SHAFI MOHD Vs. STATE

JUDGEMENT

(1.) By this writ petition, the petitioner seeks to quash the order dated 7.1.1993 passed by the District Transport Officer Bhilwara.

(2.) The case came up on an application under Art. 226(3) but as agreed by the learned Lounsel for the parties, the matter is heard finally.

(3.) Mr. Maheshwari, learned counsel for the petitioner has contended that without following the mandatory procedure laid down under section 8-A of the Rajasthan Motor Vehicles Taxation Act, 1951 read with Rule-8 of the Rajasthan Motor Vehicles Rules, 1951, the impugned order dated 7.1.1993 has been passed therefore, the same may be quashed. He also submits that in compliance of the order of this Court dated 13.1.94, the petitioner has already furnished solvent security.