WP(C)/13167/2021
2021 Latest Caselaw 4919 Ori

                                W.P.(C) No. 13167 of 2021




02.   09.04.2021        The matter is taken up by video conferencing mode.
                        Heard Mr. B.M. Sarangi, learned counsel for the
                   petitioner and Mr. P.K. Behera, learned Standing Counsel
                   for Transport Department.
                        The petitioner has filed this application challenging
                   the tax and penalty imposed on his vehicle by the
                   authority.
                         Considering the contentions raised in the writ
                   petition and after hearing learned counsel for the parties,
                   this writ petition is disposed of 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 the COVID-19 situation are
                   continuing, learned counsel for the parties may utilize the
                   soft copy of this order available in the High Court's website
                   or print out thereof at par with certified copies in the
                   manner prescribed, vide Court's Notice No.4587, dated
                   25th March, 2020.

                                                     .................................

Ashok (DR. B.R. SARANGI J)