Bajrang Lal vs State Of Rajasthan ...
2023 Latest Caselaw 1787 Raj

[2023/RJJD/005630]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2865/2023

Bajrang Lal S/o Late Shri Mota Ram, Aged About 45 Years, Resident Of Village Inderura, Tehsil Ladnun, Dist. Nagour (Raj.) Owner Of Vehicle Bearing No. Rj 50 Ra 0891.

----Petitioner Versus

1. State Of Rajasthan, Through Transport Department Of Rajasthan, Jaipur Through Its Secretary.

2. State Of Rajasthan, Department Of Mining And Geology, Rajasthan, Secretariat, Jaipur Through Joint Secretary.

3. Regional Transport Officer, Ajmer.

4. District Transport Officer, Deedwana Dist. Nagour

----Respondents

For Petitioner(s) : Mr. B.R. Chahar

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

16/02/2023

Learned counsel for the petitioner submits that the petitioner

would be satisfied if his representation is considered and decided

by the respondents, while keeping into consideration the order

passed by this Hon'ble Court in Shakti Singh & Anr. Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.19047/2022 decided on

02.02.2023). The order reads as under:

"Learned counsel for the respective parties submit that the issue involved herein is no more res integra and stands resolved by an order of this Court dated 14.03.2022 in SBCWP No.1964/2022: Zabir Khan Vs. State of Rajasthan & Ors. and other connected matters. They submit that this writ petition may also be disposed of in

[2023/RJJD/005630] (2 of 2) [CW-2865/2023]

similar terms barring the direction No.1 inasmuch as the amnesty scheme is no more in force.

Taking into consideration the contentions advanced by learned counsels for the respective parties and the material on record, the writ petition is disposed of in terms of order dated 14.03.2022 passed in case of Zabir Khan (supra) which shall apply mutatis mutandis to this case also barring the direction No.1.

The present writ petition is disposed of on the submission made by the learned counsel for the petitioners that the writ petition is squarely covered by the judgment of this Court passed in Zabir Khan (Supra) and if the authorities find that the facts in the present case are not similar to the case of Zabir Khan (Supra), they may proceed against the petitioners in accordance with law."

In view of the above, the present writ petition is disposed of

with a direction to the respondents to consider and decide the

representation of the petitioner, while keeping into consideration

the order passed in Shakti Singh (supra) by passing a speaking

order, strictly in accordance with law. Stay petition also stands

disposed of.

(DR.PUSHPENDRA SINGH BHATI),J 381-Zeeshan

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