Kishan Singh vs Shri Shailendra Agarwal Adn Ors ...
2023 Latest Caselaw 4571 Raj/2

[2023:RJ-JP:20837]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1774/2017

                                            In

                 S.B. Civil Writ Petition No.17784/2017

Kishan Singh S/o Shri Racchapal Singh, aged about 38 years,
R/o Shingasan, Distt. Sikar Rajasthan
                                                                           ----Petitioner
                                         Versus
1.       Shri Shailendra Agarwal, Secretary Cum Commissioner,
         Transport, Parivahan Bhawan, Sahakar Marg, Jaipur.
2.       Shri Bajan Lal Rolan, Regional Transport Authority, Sikar
         Region, Sikar, Through Secretary.
3.       Mangna Ram Choudhary District Transport Officer, Sikar
         Distt. Sikar Raj.
4.       Vineet Kumar, Superintendent Of Police, Sikar.
5.       State       Of    Rajasthan          Through          Secretary      Transport
         Department, Parivahan Bhawan, Sahakar Marg, Jaipur.
                                                                        ----Respondents

For Petitioner(s) : Mr. Satish Khandelwal For Respondent(s) : Dr. Ganesh Parihar, AAG with Mr. V.S. Badaya

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2023

This contempt petition has been filed alleging willful

disobedience of the order dated dated 12.10.2017 passed by this

Court whereby, while granting the petitioner a liberty to submit a

representation with the Transport Commissioner, Jaipur, the

respondents were expected to take requisite action with regard to

[2023:RJ-JP:20837] (2 of 2) [CCP-1774/2017]

unauthorized plying of buses on Sikar to Neem Ka Thana route via

Piprali Raghunathgarh or other route(s).

Learned counsel for the respondents, drawing attention of

this Court towards the contents of the reply and the order dated

22.11.2017 passed by the Regional Transport Officer, Sikar as also

list of challan prepared from 01.10.2017 to 24.01.2018 against

the vehicles plying on Sikar to Udaipurwati, Neem Ka Thana route,

would submit that in compliance of direction of this Court, action

has been taken against the erring vehicles. He, therefore, prays

for dismissal of the contempt petition.

Learned counsel for the petitioner is not in a position to

dispute the aforesaid statement.

In view thereof, this Court is satisfied that there has been

substantial compliance of the order dated 12.10.2017.

Resultantly, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/56

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