Amulya Swain vs R.T.O.
2021 Latest Caselaw 8214 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.P.(C) No. 22313 of 2021

             Amulya Swain                       .....                            Petitioner
                                                                         Mr. S.C. Pani, Adv.
                                              -Versus-

             R.T.O., Kendrapara                 .....                       Opposite Parties
                                                        Mr. P. Behera, Standing Counsel for
                                                                     Transport Department
                          CORAM:
                              DR. JUSTICE B.R. SARANGI

                                             ORDER

05.08.2021

Order No. This matter is taken up through hybrid mode.

01. Heard Mr. S.C. Pani, 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.

Issue urgent certified copy as per rules.

(DR. B.R. SARANGI) A.K. Rana JUDGE