Satnam Singh vs State Of Odisha & Others
2021 Latest Caselaw 8493 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 22099 of 2021

            Satnam Singh                        .....                     Petitioner
                                                          Mr. Manoranjan Mishra, Adv.
                                              -Versus-

            State of Odisha & Others            .....               Opposite Parties
                                                Mr. P. Behera, Standing Counsel for
                                                             Transport Department
                         CORAM:
                             DR. JUSTICE B.R. SARANGI


                                             ORDER

12.08.2021

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

01. Heard Mr. M. Mishra, 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.

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