Tej Singh Rathore vs State Of Rajasthan (2026:Rj-Jd:5427)
2026 Latest Caselaw 1285 Raj

Rajasthan High Court - Jodhpur

Tej Singh Rathore vs State Of Rajasthan (2026:Rj-Jd:5427) on 30 January, 2026

[2026:RJ-JD:5427]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 1985/2026

Tej Singh Rathore S/o Rai Singh Rathore, Aged About 48 Years,
R/o Wangroda, Bhimal Charnan, Tehsil Mavli, District Udaipur.
Rajasthan.
                                                                         ----Petitioner
                                        Versus
1.       State      Of   Rajasthan,         Through         The      Chief    Secretary,
         Government          Of     Rajasthan,         Government            Secretariat,
         Jaipur.
2.       The        Commissioner,           Transport         And      Road       Safety
         Department, Jaipur, Rajasthan.
3.       The Regional Transport Officer, Udaipur, Rajasthan.
4.       The District Transport Officer, Transport Office, Udaipur,
         Rajasthan.
                                                                      ----Respondents


For Petitioner(s)             :     Mr. Abhishek Pareek
For Respondent(s)             :     Mr. Sandeeep Soni for
                                    Mr. B.L. Bhati, AAG



               HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

30/01/2026

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

prayer :-

"It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: -

A. By an appropriate writ, order or direction, the Order dated 14.11.2025 (Annex-1) issued by the District Transport Officer, Udaipur may kindly be quashed and set aside.

B. By an appropriate, order or direction, the respondents may kindly be directed to reinstate the registration of the Petitioner's vehicle bearing Registration No. RJ27GD5353.

C. By an appropriate, order or direction, restrain the Respondents from taking any coercive action

(Uploaded on 30/01/2026 at 05:31:15 PM)

[2026:RJ-JD:5427] (2 of 3) [CW-1985/2026]

against the Petitioner in relation to the impugned order.

D. Any other appropriate writ, order ог direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. Ε. Writ petition filed by the petitioner may kindly be allowed with costs."

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.

(Uploaded on 30/01/2026 at 05:31:15 PM)

[2026:RJ-JD:5427] (3 of 3) [CW-1985/2026]

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.

7. All the petitions stand disposed of accordingly.

8. All pending applications, if any, shall disposed of."

3. Learned counsel for the petitioner further submits that the

present petition may also be decided in the same terms as in the

case of Rahul Gehlot (supra).

4. Learned counsel for the respondents does not oppose the

above submissions made by the learned counsel for the petitioner.

5. In view of the submissions made above, the present writ

petition is disposed of in the same terms as Rahul Gehlot

(supra).

6. Stay petition also stands disposed of accordingly.

(SUNIL BENIWAL),J 15-Ashutosh/-

(Uploaded on 30/01/2026 at 05:31:15 PM)

Powered by TCPDF (www.tcpdf.org)