Govind Lal Jaiswal vs State Of Rajasthan (2026:Rj-Jd:6966)
2026 Latest Caselaw 1942 Raj

Citation : 2026 Latest Caselaw 1942 Raj
Judgement Date : 9 February, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Govind Lal Jaiswal vs State Of Rajasthan (2026:Rj-Jd:6966) on 9 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:6966]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2691/2026

Govind Lal Jaiswal S/o Babu Lal Ji, Aged About 56 Years, R/o G-
143, Rk Colony, Bhilwara, Distt. Bhilwara (Raj.) (Rj25 Pa 3962)
                                                                         ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Commissioner Transport And
         Road Safety, Jodhpur (Raj.)
2.       District Transport Officer, Transport And Road Safety,
         Sawai Madhopur (Raj.)
3.       District Transport Officer, Transport And Road Safety,
         Bhilwara (Raj.)
                                                                      ----Respondents


For Petitioner(s)             :    Mr. Sameer Khan
For Respondent(s)             :    Mr. Sandeep Soni for
                                   Mr. B.L. Bhati, AAG



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/02/2026

1. Learned counsel for the petitioner submits that the

controversy involved in the petition is squarely covered by the

order dated 08.12.2025 passed by the Coordinate Bench of this

Court in the case of Rahul Gehlot Vs. State of Rajasthan &

Ors.: SBCWP No.13577/2025 along with bunch of writ petitions

in which the Court has disposed of the writ petitions with certain

directions while also granting limited protection to the petitioners.

The relevant part of the order is reproduced hereunder:-

"i. The petitioner shall submit their representation within a period of four weeks from today to the respective registration authority giving out the complete details as regards their purchase and registration of their vehicle. If no such representation is filed within given time, this order will render ineffective qua such petitioner and the impugned notice will got revived automatically.

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[2026:RJ-JD:6966] (2 of 3) [CW-2691/2026]

ii. On receiving the representation from the petitioner, the respondent authorities shall after taking into consideration the averments made in the representation, the record available with them in respect of the vehicles in question and after due verification from the earlier registering authorities of the vehicle, shall make an inquiry as regards the allegations against the petitioners.

iii. On making an inquiry, if the respondent authorities found some substance in the allegations against the petitioners, they shall issue a show cause notice to the petitioner giving out the details and the basis of allegations.

iv. After issuing the notices, the respondents shall proceed in the matter strictly in accordance with the law and pass appropriate orders.

v. Till issuance of the final orders by the respondent authorities after completion of the process as observed above, no coercive shall be taken against the petitioner and all notices/orders as regards the cancellation or suspension of the registration certificates issued by now, shall stand quashed qua the petitioner.

vi.It is also made clear that the petitioner shall not transfer/sell the vehicles in question to any other third party till final orders are passed by the respondent authority and in the meantime, all regular fitness, renewal, insurance, permit, etc., shall continue as like a normal case.

vii. It is also made clear that this order will not come in any way in investigation of any criminal case registered in this regard."

2. Learned counsel for the respondent is not in a position to

refute that the issue involved is squarely covered by the order

dated 08.12.2025 passed in the case of Rahul Gehlot (supra).

3. In view of the above submissions made, the instant writ

petition is disposed of with certain directions:-

i. The petitioner shall submit his representation within a period

of four weeks from today to the respective registration authority

giving out the complete details as regards his purchase and

registration of his vehicle. If no such representation is filed within

given time, this order will render ineffective qua such petitioner

and the impugned notice will got revived automatically.

ii. On receiving the representation from the petitioner, the

respondent authorities shall after taking into consideration the

averments made in the representation, the record available with

them in respect of the vehicles in question and after due

(Uploaded on 09/02/2026 at 03:47:34 PM)

[2026:RJ-JD:6966] (3 of 3) [CW-2691/2026]

verification from the earlier registering authorities of the vehicle,

shall make an inquiry as regards the allegations against the

petitioner.

iii. On making an inquiry, if the respondent authorities found

some substance in the allegations against the petitioner, they shall

issue a show cause notice to the petitioner giving out the details

and the basis of allegations.

iv. After issuing the notices, the respondents shall proceed in

the matter strictly in accordance with the law and pass

appropriate orders.

v. Till issuance of the final orders by the respondent authorities

after completion of the process as observed above, no coercive

shall be taken against the petitioner and all notices/orders as

regards the cancellation or suspension of the registration

certificates issued by now, shall stand quashed qua the petitioner.

vi. It is also made clear that the petitioner shall not transfer/sell

the vehicles in question to any other third party till final orders are

passed by the respondent authority and in the meantime, all

regular fitness, renewal, insurance, permit, etc., shall continue as

like a normal case.