Bhanwara Ram vs State Of Raj. (2023/Rjjd/014951)
2023 Latest Caselaw 4557 Raj

[2023/RJJD/014951]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2712/2020

Bhanwara Ram S/o Prema Ram, Aged About 35 Years, By Caste Dudi, Resident Of Village Chau District Nagaur (Raj.).

----Petitioner Versus

1. State Of Raj., Through The Secretary Cum Commissioner, Transport Department, Parivahan Bhawan, Sahkar Marg, Jaipur.

2. The Regional Transport Authority, Through The Secretary, Bikaner Region, Bikaner

3. The State Transport Authority, Bikaner Region, Head Office Jaipur, Parivahan Bhawan, Sahkar Marg, Jaipur.

4. Ram Ratan S/o Mallu Ram, By Caste Puniya Resident Of Village Jegala Tehsil Nokha District Bikaner.

----Respondents

For Petitioner(s) : Mr. Harish Jangid For Respondent(s) : Mr. Mohit Singh Choudhary

HON'BLE DR. JUSTICE NUPUR BHATI Order 12/05/2023

1. Counsel for the petitioner submits that the issue involved in

present writ petition is squarely covered by the judgment passed by Co-

ordinate Bench of this Court in the case of Bhanwara Ram Vs. State

of Rajasthan (S.B. Civil Writ Petition No.11953/2020, decided on

20.03.2023), whereby the writ petition was dismissed.

2. In view of the submission made, the present writ petition is also

dismissed in the same terms in light of the judgment passed by Co-

ordinate Bench of this Court in Bhanwara Ram Vs. State of Rajasthan

(supra).

3. Stay petition as well as all pending applications stand disposed of.

(DR. NUPUR BHATI),J Surabhii-91/-

Powered by TCPDF (www.tcpdf.org)