Gordhan Ram vs State Of Rajasthan (2026:Rj-Jd:9065)
2026 Latest Caselaw 2672 Raj

Citation : 2026 Latest Caselaw 2672 Raj
Judgement Date : 18 February, 2026

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Rajasthan High Court - Jodhpur

Gordhan Ram vs State Of Rajasthan (2026:Rj-Jd:9065) on 18 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:9065]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 7864/2025

Gordhan Ram S/o Sujaram, Aged About 45 Years, Resident Of
Dewasion Ka Baas, Mailana, Tehsil Baori, Jodhpur (Rajasthan).
                                                                         ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Commissioner, Transport
         And Road Safety, Jaipur.
2.       Regional Transport Authority, Jodhpur.
3.       District Transport Officer, Transport Road Safety, Jodhpur.
                                                                      ----Respondents


For Petitioner(s)             :    Mr. Aziz Khan
For Respondent(s)             :    --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/02/2026

Learned counsel for the petitioner submits that the

controversy involved in the present petition is squarely covered by

the judgment dated 08.12.2025 passed by the co-ordinate Bench

of this Court in the case of Rahul Gehlot v State of Rajasthan &

Ors. (S.B. Civil Writ Petition No.13577/2025) along with the bunch

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

petitions with certain directions.

The operative portion of the order dated 08.12.2025 passed

by the co-ordinate Bench of this Court is reproduced below for

ready reference:

"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. ii. On receiving the representation from the petitioners, the respondent authorities shall after taking into consideration the averments made in the representation, the record available with

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[2026:RJ-JD:9065] (2 of 3) [CW-7864/2025]

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 petitioners 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 petitioners and all notices/orders as regards the cancellation or suspension of the registration certificates issued by now, shall stand quashed qua the petitioners. vi. It is also made clear that the petitioners 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. In view of the above, the instant writ petition is disposed of

with the 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 to 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 vehicle in question and after due

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

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[2026:RJ-JD:9065] (3 of 3) [CW-7864/2025]

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

basis of allegations.

iv. After issuing the notice, 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 notice/order as

regards the cancellation or suspension of the registration

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

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

the vehicle 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.