Omprakash S/O Birbal Ram vs State Of Rajasthan ...
2023 Latest Caselaw 2073 Raj/2

[2023/RJJP/002458]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 2725/2023

Omprakash S/o Birbal Ram, Aged About 40 Years, R/o Ward
No.10, Rawatsar, Tehsil Rawatsar, District Hanumangarh (Raj.).
Owner Of Vehicle Registration No. Rj31Ga9437.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Transport Department Of Rajasthan,
         Secretariat, Jaipur, Rajasthan, Through Secretary.
2.       Department Of Mining And Geology, Government Of
         Rajasthan, Secretariat, Jaipur, Rajasthan, Through Joint
         Secretary.
3.       District Transport Officer, Sri Ganganagar, Rajasthan.
                                                                  ----Respondents

For Petitioner(s)           :    Mr. Rajni Vyas
For Respondent(s)           :    Mr. Ganesh Parihar AAG with
                                 Mr. V.S. Badaya

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/02/2023 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

[2023/RJJP/002458] (2 of 2) [CW-2725/2023]

Zabir Khan (supra) which shall apply mutatis mutandis to to case

also barring the direction No.1.

(GANESH RAM MEENA),J

SHARMA NK/80

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