Sisira Kanta Mohanty vs Rto
2021 Latest Caselaw 8601 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.24122 of 2021

Sisira Kanta Mohanty                         .....                         Petitioner
                                                           Mr. S.C. Pani, Advocate
                                       Vs.
RTO, Chandikhole                             .....                     Opposite party
                                                   Mr. P. Behera, StandingCounsel,
                                                                   Transport Deptt.

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                               ORDER

16.08.2021 Order No. This matter is taken up by hybrid 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.

Issue urgent certified copy as per rules.

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