M/S. Virat Constructions vs R.T.O.
2021 Latest Caselaw 8700 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.24708 OF 2021

               M/s. Virat Constructions        ....                        Petitioner
                                                         Mr. S.M. Singh, Advocate
                                                -Versus -
               R.T.O., Jharsuguda              ....                 Opposite Parties
                                                 Mr. P. Behera, Standing Counsel
                                                        for Transport Department

                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                           ORDER

19.08.2021

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

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

3. The petitioner has filed this application challenging the tax and penalty imposed on his vehicle by the authority.

4. 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.

   A.K. Rana                                                (Dr. B.R. Sarangi)
                                                                 Judge