Ghanashyam Meher vs Rto
2021 Latest Caselaw 12382 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            WP (C) No. 37630 of 2021

            Ghanashyam Meher                    ....                                 Petitioner
                                                             Mr. B.M. Sarangi, Advocate
                                                 -Versus -
            RTO, Jharsuguda                     ....                              Opp. Party
                                                                                         .
                                                  Mr. P.K. Behera, Standing Counsel for
                                                                       Transport Deptt.

                   CORAM:
                    DR. JUSTICE B.R. SARANGI
                                      ORDER

02.12.2021

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

2. Learned counsel for the petitioner states that the defects, as pointed out by the Stamp Reporter, have already been removed.

3. Heard Mr. B.M. Sarangi, learned counsel for the petitioner and Mr. P.K. Behera, learned Standing Counsel for Transport Department.

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

5. 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.

Issue urgent certified copy as per rules.

(Dr. B.R. Sarangi) Judge GDS