Om Parkesh vs State Of Rajasthan (2026:Rj-Jd:11299)
2026 Latest Caselaw 3581 Raj

Rajasthan High Court - Jodhpur

Om Parkesh vs State Of Rajasthan (2026:Rj-Jd:11299) on 9 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:11299]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 5311/2026

Om Parkesh S/o Hukma Ram Poonia, Aged About 43 Years, R/o
Village Kabradiya, Tehsil Mandal, Dist. Bhilwara (Raj.)
                                                                       ----Petitioner
                                      Versus
1.       State Of Rajasthan, Transport Department Of Rajasthan
         Secretariat, Jaipur Rajasthan, Through Secretary
2.       Department Of Mining And Geology, Government Of
         Rajasthan, Secretariat Jaipur, Rajasthan, Through Joint
         Secretary
3.       Regional Transport Officer, Bikaner, Rajasthan
4.       Distrtict Transport Officer, Jhunjhunu, Rajasthan
5.       District    Transport      Officer,      Khetri       District   Jhunjhunu
         Rajasthan
6.       District    Transport        Officer,      Nokha,         District    Bikaner
         Rajasthan
                                                                    ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/03/2026

1. Learned counsel for the petitioner submits that the matter

involving similar controversy, has been disposed of by a

Coordinate Bench of this Court in the case of Zabir Khan vs.

State of Rajasthan & Ors (SBCWP No.1964/2022) decided on

14.03.2022 & other connected petitions. He submits that the

present writ petition may also be disposed of in the same terms.

(Uploaded on 09/03/2026 at 05:39:52 PM)

[2026:RJ-JD:11299] (2 of 2) [CW-5311/2026]

2. In view of the above, the writ petition stands disposed of while

directing the petitioner to submit a representation for redressal of

his grievances within 10 days from today and the same shall be

decided within a period of 30 days thereafter, by passing a

reasoned and speaking order, which shall be communicated to the

petitioner/vehicle owner. Further for renewal of permit/fitness

certificate/registration certificate or of transfer of registration

certificate, the respondents shall proceed in accordance with the

statutory provisions contained under the Motor Vehicle Act, 1998

without being influenced by the fact that the petitioner's vehicle(s)

have been classified as "Blocked".

3. Pending application(s), if any, stand(s) disposed of.

(KULDEEP MATHUR),J 45-himanshu/-

(Uploaded on 09/03/2026 at 05:39:52 PM)

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