Rohitash Kumar vs Union Of India (2025:Rj-Jd:6909-Db)
2025 Latest Caselaw 6513 Raj

Rajasthan High Court - Jodhpur

Rohitash Kumar vs Union Of India (2025:Rj-Jd:6909-Db) on 4 February, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:6909-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 D.B. Civil Writ Petition No. 3506/2025

Rohitash Kumar S/o Shri Sultan Singh, Aged About 22 Years,
Resident Of W.no. 06, Togra Kalan, Juhunjhunu. (Owner Of
Vehicle No. Rj 18 Gb 9418)
                                                                      ----Petitioner
                                      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, Jhunjhunu, 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.



     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

[2025:RJ-JD:6909-DB] (2 of 2) [CW-3506/2025]

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

88-Hanuman/-

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