Saizar Enterprises Pvt vs State Of Odisha & Ors
2021 Latest Caselaw 12377 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.35995 OF 2021

  Saizar Enterprises Pvt.                   .....                   Petitioner
  Ltd.
                                                        Mr. Naresh Ch. Jena,
                                                                   Advocate
                                    Vs.
  State of Odisha & Ors.                    .....            Opposite parties

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


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                            ORDER

02.12.2021

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

2. Heard 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 seeking direction to the opposite party authority to send the challan dated 16.07.2021 to the concerned Judicial Magistrate for final disposal against the vehicle bearing Registration No. NL- 01Q-0579.

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