Muskan Khandelwal D/O Dinesh ... vs Union Of India (2023:Rj-Jp:38648-Db)
2023 Latest Caselaw 6691 Raj/2

Rajasthan High Court

Muskan Khandelwal D/O Dinesh ... vs Union Of India (2023:Rj-Jp:38648-Db) on 8 December, 2023

Bench: Arun Bhansali, Ashutosh Kumar

[2023:RJ-JP:38648-DB]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 12102/2022

Muskan Khandelwal D/o Dinesh Khandelwal, Aged About 23
Years, R/o-Bhadsora, Distt- Chittorgarh (Raj.) At Present F-24,
Nandpuri, Swej Farm, Hawa Sadak, Jaipur (Raj.) 302019
                                                                        ----Petitioner
                                        Versus
1.       Union    Of     India,      Through        Secretary,       Department    Of
         Transport, Central Secretariat, Ministry Of Road Transport
         And Highways, 1 Parliament Street, New Delhi-110001
2.       State Of Rajasthan, Through Chief Secretary, Secretariat,
         Jaipur (Raj.)
3.       State    Of      Rajasthan,          Through         Commissioner       Cum
         Secretary, Department Of Transport And Road Safety
         Parivhan Bhawan, Sahakar Marg, Jaipur (Raj.)
4.       Regional Transport Authority, Department Of Transport,
         Jhalana Dungri, Jaipur (Raj.)
                                                                     ----Respondents

For Petitioner(s) : Mr.Yogesh Kumar Dadhich for Mr.DD Khandelwal For Respondent(s) : Dr.Ganesh Parihar, AAG Mr.Chandra Shekhar Sinha

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

08/12/2023

1. The present petition has been filed by the petitioner

challenging the validity of the Notification dated 27 th July, 2022

issued by the State Government, whereby the Rajasthan

Transportation of Merchandise Goods in Stage Carriage and

Contract Carriage Buses Scheme, 2022 ('Scheme of 2022') has

been published.

[2023:RJ-JP:38648-DB] (2 of 2) [CW-12102/2022]

2. Learned counsel for the respondents made submissions that

similar nature writ petition bearing DB Civil Writ Petition

No.12353/2022 (Jaipur Purchoon Transport Union, Jaipur & Anr.

Vs. State of Rajasthan & Anr.) has been decided on 04th October,

2023 by the Coordinate Bench of this Court, wherein the said

scheme has been upheld and therefore, the present petition may

be dismissed.

3. Learned counsel for the petitioner made submissions seeking

to persuade the Court to take a different view. However, after

going through the order passed by the Coordinate Bench of this

Court in the case of Jaipur Purchoon Transport Union, Jaipur & Anr.

(supra), we are not inclined to take a view different than what has

been taken in the said judgment by the Coordinate Bench of this

Court.

4. Consequently, no case is made out for interference.

5. Accordingly, the present petition is also dismissed.

(ASHUTOSH KUMAR),J (ARUN BHANSALI),J

Preeti Asopa /68

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