Sasikanta Mishra vs Rto
2021 Latest Caselaw 8261 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.21996 of 2021

Sasikanta Mishra                            .....                         Petitioner
                                                          Mr. S.C. Pani, Advocate
                                      Vs.
RTO, Chandikhole                            .....                     Opposite party
                                                  Mr. P. Behera, StandingCounsel,
                                                                  Transport Deptt.

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                              ORDER

06.08.2021 Order No. This matter is taken up by video conferencing mode.

Heard Mr. S.C. Pani, learned counsel for the petitioner and Mr. Pravakar Behera, learned Standing Counsel for Transport Department.

The petitioner has filed this writ petition challenging the tax and penalty imposed by the authority.

Considering the contention raised in the writ petition and after hearing learned counsel for the parties, this writ petition stands 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 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.

Ashok (DR. B.R. SARANGI, J.)