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Naresh Singh S/O Shri Amar Singh vs State Of Rajasthan (2024:Rj-Jp:16497)
2024 Latest Caselaw 2671 Raj/2

Citation : 2024 Latest Caselaw 2671 Raj/2
Judgement Date : 8 April, 2024

Rajasthan High Court

Naresh Singh S/O Shri Amar Singh vs State Of Rajasthan (2024:Rj-Jp:16497) on 8 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:16497]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 5260/2024

1.       Naresh Singh S/o Shri Amar Singh, Aged About 30 Years,
         R/o Village Pilod Tehsil Surajgarh, Jhunjhunu, Owner Of
         Truck Bearing Number Rj-18Gc-0803.
2.       Yes Stone Crusher, Through Its Proprietor Shri Vikram
         Singh S/o Shri Kushal Singh, Registered Office At Village
         Kulhari, Nawalgarh Road Sikar, Owner Of Truck Bearing
         Number Rj-23Gb-6879, Rj-23Gb-7207, Rj-23Gc-3590.
3.       Rawat Infratech, Through Its Proprietor Shri Rajveer
         Singh S/o Shri Kishan Lal Rawat, Registered Office At
         H.no.140, Gopalpura, Jaipur Owner Of Truck Bearing
         Number Rj-32Gc-9017.
4.       M/s Sandeep Freight Carrier, Through Its Proprietor Shri
         Hansraj S/o Shri Raghuveer Singh Registered Office At
         Village Nasarpur Tehsil Bahror, Alwar, Owner Of Truck
         Bearing Number Rj-32Gc-2579.
5.       Sanwaria Stone Crusher, Through Its Proprietor Shri
         Dinesh Kumar S/o Shri Sanwar Mal Registered Office At
         Ward No.7, Adarsh Colony Neem Ka Thana, Sikar Owner
         Of Truck Bearing Number Rj-32Gc-2291, Rj-32Gc-2959,
         Rj-32Gc-2960, Rj-32Gc-6524.
6.       Shri Ram Mond S/o Shri Bhagwana Ram, R/o Village
         Khojasbarwa,      Jhunjhunu,          Owner        Of   Truck   Bearing
         Number Rj-18Ga-4654.
7.       Jagdish S/o Shri Shankarlal, R/o Village Kishorepura,
         Udaipurwati, Jhunjhunu, Owner Of Truck Bearing Number
         Rj-18Ga-6954.
8.       Ranveer S/o Shri Omprakash, R/o Village Gumana,
         Jhunjhunu, Owner Of Truck Bearing Number Rj-18Gc-
         0399.
9.       M/s Singla And Sons, Through Its Proprietor Shri Manish
         S/o Shri Sitaram Registered Office At Ward No.19, Forth
         Floor, Sector 49, Uppal (Haryana), Owner Of Truck
         Bearing Number Rj-05Gb-6478.
                                                                  ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Transport


                     (Downloaded on 08/04/2024 at 11:35:02 PM)
 [2024:RJ-JP:16497]                        (2 of 3)                        [CW-5260/2024]


          Department,         Government             Of    Rajasthan,     Secretariat,
          Jaipur
2.        The Joint Secretary, Mines And Geology Department,
          Secretrait, Jaipur, Rajasthan,
3.        Regional Transport Officer, Sikar.
4.        District Transport Officer, Kotputali, District Jaipur.
5.        District Transport Officer, Jhunjhunu.
6.        District Transport Officer, Bharatpur.
                                                                      ----Respondents

For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) : Mr. Surendra Singh Naruka, AAG assisted by Mr. S.S. Nirwan Mr. R.S. Shekhawat Ms. Ritika Naruka

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/04/2024

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. They submit that the instant 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

[2024:RJ-JP:16497] (3 of 3) [CW-5260/2024]

apply mutatis mutandis to this case also barring the direction

no.1.

Pending application(s), if any, also stands disposed of

accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/98

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