Prabhakar Martha vs State Of Odisha & Ors
2021 Latest Caselaw 8660 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                      W.P.(C) No.23457 OF 2021

  Prabhakar Martha                           .....                   Petitioner

                                                        Mr. Suryakanta Dash,
                                                                   Advocate
                                     Vs.
  State of Odisha & Ors.                     .....           Opposite parties

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


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                             ORDER

18.08.2021

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

2. Heard Mr. S.K. Dash, learned counsel for the petitioner and Mr. P. Behera, learned Standing Counsel for Transport Department.

3. This writ petition has been filed by the petitioner to direct the opposite party to send the challan dated 07.05.2021 to the concerned Judicial Magistrate for final disposal against the vehicle bearing Registration No. OD 09- E-7892.

4. Considering the contention raised by the learned counsel for the parties and after going through the records, this writ petition is disposed of in the light of the judgment passed by this Court in Anjan Babulal Darabad v. Commissioner, S.T.A. and others, 2014 (1) ILR Cuttack

595. Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE