Prabhat Kumar Sahoo vs Rto
2021 Latest Caselaw 12613 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.38216 OF 2021

  Prabhat Kumar Sahoo                           .....                        Petitioner

                                                           Mr. B.M. Sarangi, Advocate
                                        Vs.
  RTO, BBSR                                     .....                Opposite parties

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


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                                ORDER

07.12.2021

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

2. Heard Mr. B.M. Sarangi, 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 to direct the opposite party to send the challan dated 12.06.2020 to the concerned court for final disposal against the vehicle bearing Registration No. OD 19 L 2317 (Truck).

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