Mohammad Anwar Ali vs Rto
2021 Latest Caselaw 8598 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.23833 OF 2021

  Mohammad Anwar Ali                     .....                  Petitioner

                                               Mr. B.M. Sarangi, Advocate
                                 Vs.
  RTO, Chandikhole                       .....           Opposite parties

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


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                         ORDER

16.08.2021

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

Heard Mr. B.M. Sarangi, 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.

Alok (DR. B.R. SARANGI) JUDGE