M/S. Gkr Infracon India vs Rto
2021 Latest Caselaw 8902 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                   W.P.(C) No.24897 OF 2021

  M/s. GKR Infracon India                .....                   Petitioner
  Pvt. Ltd.
                                                 Mr. S.M. Singh, Advocate
                                 Vs.
  RTO, Jharsuguda                        .....            Opposite parties

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


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                         ORDER

25.08.2021

Order No. This matter is taken up by video conferencing

mode.

Heard Mr. S.M. Singh, 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.

Issue urgent certified copy as per rules.

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