Jogeswar Sa vs R.T.O.
2021 Latest Caselaw 8215 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 22483 of 2021

             Jogeswar Sa                      .....                            Petitioner
                                                                  Mr. B.R. Tripathy, Adv.
                                            -Versus-

             R.T.O., Sambalpur                .....                       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. B.R. Tripathy, 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