Rashid Khan S/O Deen Mohammad vs State Of Rajasthan ...
2023 Latest Caselaw 2017 Raj/2

[2023/RJJP/002454]                    (1 of 2)                        [CW-2454/2023]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2454/2023

Rashid Khan S/o Deen Mohammad, Aged About 50 Years, R/o
Zakopur (36), Tehsil And District Faridabad, Haryana. 121004
Owner Of The Vehicle No. - Hr38Ab1036
                                                                     ----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.       Department Of Mining And Geology, Govt. Of Haryana, 30
         Bay Building, Room No. 79, 1St Floor, Sector 17,
         Chandigarh Through Its Joint Secretary.
4.       Regional Transport Officer, Jaipur Rajasthan.
5.       Regional    Transport       Officer,      Near      Lohagarh    Stadium,
         Subhash Nagar, Bharatpur.
6.       Regional Transport Officer, Alwar Rajasthan.
7.       Regional     Transport       Officer,      Kotputli,     District   Jaipur,
         Rajasthan.
8.       Regional Transport Officer, Sikar Rajasthan.
9.       Regional Transport Officer, Nuh Haryana.
10.      Regional Transport Officer, Gurugram Haryana.
11.      Regional Transport Officer, Faridabad Haryana
                                                                  ----Respondents

For Petitioner(s) : Mr. Mohd. Shakir Khan For Respondent(s) : Mr. Ganesh Parihar AAG with Mr. V.S. Badaya

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/02/2023

[2023/RJJP/002454] (2 of 2) [CW-2454/2023]

Learned counsels 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. He submits that the writ petition may

also be disposed of in 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, this 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 to

case also barring the direction No.1.

(GANESH RAM MEENA),J

SHARMA NK/71

Powered by TCPDF (www.tcpdf.org)