Gyanendra Ranjan Sahoo vs Addl. Rto
2021 Latest Caselaw 8077 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK


                  W.P.(C) No.20982 OF 2021

Gyanendra Ranjan Sahoo                  .....                   Petitioner
& Ors.
                                                   Mr. P.S. Das, Advocate
                                Vs.
Addl. RTO, Khordha                      .....            Opposite parties

                                              Mr. Pravakar Behera, S.C.
                                                       Transport Deptt.


            CORAM:
                DR. JUSTICE B.R. SARANGI

                                        ORDER

02.08.2021

Order No. This matter is taken up by video conferencing

mode.

Heard Mr. P.S. Das, 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 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 modified by Court's notice no. 4798 dated 15th April, 2021.

Alok (DR. B.R. SARANGI) JUDGE