Pabitra Mohan Khandayatray vs Asst. R.T.O.
2021 Latest Caselaw 9121 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 26025 of 2021

              Pabitra Mohan Khandayatray          ....                      Petitioner
                                                                 Mr. S.C. Pani, Adv.
                                               -Versus -
              Asst. R.T.O., Khurda                   ....            Opposite Parties
                                                 Mr. P. Behera, learned Counsel for
                                                             Transport Department

                       CORAM:
                         DR. JUSTICE B.R. SARANGI

ORDER_ 31.08.2021

Order No. This matter is taken up through hybrid mode. 1 2. Heard Mr. S.C. Pani, 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