VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since, all these writ petitions share similar facts and a common question of law, they have been heard together and are being decided vide this common order.

(2.) For the sake of convenience, the facts are being referred from the file of S.B. Civil Writ Petition No. 16306/2024: Vikram Singh V/s State of Rajasthan.

(3.) Under challenge in the writ petition is the show cause notice dtd. 9/9/2024 issued by the Additional Regional Transport Officer (City), Jagatpura, Jaipur under Sec. 55(5) of the Motor Vehicles Act, 1988(for brevity, "Act of 1988").