, Resident Of Jojasar, Tehsil Nohar District Hanumangarh (Vehicle No. Rj-10Ga-3452).

3. Jagmala Ram S/o Shri Daulat Ram, Aged About 45 Years, Resident Of Ward No. 18, Sardarshahar Tehsil Sardarshahar District Churu (Vehicle No. Rj-10Gb-0298).

4. Aslam Khan S/o Shri Bhanwaru Khan, Aged About 50 Years, Resident Of Ward No. 22, Sardarshahar Tehsil Sardarshahar District Churu (Vehicle No. Rj-10Ga-8788, Rj-10Gb-4568).

5. Imran Khan S/o Aslam Khan, Aged About 31 Years, Resident Of Ward No. 22, Sardarshahar Tehsil Sardarshahar District Churu (Vehicle No. Rj-10Gb-4532, Rj-07Gd-1721, Rj-10Gb-4531).

6. Mohan Nath S/o Shri Govind Nath, Aged About 27 Years, Resident Of Village Nainasar, Tehsil Sardarshahar District Churu. (Vehicle No. Rj-10Ga-3413).

7. Akbar S/o Shri Babu Gauri, Aged About 44 Years, Resident Of Ward No. 24, Sardarshshar Tehsil Sardarshahar District Churu (Vehicle No. Rj-10Ga-7653).

8. Hetram S/o Shri Nand Lal, Aged About 31 Years, Resident Of Ward No. 7, Bakhusar, Tehsil Loonkaransar District Bikaner. (Vehicle No. Rj-07Gd-9194).

9. Mahaveer S/o Shri Mani Ram, Aged About 40 Years, Resident Of Village Gopalsar Birbamana, District Sri Ganganagar (Vehicle No. Rj-07Gc-6987).

10. Pabu Dan S/o Shri Rugha Ram Dehru, Aged About 50 Years, Resident Of Ranasar Bikan, Tehsil Sardarshahar District Churu (Vehicle No. Rj-09Ga-9904, Rj-07Gc-6799, Rj-07Gc-4806).

11. Krishan Chand Sharma S/o Shri Sohan Lal, Aged About 43 Years, Resident Of Bukalsar Chhota, Tehsil

(2 of 3) [CW-7167/2022]

Sardarshahar District Churu (Vehicle No. Rj-07Gc-8367).

12. Kishan Lal S/o Shri Hanumana Ram, Aged About 43 Years, Resident Of Ranasar Bikan, Tehsil Sardarshahar District Churu (Vehicle No. Rj-07Gb-9538, Rj-07Gb- 0594).

13. Jaipal S/o Shri Lal Chand Godara, Aged About 35 Years, Resident Of Chak 9 Bhd, Udana, Tehsil Loonkaransar District Bikaner (Vehicle No. Rj-07Gc-2805).

----Petitioners Versus

1. The State Of Rajasthan, Through Secretary, Department Of Transport, Government Of Rajasthan, Secretariat, Rajasthan, Jaipur.

2. Regional Transport Officer, Bikaner.

3. District Transport Officer, Bikaner.

4. District Transport Officer, Sri Ganganagar

5. Regional Transport Officer, Ajmer.

6. District Transport Officer, Deedwana District Nagaur

7. Regional Transport Officer, Sikar.

8. District Transport Officer, Sikar.

9. District Transport Officer, Sujangarh District Churu.

10. District Transport Officer, Jhunjhunun.

11. District Transport Officer, Nohar District Hanumangarh

----Respondents

For Petitioner(s) : Mr. R.S.Choudhary For Respondent(s) : Mr. Sudhir Tak, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2022

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

(3 of 3) [CW-7167/2022]

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

255-AjaySingh/-

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