M/S. Gkr Infracon India vs Rto
2021 Latest Caselaw 8980 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              WP(C) No. 24886 of 2021

             M/s. GKR Infracon India              ....                    Petitioner
             Pvt. Ltd.
                                                          Mr. S.M.Singh, Advocate
                                              -Versus -
             RTO, Jharsuguda                     ....                 Opposite Party
                                                Mr. P. Behera, Standing Counsel
                                                       for Transport Department
                      CORAM:
                       DR. JUSTICE B.R. SARANGI
                                        ORDER

26.08.2021

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.

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