Kishore Chandra Rout vs State Of Odisha
2021 Latest Caselaw 12549 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                    W.P.(C) No. 37993 of 2021

Kishore Chandra Rout           .....                          Petitioner
                                                   Mr.S.K.Nayak, Adv.
                               Vs.
State OF Odisha                .....                         Opposite Party

                                      Mr. P. Behera, Standing Counsel
                                             for Transport Department

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                      ORDER

06.12.2021

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

2. Heard learned counsel for the parties.

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.

Alok                                        (DR. B.R. SARANGI)
                                                 JUDGE