Citation : 2021 Latest Caselaw 12905 Ori
Judgement Date : 15 December, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.37670 OF 2021
Durga Stone Crusher ..... Petitioner
Mr. J. Dash, Advocate
Vs.
State of Odisha & Ors. ..... Opposite parties
Mr. Pravakar Behera, S.C.
Transport Deptt.
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
15.12.2021
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 21.08.2020 to the concerned Judicial Magistrate for final disposal against the vehicle bearing Registration No. OR09P 0939.
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
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