Mirt Ajmir Alli @ Mir vs Commnr. Sta
2021 Latest Caselaw 8076 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No. 21584 OF 2021

Mirt Ajmir Alli @ Mir                   .....                  Petitioners
Tajmer Alli
                                               Mr. P.K. Panda-3, Advocate
                                Vs.
Commnr. STA, Odisha &                   .....            Opposite parties
Ors.
                                                       Mr. P. Behera, S.C.
                                                         Transport Deptt.


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                        ORDER

02.08.2021

Order No. This matter is taken up though hybrid

arrangement (virtual/physical mode).

Heard Mr. P.K.Panda-3, learned counsel for the petitioner and Mr. P. Behera, learned Standing Counsel for the Transport Department.

This writ petition has been filed by the petitioner to direct the opposite party to send the challan dated 19.02.2020 to the concerned Judicial Magistrate for final disposal against the vehicle bearing Registration No. OR 05V 4193.

Considering the contention raised by the learned counsel for the parties and after going through the records, this writ petition is disposed of in the light of the judgment passed by this Court in Anjan Babulal Darabad v. Commissioner, S.T.A. and others, 2014 (1) ILR Cuttack 595.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as mo`dified by Court's notice no. 4798 dated 15th April, 2021.

Alok (DR. B.R. SARANGI) JUDGE