Bherulal Mali vs State Of Rajasthan (2026:Rj-Jd:14573)
2026 Latest Caselaw 4730 Raj

Citation : 2026 Latest Caselaw 4730 Raj
Judgement Date : 28 March, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Bherulal Mali vs State Of Rajasthan (2026:Rj-Jd:14573) on 28 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:14573]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7082/2026

Bherulal Mali S/o Ratan Lal, Aged About 59 Years, R/o Karunda,
The Chhoti Sadri, District Pratapgarh (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Commissioner, Transport
         And Road Safety, Jaipur
2.       Regional Transport Authority, Udaipur (Raj.)
3.       District Tranport Officer, Udaipur (Raj.)
                                                                 ----Respondents


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



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

28/03/2026

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

prayer :-

"It is therefore, most humbly, most humbly and respectfully prayed that this Civil Writ Petition may kindly be allowed: -

a. Prayed that this Hon'ble Court if deemed proper please to call for the entire record relating to this case and after pursuing the same please to accept and allow this writ petition.

b. By an appropriate writ, order or direction, the impugned cancellation order dated 14.11.2025 (Annex-

6) may kindly be declared illegal, unjust and same may kindly be quashed and set aside, and by an appropriate writ, order or direction, the respondents be directed to restore the registration certificate of vehicle No. RJ-27-

GD-0749.

c. Any other appropriate order, which may be considered just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioner.

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

(Uploaded on 28/03/2026 at 04:18:00 PM)

[2026:RJ-JD:14573] (2 of 3) [CW-7082/2026]

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.