SHIV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) This writ petition has been preferred claiming the following relief:

(3.) Learned counsel for the petitioner submits that per the sanctioned stage carriage permit in question, the vehicle bearing registration No. RJ-13-PA-5021, Model 2014 was to remain in currency only for a period of five years i.e. from 13/7/2016 to 12/7/2021.