Shera Ram vs State Of Rajasthan (2026:Rj-Jd:9495)
2026 Latest Caselaw 2979 Raj

Citation : 2026 Latest Caselaw 2979 Raj
Judgement Date : 23 February, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Shera Ram vs State Of Rajasthan (2026:Rj-Jd:9495) on 23 February, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:9495]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4285/2026

Shera Ram S/o Ram Narayan, Aged About 37 Years, R/o Ward
No.03, Anakhisar, Nokha, Bikaner, Rj334803. (Owner Of Vehicle
Registration No. Rj-18-Gc-1042)
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Commissioner Of Transport
         And    Road      Safety,      Transport         Department,      Parivahan
         Bhawan, Sahkar Marg, Jaipur Rajasthan.
2.       District Transport Officer, Jhunjhunu (Raj.)
3.       District Transport Officer, Nokha, District Bikaner (Raj.)
4.       Regional       Transport       Authority,        Bikaner     R.t.o.   Office
         Bikaner.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ram Avtar Pareek
For Respondent(s)            :     Mr. Sandeep Soni for
                                   Mr. B.L. Bhati, AAG



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

23/02/2026

1. The present writ petition has been filed with the following

prayer :-

"By an approp late writ, order or direction, the impugned Letter Notice dated 22.082024 (Annex-10) may kindly be declared illegal, unjust and same may kindly be quashed and set aside;

ii. By an appropriate writ, order or direction, the respondents be directed not to cancel registration certificate of vehicle No. RJ-18-GC-1042. iii. Any other appropriate order, which may be considered just and proper in the facts and circumstance's of the case, may kindly be passed in favour of the petitioner;

iv. Costs of the petition may kindly be awarded in favour of the petitioner."

(Uploaded on 23/02/2026 at 03:46:50 PM)

[2026:RJ-JD:9495] (2 of 3) [CW-4285/2026]

2. Learned counsel for the petitioner submits that an identical

petition being S.B. Civil Writ Petition No.13577/2025 (Rahul

Gehlot Vs. The State of Rajasthan and Ors.) along with bunch

of writ petitions, has been disposed of by a Co-ordinate Bench of

this Court vide order dated 08.12.2025, wherein it was observed

as under :-

"6. In view of the proposal made by the respondent- department and so also the submissions made by the counsel for the petitioners, the Court deems just and proper to dispose the writ petitions as under.

i. The petitioners 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 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.