Nand Lal vs Union Of India (2025:Rj-Jd:6898-Db)
2025 Latest Caselaw 6441 Raj

Rajasthan High Court - Jodhpur

Nand Lal vs Union Of India (2025:Rj-Jd:6898-Db) on 4 February, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:6898-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Civil Writ Petition No. 2773/2025

1.       Nand Lal S/o Shri Kesha Ji, Aged About 51 Years, Sagiya
         Phala Kochala Dheemri Jhadol, Udaipur. (Owner Of Vehicle
         No Rj 27 Ga 6863)
2.       Naveen Patel S/o Shri Chunni Lal Patel, Aged About 33
         Years, Resident Of Dak Banglo Road, Jhadol, The. Jhadol,
         Udaipur. (Owner Of Vehicle No Rj 21 Ga 9281)
3.       Shri Jamanlal Gameti S/o Shri Hansa Ji, Aged About 49
         Years,     Resident       Of     Tukda       Khurd,         Sundarcha.     Dist.
         Rajsamand. (Owner Of Vehicle No Rj 30 Ga 1090)
4.       Shri Kailash Chandra S/o Shri Heeralal Dhobi, Aged About
         48 Years, Resident Of Dhobi Mohalla, Kelwa, Dist.
         Rajsamand. (Owner Of Vehicle No Rj 30 Gb 0336)
5.       Suresh Chandra S/o Shribheru Shankar, Aged About 43
         Years,     Resident        Of    Gaon       Guda,       Tehsil     Nathdwara,
         Rajsamand. (Owner Of Vehicle No Rj 30 Ga 8900)
                                                                        ----Petitioners
                                         Versus
1.       Union Of India, Through The Secretary To Government
         Ministry      Of   Road       Transport        And      Highway     Transport
         Bhawan, 1 Sansad Marg, Gokul Nagar, Connaught Place
         New Delhi
2.       State      Of      Rajasthan         Through          The      Secretary     To
         Government Transport Department, Parivahan Bhawan,
         Sahakar Marg, Jaipur
3.       Transport       Commissioner             Government           Of    Rajasthan
         Parivahan Bhawan, Sahakar Marg, Jaipur
4.       District Transport Officer, Rajsamand, Rajasthan
5.       District Transport Officer, Udaipur, Rajasthan
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Roop Kishore Rathi
For Respondent(s)             :     Mr. R.D. Rastogi, A.S.G. (through VC)
                                    Mr. Mukesh Rajpurohit, Dy.S.G.




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                                    [2025:RJ-JD:6898-DB]                     (2 of 2)                     [CW-2773/2025]


                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Order

04/02/2025

1. This Court finds that there is already a judgment dated

19.10.2024 passed by the Division Bench of this Court at Jaipur

Bench in Shyam Prakash Meena & Ors. Vs. Union of India &

Ors. : D.B. Civil Writ Petition No.14258/2024 and other

connected petitions, whereby those writ petitions were allowed

and declared the note at Sl. No.11 A of Rule 81 of the Central

Motor Vehicles Rules 1989, as amended vide notification dated

04.10.2021, as ultra-vires Section 64 (o) read with Section 211 of

the Motor Vehicles Act, 1988 as also inoperative in law.

2. The present writ petition has been filed seeking similar relief.

Since the relief has already been granted, no separate

adjudication is called for.

3. It is needless to say that the judgment rendered in Shyam

Prakash Meena (supra) shall apply in the present case.

4. Accordingly, the present writ petition as well as stay petition

are disposed off.

(CHANDRA PRAKASH SHRIMALI),J (DR.PUSHPENDRA SINGH BHATI),J

86-Hanuman/-

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