2 06.04.2021 The Matter Is Taken Up ... vs Mr. P. Behera
2021 Latest Caselaw 4703 Ori

                               W.P.(C) No. 12171 of 2021




02   06.04.2021                The matter is taken up through video conferencing mode.
                               Heard Ms. S. Nayak, learned counsel for the petitioner and
                  Mr. P. Behera, learned Standing Counsel for Transport Department.
                               Perused the record. The petitioner has filed this application
                  challenging the tax and penalty imposing on his vehicle by the
                  authority.
                               Considering the contention raised in the writ petition and
                  after hearing learned counsel for the opposite party, this writ petition
                  is disposed of directing the opposite party to consider the case of the
                  petitioner in the light of the judgment passed by this Court in Sujit
                  Kumar Dhir v. R.T.O., Keonjhar, 2014 (II) OLR 1070.
                         As the restrictions due to COVID-19 situation are continuing,
                  learned counsel for the parties may utilize a soft copy of this order
                  available in the High Court's website or print out thereof at par with
                  certified copy in the manner prescribed, vide Court's Notice No.4587,
                  dated 25th March, 2020.




                                                          Dr. B.R. Sarangi,J.

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